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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in Cochin Port Trust (Handling Freight Containers Carrying Dangerous or Hazardous Cargo) Regulations, 2019

(2)The following special equipment shall be provided in the designated areas where dangerous or hazardous containers are kept, namely: -
(a)adequate and proper breathing apparatus shall be provided and trained in its use so as to render immediate assistance to personnel affected by noxious fumes;
(b)protective clothing, comprising rubber boots and gloves and apron together with oilskins shall be available for use in dealing with spilt material; and
(c)receptacles of inert materials shall be available for use in minimising the spread of spilt liquid:
Provided that nothing in this section shall prevent calling upon the proper emergency service as soon as trouble arises.