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State of Odisha - Section

Section 3 in The Regulations on the Handling of Freight Containers Containing Dangerous/ Hazardous Cargo at Paradip Port, 1986

3. Restriction on entry of ships carrying certain classes and quantities of Dangerous/Hazardous Cargo.

- 3.1. Ships carrying explosives shall be allowed only at such of anchorages or areas notified by the concerned Port Authorities except in such quantities as may be permitted to be handled inside the Port area by the Port Regulations applicable.
3.2No cylinder containing gases compressed, liquified or dissolved under pressure shall be permitted to be brought inside the Ports unless such cylinders are permitted for import/export by the Chief Controller or Explosives.
3.3Dangerous goods in tank containers of the following class and type of commodity shall be limited aboard any ship to such quantity as may be notified by the respective Port Authorities, in no case exceeding 50 Tonnes net contents being the total of all classes :
Class 2 ... Liquified Inflammable or Poisonous Gases
Class 3.1 ... Inflammable Liquids e.g. Carbon Disulphate
Class 4.2 ... Spontaneously Combustible liquids e.g. Aluminium Alkyls
Class 6 ... Tetramethyl Lead (Fuel Addictives)
Class 6.1 ... Poisonous (Toxic) substances
Class 6.2 ... Infectious substances
Class 8 ... Corrosives
Class 9 ... Miscellaneous dangerous substances
In all such cases, handling of tank containers shall be limited to day light hours and subject to the Consignee taking delivery from the Port premises and they shall not be deposited for any length of time within the Port premises.
3.4The Deputy Port Conservator or Officer responsible for the safety of the Port or his authorised representative speciality nominated by him for the regulation of the dangerous/hazardous cargo in the Port shall be the sole authority to give permission for landing or loading dangerous/hazardous cargo in containers.