Section 76 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
76. Notification .-(1) Before unloading of any dangerous goods, as categorised in Schedule II, from any ship is commenced, the master or officer-in--charge and the agent of the ship shall furnish the employer of the dock workers, Port Authority and the Inspector with a statement in writing identifying the goods and specifying the nature of the danger which they can give rise to and specifying the categories and obtain an acknowledgment of the receipt of the same.
(2)Before any dangerous goods are received for shipment, the shipper or his agent shall furnish the information as required by sub-regulation (1) above to the Port Authority, the Inspector and the employer of the dock workers handling the dangerous goods.
