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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in Cochin Port Trust (Handling Freight Containers Carrying Dangerous or Hazardous Cargo) Regulations, 2019

(1)All dangerous or hazardous cargo entering the Port area must be classified, packaged, labelled and marked in accordance with the International Maritime Dangerous Goods Code and be declared by the ship or shipper accordingly and the container shall also be marked as such and shall be accompanied by a packing certificate issued by the operating company indicating the contents.