Section 14 in Cochin Port Trust (Handling Freight Containers Carrying Dangerous or Hazardous Cargo) Regulations, 2019
14. Marking and Labeling.
(1)The containers shall be sealed prior to dispatch but shall not be locked unless specifically required and agreed to by the container operator and in such cases a key shall be readily available at all times.(2)Containers in which dangerous goods are stuffed shall bear International Maritime Organization Dangerous goods Code Class Labels (Placards) which shall be not less than 250 mm x 250 mm in size and except where not required by International Maritime Dangerous Goods Code there shall be at least four such labels (Placards) placed externally in conspicuous places, one on each side and one on each end and the labels for the sides of the container shall be affixed in such position that they are not obscured when the container doors are opened.(3)The container shall also bear externally the correct technical name of each of the dangerous substances packed therein.(4)Additional labels as may be required by rail and road transport authorities shall be provided.
