Section 7(2) in Cochin Port Trust (Handling Freight Containers Carrying Dangerous or Hazardous Cargo) Regulations, 2019
(2)The intention to land or load dangerous or hazardous cargo shall be given by the steamer agents or consignors or consignees in an application made in triplicate to the Deputy Conservator for seeking permission at least fourty-eight hours in advance and such application shall include a complete list of all substances with their true chemical name and International Maritime Dangerous Goods Code Number:Provided that one copy of each such application and its enclosure shall be given to the Deputy Conservator, Container Terminal Manager and Traffic Manager and such list shall furnish complete details including their full technical names, quantities, mode of packaging, International Maritime Dangerous Goods classification, if known and such other relevant data:Provided further that the items included in the list shall be serially numbered for reference and follow up correspondence.
