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Union of India - Section

Section 16 in Cochin Port Trust (Handling Freight Containers Carrying Dangerous or Hazardous Cargo) Regulations, 2019

16. General advice on receipt of containers containing dangerous or hazardous cargo for stuffing or de-stuffing.

(1)Containers containing dangerous cargo shall be destuffed with care, always bearing in mind that the cargo may have been damaged in transit and before the doors are opened, this possibility shall be borne in mind in relation to the properties of the cargo and if there is evidence that damage has occurred and such a condition exists, expert advice must be sought before commencing to de-stuff the containers.
(2)The following general advice shall be followed, namely: -
(i)any container which carried dangerous cargo particularly, toxic products, shall be ventilated before destuffing commences, that is, the door shall be kept open for an adequate period;
(ii)after any container containing dangerous goods had been destuffed, particular care must be taken to ensure that no hazard remains and this may entail special cleaning particularly if toxic spillage has occurred or is suspected and only when satisfied that a container offers no hazard, the dangerous goods labels shall be removed;
(iii)If any container shows signs of heat it shall be removed to a safe place and fire services immediately notified and care shall be taken to see that any fire fighting methods to be used are suitable for the cargo in question; and
(iv)consignee is normally obliged to return the container, after destuffing, cleaning and making it suitable for the transport of every kind of cargo, especially when poisonous, dangerous or obnoxious cargo has been transported.