Section 23 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
23. Handling and storage of radioactive material (IMDG Code Class 7).
(1)This class comprises materials which spontaneously emit a significant radiation and of which the specific activity greater than 70 kBq or Kg (2μCi or g).(2)Documentation -(a)The owner or agent wishing to use the port for handling or transit of radioactive materials shall seek the advice of Atomic Energy Regulation Board (AERB) for instructions regarding the handling of these materials.(b)The owner or agent should submit to the competent authority copies of the following well in advance to enable the port to make arrangements to receive this cargo.(i)For import-(1)Valid regulatory consent or no objection certificate issued by the Atomic Energy Regulatory Board (AERB), Niyamak Bhavan, Anushaktinagar, Mumbai-400 094, for the import of radioactive material.(2)Signed declaration on the arrival particulars of the cargo in the prescribed format (Form VI as specified in Schedule I), by the authorised consignee or importer, endorsed by AERB, Mumbai.(3)Certificate from importer in India stating their consent for receiving the radioactive material consignment.(4)Transport information for the radiocative material cargo from the importer or shipper.(ii)For export -(1)Valid regulatory consent or no objection certificate issued by the Atomic Energy Regulatory Board (AERB), Niyamak Bhavan, Anushaktinagar, Mumbai-400 094, for the export of radioactive material.(2)Valid certificate of approval of package design or special form for radioactive material, issued by AERB, Mumbai or the competent authority of country of origin of the package design, wherever applicable as per IMDG Code C1ass-7.(3)Certificate from importer abroad stating their consent for receiving the radioactive material consignment.(4)Shipper or consignors declaration as required by IMDG Code Class-7.(iii)In-transit -(1)In case of ships, in-transit, carrying radioactive material cargo, signed declaration in the prescribed format (Form VI as specified in Schedule I) endorsed by Radiological Safety Division (RSD), AERB, Mumbai should be submitted by the consignor or shipper.(2)Transit information for the radioactive material cargo from the consignor.(3)General instructions -(a)There will be no cut-off time for export cargo and the container should be loaded directly on the ship just prior to sailing.(b)The import container should be discharged immediately and cleared on the direct delivery basis.(c)In case of unavoidable circumstances, the export or import container should be stored in the container yard at the designated and isolated place for a short period, with due permission from the competent authority.(d)The Safety Section, the Port Fire Station, Container Terminal and Inspectorate Dock Safety should be informed, well in advance, by the ship's agent of the movement of the container.
