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Union of India - Section

Section 71 in Paradip Port Rules, 1966

71. Hazardous substances-General Restrictions

- The handling, transport and storage within the port limits of all substances, classified as hazardous ( as defined in the recommendations of the United Nations Committee of Exports on Transport of Dangerous goods, which met at Geneva in August 1954) or merit classification as such by virtue of their characteristic properties shall be subject to such restrictions and conditions, as the Deputy Port Conservator may, from time to time, impose.