Section 11 in The Regulations on the Handling of Freight Containers Containing Dangerous/ Hazardous Cargo at Paradip Port, 1986
11. Destuffing of dangerous/hazardous cargoes.
- 11.1. Notification of import of dangerous cargo must be given to the concerned Port Authority by the Operator prior to the arrival of the container within the Port.11.2The import cargo documents must be endorsed with a Dangerous Goods stamp by the Operator or the person responsible for preparing the documents before the container is discharged.11.3Dangerous cargo containers shall be destuffed with care, always bearing in mind that the cargo may have been damaged in transit. Before the doors are opened, this possibility shall be borne in mind in relation to the properties of the cargo. If there is evidence that such damage has occurred, expert advice must be sought before commencing destuffing of the container.11.4As cargo is destuffed and checked, it must be separated according to its class and placed in the correct storage area. Any discrepancy in respect of marks, labels or type of packaging must be reported to the Supervisor and the Operating Company shall be advised at the earliest opportunity.11.5Areas for the storage of the various classes shall be clearly defined and where possible there shall be an outside stowage provided the packaging is suitable. In any event dangerous goods shall be set apart from the general cargo within the transit shed.11.6Removal of import dangerous cargo must be effected, immediately.11.7All dangerous cargo labels shall be removed as soon as the container can be declared non-hazardous.
