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Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

Published vide Notification No. G.S.R. 209(E), dated 20th March, 2007

Act2560

Ministry of Shipping, Road Transport and Highways

(Department of Shipping)

(Ports Wing)

Schedule-I

(a) "Act" means the Major Port Trust Act, 1963 (Act No. 35 of 1963)

(b) "Board" means the Board of Trustees of the Jawaharlal Nehru Port Trust,

(c) "Chairperson" means the Chairperson of the Board of Trustees of the Jawaharlal Nehru Port and any person appointed to act in his or her place,

(d) "Chief Manager (Operations)" means the Head of the Operations Department appointed by the Central Government and includes any other officer acting under his authority,

(e)"competent authority" for the purpose of these regulations means an Officer duly appointed by the Board of the Jawaharlal Nehru Port to administer the provisions of these regulations,

(f) "dangerous goods" means any cargo which due to its explosiveness, inflammability, radioactivity, toxic or corrosive properties, or other similar characteristics, may cause injury, adversely affect the human system, loss of life or property while handling, transporting, shipping or storing and which is classified as such by any international or national standards and also includes any other goods, which the competent authority may specify as dangerous goods and also includes any empty uncleaned packagings (such as tank containers, receptales intermediate bulk containers, bulk packagings, portable tanks or tank vehicles) which previously contained dangerous goods, unless packagings have been sufficiently cleaned of residue of dangerous goods and purged of vapours so as to nullify any hazard or have been filled with a non-dangerous substance,

(g) "Deputy Chairperson" means the Deputy Chairperson of the Board of the Port and includes any person appointed to act in his or her place,

(h) "Deputy Conservator" means the Head of the Marine Department appointed by the Central Government and includes any other officer acting under his authority,

(i) "destuffing" means removal of cargo from the container,

(j) "EmS" means Emergency Procedures for Ship carrying dangerous goods,

(k) "handling" means the operation of loading and unloading of dangerous goods to and from a vessel or board, railway wagon or vehicle, transfer to and or from or within a storage area or within a vessel and transhipment between vessel and any ancillary operations in the port area and includes stuffing and destuffing of freight container,

(l) "hazardous cargo or goods" means dangerous goods,

(m) "hot work" means any work which involves welding, burning, soldering, brazing, blasting, chipping by spark-producing tools, use of certain power driven tools, non-flame proof electrical equipment or equipment with internal combustion engines and including any other work which is likely to produce sufficient heat, capable of igniting inflammable gases or a flammable substance,

(n) "IMDG Code" means latest edition of 'International Maritime Dangerous Goods Code' issued by 'International Maritime Organisation, London',

(o) "IMO" nieal1s 'International Maritime Organisation, London',

(p) "Inspector of dangerous goods" means a person appointed by the Board responsible to the competent authority to ensure compliance with these regulations with regard to any handling or transport or storage of dangerous goods,

(q) "marine pollutants" means substances which, because of their potential to bioaccumulate in seafood or because of their high toxicity to aquatic life, are subject to the provisions of Annex III of MARPOL 73/78, as amended.

(r) "Master" means any person having charge or command of a vessel and does not include a Pilot, Dock Master, Senior Dock Master, Harbour Master or Deputy Conservator,

(s) "MFAG" means Medical First Aid Guide for use in accidents involving dangerous goods,

(t) "owner" in relation to goods includes any consignor, consignee, shipper or agent for the sale, custody, loading or unloading of such goods,

(u) "owner" in relation to a vessel includes the person to whom the vessel or share in the vessel belongs, a charterer, consignee or mortgagee in possession thereof,

(v) "Pilot" means a person authorised to pilot the vessels,

(w) "port approaches" in relation to the Port means those parts of the sea and channels leading to the ports of Jawaharlal Nehru and Mumbai,

(x) "rate" includes any tool, dues, rent, fee or charges leviable under the Major Port Trust Act, 1963 and Indian Ports Act, 1908, as amended from time to time,

(y) "responsible person" means a person appointed by the owner of the goods or Master and empowered to take all decisions relating to the tasks of transport, handling and storage of dangerous goods and having necessary knowledge and experience for that purpose,

(z) "stuffing" means filling up of the container with cargo,

(za) "tank container" means container specially built for transporting and distributing liquids and gases in bulk in accordance with such conditions as may be required.

(zb) "tanker" means a vessel designed to carry liquid petroleum cargo in bulk including a combination carrier when being used for this purpose and includes chemical carriers carrying liquid chemicals in bulk,

(zc) "terminal" means a place where vessels are berthed or moored for the purposes of loading cargo and discharging of cargo, etc.

(zd) "terminal manager" means the Manager in-charge of a terminal or berth and includes any other officer acting under his authority.

