Section 19 in Cochin Port Trust (Handling Freight Containers Carrying Dangerous or Hazardous Cargo) Regulations, 2019
19. Precautions to be taken by persons handling dangerous or hazardous cargo.
(1)The following special fire fighting provisions shall be made in the designated areas where dangerous or hazardous cargo containers are kept, namely: -(a)the provision of all fire fighting equipment as required by national or local regulations in properly maintained and fully operational condition;(b)the provision of clear information as to emergency routines to be followed and a regular practice of such routines;(c)good liaison between the container base and the local fire brigade so that the fire service shall be readily available at all times;(d)good housekeeping and cleanliness shall be ensured since patches of oil mixed with the sawdust are potential sources of ignition and heaps of rubbish can be readily ignited, and piles of dunnage can assist in the rapid spread of the fire;(e)proper care shall be taken to minimize sources of ignition such as smoking, unprotected or ill maintained electrical installations or main equipment;(f)proper care of machinery and its operations particularly when refueling; and(g)clear access to fire appliances within the premises shall be maintained and its route kept clear at all times to enable emergency vehicles to reach the area.(2)The following special equipment shall be provided in the designated areas where dangerous or hazardous containers are kept, namely: -(a)adequate and proper breathing apparatus shall be provided and trained in its use so as to render immediate assistance to personnel affected by noxious fumes;(b)protective clothing, comprising rubber boots and gloves and apron together with oilskins shall be available for use in dealing with spilt material; and(c)receptacles of inert materials shall be available for use in minimising the spread of spilt liquid:Provided that nothing in this section shall prevent calling upon the proper emergency service as soon as trouble arises.(3)Adequate lighting arrangements shall be made and -(a)wherever and whenever dangerous goods are handled or when other goods handled adjacent to dangerous goods, adequate and flameproof lighting shall be provided; and(b)it shall be remembered that labels may appear to change colour in artificial light.
