Section 22 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
22. Decontamination.
(1)In case of spillage involving hazardous goods or substances decontamination measures appropriate to the goods or substance concerned shall be carried out under the competent supervision.(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.(3)Trained staff wearing self-contained breathing apparatus and other protective clothing should only undertake emergency entry into the hold under other circumstances.
