Section 4 in The Regulations on the Handling of Freight Containers Containing Dangerous/ Hazardous Cargo at Paradip Port, 1986
4. Advance notification.
- 4.1. Ships. - The Master of the Ship Owner or Agent must inform the Port Authority at least 48 hours prior to arrival of the ship of the dangerous/hazardous goods in containers aboard the ship and those to be discharged at the Port.The intention to land or on load dangerous/hazardous cargo shall be given by the Steamer Agents or Consigners/Consignees in an application made in triplicate to the Deputy Port Conservators for seeking permission at least 48 hours in advance. The application shall include a complete list of all substance with their true chemical name and IMO Code Number.One copy of each such application and its enclosure shall be given to the Deputy Port Conservator/Officer-in-charge or Terminal Container and Traffic Manager. The list shall furnish complete details including their full/technical names, quantities, mode of packaging, IMO classification, if known and other relevant data. The items included in this list shall be serially numbered for reference and follow up correspondence. Application for issue of permits for inflammable liquids including petroleum as defined in the Petroleum Act shall contain the following information.Flash Points of such liquids and whether such liquids are miscible with water or not.In addition to these documents, a copy of the ship's cargo manifest shall also be forwarded to the Deputy Port Conservator and officer-in-charge of container terminal to enable them to gather information regarding transit cargo of dangerous/hazardous goods containers carried by each ship.4.2Exports. - The intention to export dangerous/hazardous cargoes through containers shall be advised to the Port Authority prior to their delivery to the berth at least 48 hours in advance and permission obtained from the Deputy Port Conservator before the dangerous/ hazardous cargo to be stuffed in containers are moved into the Port.4.3Transit. - Some prohibitions and restrictions as applicable in respect of dangerous/hazardous cargo for loading or unloading within the Indian Ports shall be applicable for cargo in transit.
