Section 12 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
12. Employment of children, intoxicated person and certain other persons.
- No person shall employ, allow or engage a person-(a)who has not completed the age of 18 years, or(b)who is in a state of intoxication, or(c)who is of unsafe mind for loading, unloading, storage or transport of dangerous goods or to enter any operational area where dangerous goods are handled, and stored.
