Section 80(3) in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
(3)Following measures shall be taken in the event of leakage of tetraethyl lead compound:-(a)the area on which the leakage of tetraethyl lead compound has occurred (including the outside of a drum) shall be treated as follows:-(i)flush with kerosene or some other light oil solvent followed by water. If the surface permits, wash thoroughly with soap working up as much lather as possible, and again flush with water;(ii)if it is possible to obtain quickly a supply of common bleaching lime (CaOCl2) the area should first be treated generously with a mixture of bleaching lime and water in the form of thin slurry (NEVER use the dry powder) alternatively a five per cent solution of sulphuryl chloride (SO2Cl2) in kerosene may be used;(b)if contamination of absorbent material such as wooden flooring, dunnage, or other packing material has taken place, then such material shall, after treatment as above, be removed from the place where tetraethyl lead compound is being handled;(c)any clothing which becomes contaminated by tetraethyl lead compound shall be removed immediately and cleaned by repeated rinsing in a non-inflammable dry cleaning fluid;(d)if tetraethyl lead compound can be smelled, dock workers not assigned to deal with the leakage of tetraethyl lead impound shall be removed from that place; and(e)dock workers assigned to deal with leakage of tetraethyl lead compound shall wear the protective equipment described under sub-regulation 1 (c).
