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Union of India - Section

Section 64 in Paradip Port Rules, 1966

64. Discharge of a Vessel's Cargo to be under superintendence of master, etc. or stevedore-their liabilities

- Cargo shall not be discharged from any vessel in the port except under the directions and superintendence on board such vessel of the master or owner of the vessel or of a stevedore licenced by the Conservator to perform such work in the port. Such master, owner, or stevedore shall be personally liable in respect of any loss or damage arising from the careless or improper slinging of goods on board such vessel and shall in every instance observe the following precautions, namely :-
(i)That the sling is laid out flat without turns or kinks before any goods are loaded therein;
(ii)That after each sling has been made up and with the first stain on heaving up, the running loop is well beaten home with a wooden bar in order that the grip may be made secure.