(ze) "transport" means the movement of dangerous goods by one or more modes of transport in port,

(zf) "transporter" when used in relation to movement of goods includes any person owing goods carriage, supervisor, or in-charge of such transport,

(zg) "unstable substance" means a substance which, by nature of its chemical make-up, tends to polymerise or otherwise react in a dangerous manner under certain conditions of temperature or in contact with a catalyst.

(zh) "vessel" includes every description of watercraft including non-displacement craft and seaplanes on water used or capable of being used as a means of transportation on water.

(zi) The words and expressions used but not defined in these regulations shall have the meanings as respectively defined in the Major Port Trust Act, 1963.

(a) The owner or agent of a vessel shall apply to discharge or load dangerous goods to the competent authority with the following documents at least 48 hours (forty eight hours) in advance before the vessel's arrival in Port :

(i) Application for discharging or loading dangerous goods as specified in Form-I of Schedule-I.

(ii) Dangerous goods declaration as specified in Form-II of Schedule-I.

(iii) Multimodal dangerous goods as specified in Form III of Schedule-I.

(iv) Dangerous goods declaration Form IV-in case of import of gas cylinder as specified in Schedule-I.

(v) A detailed stowage plan dealing with dangerous goods and their location on board shall be given.

(vi) Container packing certificate for export cargo only if required.

(vii) Transport Emergency Card (TREM CARD).

(b) Advance notification should also be given for in-transit dangerous goods.

(c) Advance notification should also be given when a ship or a container arrives under fumigation containing the name of the fumigant and the date of application.

(d) Advanced notification shall be given to Deputy Conservator, Terminal Authority, Safety Section, and Inspectorate Dock Safety.

(b) The vessel may commence discharging and or loading of dangerous goods only after obtaining instructions from the competent authority as specified in sub-regulation (iii) of regulation 5 and after the competent authority or Inspector of dangerous goods has satisfied himself of the correctness of the checklist and any other declaration made by the owner or agent or Master.

(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.

(a) The cargo weight should be distributed evenly over the container floor. In no case, should more than 60 per cent of the load be on less than half the floor surface area.

(b) The goods should be tightly stowed; maintaining a level surface as far as is practicable.

(c) Liquids should not be stowed on top of dry goods. The relevant resistance of the lower layer should not be disregarded.

(d) Heavy goods should not be placed on top of light goods.

(e) Packing susceptible to damage, especially cargo should be protected against sharp and projecting angle or parts by the use of appropriate dunnage and protective material.

(f) The goods that cannot be stacked should be secured against movement; adequate dunnage material should be used to prevent the goods from shifting.

(g) As a rule, barrel should be packed last close to the container door.

(h) Vented packages should be packed upright and in such a manner that vents are not obstructed.

(i) The cargo in the container should be secured against movement during transport.

(j) The material used should not be susceptible to interaction with dangerous cargo.

(k) If any safety gear is provided with the container, the same should be used.

(l) The goods close the door should be secured in such a manner that they do not fall out when the door is opened.

(m) Unloading procedures should be borne in mind when packing container for simplicity of supervision; identical goods should be packed together. It is useful to simplify identification of such goods by adequate labelling.

(a) who has not completed the age of 18 years, or

(b) who is in a state of intoxication, or

(c) who is of unsafe mind for loading, unloading, storage or transport of dangerous goods or to enter any operational area where dangerous goods are handled, and stored.

(a) comply with provisions of these regulations and the conditions of any licence relating thereto;

(b) observe all due precautions for prevention of thefts and of accidents by fire or explosion;

(c) prevent unauthorised person from having access to the dangerous goods;

(d) prevent any other person from committing any such act as is prohibited under sub-regulation (1).

(a) between sunrise and sunset a red flag not less than metre square, and

(b) between sunset and sunrise a single red light visible all around the horizon.

(a) depute a responsible person to personally supervise the operations and such officer shall take and or cause to be taken all precautions as are necessary under the IMDG Code and these regulations.

(b) keep the fire fighting gears in readiness, with hoses and branch pipes connected.

(c) ensure those repairs to any part of vessel requiring use of open flame or open fires are not carried out.

(d) blank carefully fire in engine room and extinguish all other fire or non-safety lights.

(e) maintain efficient and effective communication with the shore.

(f) provide and use when necessary the equipment specified in the EmS schedule and MGAG published by the IMO.

(g) provide access and facility to the officials of the port for the inspection of the dangerous goods.

(h) ensure that no damaged, leaky containers or packages of dangerous goods are loaded either in ship or ashore with out the express permission of the competent authority of the port.

(i) ensure that appropriate personal protective equipment is used by those engaged in handling of these dangerous goods and also ensure that the cargo gear handling equipment and the accessories used conform to the safety requirement for safe handling of such goods.

(j) ensure that all the dangerous goods are correctly declared as required by the IMDG Code and the port and the correctly labelled and marked as per latest IMDG Code before discharging.

