Section 15 in Cochin Port Trust (Handling Freight Containers Carrying Dangerous or Hazardous Cargo) Regulations, 2019
15. Stuffing Certificate.
(1)Those responsible for the stuffing of the dangerous cargo into a container shall provide a Container Stuffing Certificate certifying that it has been properly carried out and embodying the following provisions, namely: -(i)that the container was clean, dry and apparently fit to receive the goods;(ii)no incompatible goods have been stuffed in the container;(iii)all packages have been externally inspected for damage and only dry, sound packages packed;(iv)all packages have been properly stuffed in the container and secured and suitable securing materials used;(v)the container and packages are properly marked and labelled;(vi)the dangerous cargoes in the container are those for which acceptance has been officially obtained with the shipment in question; and(vii)the consignor of the dangerous cargo has in each case issued a dangerous cargo's declaration as to nature of the hazard and that the cargoes are suitably packaged for transport by sea.(2)The Container Stuffing Certificate shall be forwarded with the container and to be available at the time of loading on board ship.
