Section 6 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
6. Restriction on handling and storage of dangerous goods.
(1)All categories of dangerous goods except IMDG Class I that is explosives, shall be transported, handled and stored at Jawaharlal Nehru Port.(2)IMDG Classes 6.2 and 7 that is Infectious Substances and Radioactive Material respectively, shall have no cut-off time for export cargo and the container should be loaded directly on the ship just prior to sailing and the import container should be discharged immediately and cleared on the direct delivery basis.(3)Stuffing or destuffing of dangerous goods containers or storage or handling or transportation of dangerous goods in break bulk form shall be permitted in an approved dangerous goods shed or godown under the supervision of the Inspector of dangerous goods.(4)Segregation of various classes of dangerous goods stored at Jawaharlal Nehru Port shall be in accordance with IMDG recommendations as specified in Schedule-II.(5)The competent authority may refuse permission to dangerous goods, intended for storage within or transit, through the port, if it is considered that their presence is likely to endanger life or property, because of their condition, the condition of their mode of conveyance, or the conditions that may be prevailing in the port.(6)The competent authority may order the removal of such substances or packages, freight container, portable tank, vessel or vehicle containing, it to any other place or to sea as considered necessary, if any dangerous goods within the port area constitute an unacceptable hazard.(7)Unsuitable substances shall not be accepted unless all conditions necessary to ensure its safe transport and handling have been met and property certified.(8)(a)The competent authority may dump into the sea or otherwise destroy such dangerous goods, in a safe manner in consultation with Customs and Pollution Control Board, which in their opinion endanger the safety of the port and where such dangerous goods are so dumped or destroyed, the owner or agents of the goods shall not be entitled to any compensation whatsoever.(b)The port may remove or restow any dangerous goods, which have been handled or transported contrary to the instructions of the competent authority, and the expenses may be recovered from the deposits or from the sale of the cargo, if the deposit is not adequate to meet these expenses.(9)The vessel will retain on board all the pollutants and stop pollution caused by the leakage of any dangerous cargoes and take every precaution as per anti pollution regulations of the port.(10)The competent authority shall direct the handling of marine pollutants and every precaution shall be taken to ensure that such pollutants are not dumped in the marine environment or dumped at sea.(11)When the owner or agent seeks to important cargo, which is dangerous, but not covered by the IMDG Code, sufficient notice shall be given to the competent authority to arrange for the modalities for the reception of such cargo, failing which such cargo may be refused entry.
