Section 5 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
5. Procedure for authorization for dangerous goods.
(1)Arrival of the vessel-Advance notification :-(a)The owner or agent of a vessel shall apply to discharge or load dangerous goods to the competent authority with the following documents at least 48 hours (forty eight hours) in advance before the vessel's arrival in Port :(i)Application for discharging or loading dangerous goods as specified in Form-I of Schedule-I.(ii)Dangerous goods declaration as specified in Form-II of Schedule-I.(iii)Multimodal dangerous goods as specified in Form III of Schedule-I.(iv)Dangerous goods declaration Form IV-in case of import of gas cylinder as specified in Schedule-I.(v)A detailed stowage plan dealing with dangerous goods and their location on board shall be given.(vi)Container packing certificate for export cargo only if required.(vii)Transport Emergency Card (TREM CARD).(b)Advance notification should also be given for in-transit dangerous goods.(c)Advance notification should also be given when a ship or a container arrives under fumigation containing the name of the fumigant and the date of application.(d)Advanced notification shall be given to Deputy Conservator, Terminal Authority, Safety Section, and Inspectorate Dock Safety.(2)Deposit. - The port shall collect a refundable deposit from owner or agent to cover an estimated cost of handling, storage escort and disposal of goods and amount so deposited shall be refundable after cargo is duly discharged or loaded or handled as per instruction in the permit issued under sub Regulations 3 of 5.(3)Grant of Permit. - The competent authority or an officer authorised to act on his behalf on receipt of the requisite documents and the deposit shall give instructions to the owner or agent specifying the mode of discharge, storage, separation requirements, equipment to be made available and any other conditions concerning safety of the port or the vessel and in relation to the container cargoes the competent authority shall also designate the areas or depot where the container shall be stuffed or destuffed.(4)Commencement of cargo discharging or loading - (a) The Master or agent shall submit a ship shore checklist in Form-V as specified in Schedule-I to the competent authority prior to handling of dangerous goods by his vessel in Port.(b)The vessel may commence discharging and or loading of dangerous goods only after obtaining instructions from the competent authority as specified in sub-regulation (iii) of regulation 5 and after the competent authority or Inspector of dangerous goods has satisfied himself of the correctness of the checklist and any other declaration made by the owner or agent or Master.
