Section 80 in The Dock Workers (Safety, Health And Welfare) Regulations, 1990
80. Handling of tetraethyl lead compound .-(1) Tetraethyl lead compound shall not be unloaded from a ship unless--
(a)it is packed in specially constructed steel drums of substantial construction, sealed with an inner and outer bung, and fitted with rolling roofs on to the shell as an added precaution;(b)all receptacles containing tetraethyl lead compound are distinctively and durably marked with the words "Tetraethyl Lead Compound Poison"; and(c)two sets of protective equipment comprising the following are provided and kept readily available for use in the event of any leakage of tetraethyl lead compound-(i)rubber gloves,(ii)rubber boots,(iii)rubber apron or oilskin suit, and(iv)suitable respirator, which should be either of canister type containing minimum of 50cc. of activated charcoal or an airline respirator with an independent fresh air supply.(2)Following measures shall be taken while unloading tetraethyl lead compound:-(a)no receptacle containing tetraethyl lead compound shall be opened within the limits of the port;(b)before commencement of the unloading operations, the consignment of tetraethyl lead compound shall be inspected on board the vessel by a responsible person. No tetraethyl lead compound drums showing any sign of leakage shall be unloaded until suitably repaired or placed in a larger receptacle or container offering sufficient precautions from leakage;(c)drums containing tetraethyl lead compound shall be discharged under the supervision of a responsible person;(d)drums containing tetraethyl lead compound shall be loaded discharged in rope slings with a maximum of two drums at a separate sling for each drum. Hooks shall on no account be used;(e)dock workers handling drums containing tetraethyl lead compound shall be provided with heavy gloves of canvas or leather and shall use such gloves; and(f)adequate quantities of non-inflammable solvent or kerosene a soap and water to deal with any leakages of tetraethyl lead compound shall be kept readily available where the work of handling of the tetraethyl lead compound is carried on.(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).(4)Suitable protective clothing shall be provided for handling of tetraethyl lead compound in refrigerated spaces.
