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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4)(b) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

(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.