Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

(2)If there is any reason to suspect leakage of dangerous goods or substances, entry into a hold or compartment should not be permitted until the Master or the responsible officer has taken all safety considerations into account and is satisfied that it is safe to do so.