Section 76 in The Port Of New Mangalore Rules, 1976
76. Landing of explosives or other dangerous cargo.
- (i) No package containing gun-powder or other explosive or any dangerous cargo shall be landed within the limits of the port without the previous permission of the Collector of Customs and the Conservator, and in the landing or shipment thereof, all orders or directions which may be made or given by the port authorities from time to time to ensure safety shall be rigidly adhered to and observed.(ii)(a)Every vessel while loading, discharging or handling explosives or cased dangerous petroleum shall bank all fires and stores them up only when explosives or cased dangerous petroleum are not being loaded, discharged or handled and only when hatches containing explosives or cased dangerous petroleum are completely closed.(b)All ventilators to the stock hold shall be carefully attended and properly trimmed and wind-sails shall be rigged to the stock hold to prevent any pocket of gas accumulating in vessels which have any cased dangerous petroleum on board.
