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Union of India - Section

Section 72 in The Port Of New Mangalore Rules, 1976

72. Hazardous substances-General restrictions.

- The handling, transport and stowage within the port limits of all substances, classified as hazardous (as defined in the recommendations of the United Nation's Committee of Experts of Transport of Dangerous Goods, which met at Geneva in August, 1954) or merit classification as such by virtue of their characteristic properties shall be subject to such restrictions and conditions, as the Conservator may, from time to time, impose.