Section 10 in Cochin Port Trust (Handling Freight Containers Carrying Dangerous or Hazardous Cargo) Regulations, 2019
10. Containers containing dangerous or hazardous cargo brought to International Container Transhipment Terminal, Port Container Freight Station etc.
(1)The containers containing dangerous or hazardous cargo which are brought to the International Container Transshipment Terminal or Port Container Freight Station or such other terminal or station shall be placed in specifically marked area or noted area with proper labels, security arrangements and adequate fire fighting arrangements suitable for the specific classified cargoes as specified by the International Maritime Organization.(2)The permission for India gateway terminal shall be only for transit and the officer at International container transhipment terminal or India gateway terminal authorised by the Deputy Conservator shall ensure that segregation and safety requirements including fire fighting equipments are available at the container freight station prior to permitting despatch of cargo.(3)The General Manager of the India Gateway Terminal Private Limited or an officer designated by him shall be responsible for the safety of dangerous cargo and its handling in the International container transhipment terminal and en-route, and the name and designations of such officer responsible for enforcing safe handling of cargo at International Container Transhipment Terminal or India Gateway Terminal shall be intimated to the Deputy Conservator.
