Section 27 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
27. Handling of dangerous goods container in the Import direction.
(1)The owner or agent or Master of a vessel wishing to discharge dangerous goods shall submit to the competent authority the following documents at least 48 hours (forty eight hours) in advance before the vessel's dangerous goods arrival in port.(a)Application for discharging or loading dangerous goods (Form-I as specifIed in Schedule-I)(b)Dangerous Goods Declaration (Form-II as specified in Schedule-I)(c)Multimodal Dangerous Goods form (Form-III as specifIed in Schedule-I)(d)Dangerous Goods Declaration (Form-IV in case of import of gas cylinder as specified in Schedule-I)(e)A detailed stowage plan dealing with dangerous goods and their location on board shall be given.(f)Transport Emergency Card (TREMCARD)(2)The competent authority on receipt of these documents will give instructions to the owner or agent or Master for landing the dangerous goods.(3)The Master of any vessel calling at the port will give a signed declaration to the Pilot regarding the dangerous goods cargo (both for discharge in the port and in transit).(4)After the ship berths, the Master shall submit a ship shore checklist (Form Vas specified in Schedule-I).(5)The dangerous goods container will on discharge be moved to the special dangerous goods storage block in the container yard where they are slacked in accordance with segregation requirements.(6)The owner or agents bringing dangerous goods into the port shall ensure that all the formalities for the speedy clearance of goods are completed and the cargo cleared speedily so as not to pose a risk to the safety of the port and its environment and if the owner or agent or Master fails to do so or if the dangerous goods poses any hazard to the port environment the competent authority may take such action as is reasonable for the safety of the port and recover any expenses from the owner or agent or Master of such goods.(7)Customs clearance of dangerous goods will comply with the requirements of the customs authorities inspection or customs examination or drawing of samples requiring opening of cases or receptacles of dangerous goods within port area will take into account the safety precaution requirements of the class of dangerous goods and the manufacturers instructions regarding handling or unpacking.
