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Union of India - Act

The Port Of Kandla (Handling And Storage Of Compressed Gas Cylinders) Rules, 1955

UNION OF INDIA
India

The Port Of Kandla (Handling And Storage Of Compressed Gas Cylinders) Rules, 1955

Rule THE-PORT-OF-KANDLA-HANDLING-AND-STORAGE-OF-COMPRESSED-GAS-CYLINDERS-RULES-1955 of 1955

  • Published on 10 June 1955
  • Commenced on 10 June 1955
  • [This is the version of this document from 10 June 1955.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Port Of Kandla (Handling And Storage Of Compressed Gas Cylinders) Rules, 1955Published vide Notification Gazette of India, 1955, Part 2, Section 3, page 1065.

1852.

S.R.O. 1292, dated 10th June, 1955. - In exercise of the powers conferred by sub-section (1) of Sec. 6 of the Indian Ports Act, 1908 (15 of 1908) the Central Government hereby makes the following rules for the handling and storage of compressed Gas Cylinders in the Port of Kandla, the same having been previously published as required by sub-section (2) of the said section, namely :

1.

These rules may be called the Port of Kandla (Handling and Storage of Compressed Gas Cylinders) Rules, 1955, and shall apply to the Port of Kandla.

2.

Packages consisting of cylinders containing gases and liquid shall not be stored at the cargo jetties or at old port or in cargo boats nor discharged from or shipped into, vessels or cargo boats at the cargo jetties or at old port, unless they comply in every respect as to construction, marking and other requirements with the Gas Cylinders Rules, 1940, or under such conditions as have been permitted by an order in writing by the Chief Inspector of Explosives, under rule 17 of the said Rules and all working precautions prescribed in the Rules shall be carefully observed. Cylinders containing dissolved acetylene shall comply with clause 4 of the Schedule of the notification of the Government of India in the late Department of Labour No. M. 1262 (1), dated 9th January, 1939.Note. - Empty dissolved acetylene cylinders normally contain a small amount of acetylene dissolved in acetene and absorbed in perus mass. They shall be treated as full for purposes of this rule.

3.

Vessels having on board cylinders containing gases or liquids under pressure shall not enter the port except in accordance with the terms of a permit in writing granted [by the Conservator of the Port or an officer authorised by him in this behalf.] [Substitued by S.R.O. 2492, dated 22nd October, 1956]

4.

In cases where such cylinders are for discharge at any of the cargo jetties moorings or at the old port, a written permission of the Traffic Manager shall be obtained by the Steamer Agents well in advance of the time when they are required to be so discharged.

5.

The Steamer Agents shall make adequate arrangements to see that the goods are cleared by consignees immediately after landing at any of the cargo jetties or at the old port.

6.

Discharge or loading of cylinders containing gases or liquid under pressure shall not be permitted between sunset and sunrise.

7.

Cylinders containing gases or liquids under pressure shall be brought for shipment at the cargo jetty or the old port only after obtaining the prior permission of the Traffic Manager. They shall not be allowed to remain anywhere on the quay or place other than the assigned jetty but shall be shipped immediately for shipment in stream the prior permission of the Traffic Manager shall be obtained and they may be brought along side steamers in cargo boats or other non-propelled craft under tow only.