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Union of India - Section

Section 3 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

3. Classification dangerous goods in Jawaharlal Nehru Port.

(1)Classification - For the purpose of these regulations dangerous goods will be classified in accordance with the International Maritime Dangerous Goods Code issued by 'International Maritime Organisation, London'.Classification of dangerous goods :-
IMDG Class Description
1 Explosives
2.1 Gases-Flammable
2.2 Gases-Non-flammable
2.3 Gases-Poisonous
3 Flammable liquids
4.1 Flammable solids
4.2 Solids liable to spontaneous combustion
4.3 Solids which in contact with water emits inflammable gases.
5.1 Oxidising substances
5.2 Organic peroxides
6.1 Poisonous or toxic substances
6.2 Infectious substances
7. Radioactive substances
8. Corrosive substances
9. Miscellaneous dangerous goods, i.e. other substances whichexperience have shown or may shown to be of such dangerouscharacter, are to be treated as dangerous goods.
(2)Evaluation of the hazards - The shipper or consignee shall be advised to apply to the Directorate General of Shipping, Government of India for the evaluation of the hazards of the harmful substances under the provisions of Merchant Shipping (Dangerous Goods) Rules, if not notified by International Maritime Organisation, London.