Section 15 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
15. Responsibilities of the owner or agent or Master.
(1)The owner or agent or Master will abide by all the instructions as specified by the competent authority.(2)The owner or agent shall unsure that containers have a current safety approval plate in accordance with the CSC 1972 Convention.(3)The owner or agent shall make a true and correct declaration of the dangerous goods to be discharged or loaded in the port and those in transit through the port, whether in Containers or other packages.(4)Cases or receptacles of each class of dangerous goods brought into the port shall confirm strictly with the packaging standards stipulated in the latest IMDG Code. Such cases or receptacles shall remain in a sound condition while dangerous goods are handled in the port area.(5)The preventive measures as may be directed by the competent authority shall be followed, if any case or receptacle of dangerous goods is damaged or starts leaking daring handling in the port area.(6)Repairs to the damaged cases or receptacle of dangerous goods or repackaging their contents shall be carried out under the supervision of the competent authority, subject to special restrictions as applicable to individual classes of dangerous goods.(7)No case or receptacle of dangerous goods shall be opened anywhere within the port area except for the purpose of drawing samples by the customs in an approved manner or with permission to do so from the competent authority and such permission may be granted subject to such additional restrictions and precautions as may be considered necessary.(8)Tools liable to produce sparks or heat or static charge shall not be used to open or close or repair case or receptacle of dangerous goods or for drawing samples and as far as it is possible to do so, samples shall be drawn by suction method without tilting the container.(9)Handing of any dangerous goods, which are in a leaky, damaged or in a deteriorated condition, shall be only on the specific instructions of the competent authority.(10)Provide every facility to the competent authority for inspection of dangerous goods.(11)The owners or agents bringing dangerous goods shall ensure that all the formalities for the clearance of dangerous goods, especially with customs, are completed so that the delivery of such cargo can be taken immediately.(12)Stuffing and destuffing of dangerous goods in the port if required, shall be undertaken as per recommendations of IMO and Inspector or dangerous goods.
