Section 20 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
20. General.
(1)Handling and storage of dangerous goods shall be done as per latest amendment of IMDG Codes, Acts, mentioned as in Section 4 of this regulation.(2)The owner or agent or Master shall strictly abide by the instructions for handling of these goods, as given by the competent authority.(3)All the general precautions shall be strictly followed by the owner or agent or Master.(4)The owner agent or Master shall report accidents to the competent authority and respective government authority immediately telephonically as well as in prescribed format.