(a) that the goods carriage has a valid registration to carry said goods and the said carriage is safe for the transport of the said goods; and

(b) the vehicle is equipped with necessary first-aid safety equipment toolbox and antidotes as may be necessary to contain any accident.

(a) The owner or agent wishing to use the port for handling or transit of radioactive materials shall seek the advice of Atomic Energy Regulation Board (AERB) for instructions regarding the handling of these materials.

(b) The owner or agent should submit to the competent authority copies of the following well in advance to enable the port to make arrangements to receive this cargo.

(i) For import-

(1) Valid regulatory consent or no objection certificate issued by the Atomic Energy Regulatory Board (AERB), Niyamak Bhavan, Anushaktinagar, Mumbai-400 094, for the import of radioactive material.

(2) Signed declaration on the arrival particulars of the cargo in the prescribed format (Form VI as specified in Schedule I), by the authorised consignee or importer, endorsed by AERB, Mumbai.

(3) Certificate from importer in India stating their consent for receiving the radioactive material consignment.

(4) Transport information for the radiocative material cargo from the importer or shipper.

(ii) For export -

(1) Valid regulatory consent or no objection certificate issued by the Atomic Energy Regulatory Board (AERB), Niyamak Bhavan, Anushaktinagar, Mumbai-400 094, for the export of radioactive material.

(2) Valid certificate of approval of package design or special form for radioactive material, issued by AERB, Mumbai or the competent authority of country of origin of the package design, wherever applicable as per IMDG Code C1ass-7.

(3) Certificate from importer abroad stating their consent for receiving the radioactive material consignment.

(4) Shipper or consignors declaration as required by IMDG Code Class-7.

(iii) In-transit -

(1) In case of ships, in-transit, carrying radioactive material cargo, signed declaration in the prescribed format (Form VI as specified in Schedule I) endorsed by Radiological Safety Division (RSD), AERB, Mumbai should be submitted by the consignor or shipper.

(2) Transit information for the radioactive material cargo from the consignor.

(3) General instructions -

(a) There will be no cut-off time for export cargo and the container should be loaded directly on the ship just prior to sailing.

(b) The import container should be discharged immediately and cleared on the direct delivery basis.

(c) In case of unavoidable circumstances, the export or import container should be stored in the container yard at the designated and isolated place for a short period, with due permission from the competent authority.

(d) The Safety Section, the Port Fire Station, Container Terminal and Inspectorate Dock Safety should be informed, well in advance, by the ship's agent of the movement of the container.

(a) Application for discharging or loading dangerous goods (Form-I as specifIed in Schedule-I)

(b) Dangerous Goods Declaration (Form-II as specified in Schedule-I)

(c) Multimodal Dangerous Goods form (Form-III as specifIed in Schedule-I)

(d) Dangerous Goods Declaration (Form-IV in case of import of gas cylinder as specified in Schedule-I)

(e) A detailed stowage plan dealing with dangerous goods and their location on board shall be given.

(f) Transport Emergency Card (TREMCARD)

(a) to respective Governmental Authorities (e.g. Inspectorate Dock Safety, Chief Controller of Explosives, Pollution Control Board, officer in-charge of the nearest Police Station etc.)

(b) to the Port Authority [Deputy Conservator, Superintendent (Safety) etc.]

Schedule-II

Form-I

(see regulation-5, 27)

Application form for discharging and/or loading of dangerous goods

Sub: Application for discharging and/or loading of dangerous goods
Ref.: Name of the ship.................... and Voyage No.................... and due date..............

1. The above ship is expected to arrive at this port from............... (Name of Last Port) on....................... (date).

2. She will be carrying on board dangerous goods for discharge at this port. (Enclose separate list in Form Nos. II, III, IV)

3. The ship also carries dangerous goods as transit cargo for the next port. (Enclose separate list in Form II, III)

4. We propose to load dangerous goods on the subject ship for the ports. (Enclose separate list in Form Nos. II, III which is applicable)

5. Please acknowledge and issue necessary permission and instructions for the above cargo on the lists attached.

Yours faithfully,
Signature and name of agent of ship with seal

1. Dangerous Goods Declaration

2. Multimodal Dangerous Goods Form

3. Dangerous Goods Declaration-in case of import of compressed gas cylinder.

4. AERB/RSD Clearance

1. Sr. Manager (Container Terminal)

2. Superintendent (Safety)

3. Asstt. Director (Safety), Inspectorate Dock Safety

Form-II

(see regulation-5,27)

Dangerous Goods Declaration

Signature and name of Master or agent of ship with seal

Form-III

(see regulation-5, 27)

Multimodal Dangerous Goods Form

Form-IV

(see regulation-5, 27)

Dangerous Goods Declaration in case of import of gas cylinder

Form-V

(see regulation-27)

Ships checklist for dangerous goods

Name & signature of Master with official seal

Note: No vessel will commence handling of dangerous goods unless the checklist is signed by Master. In addition, if any of the answers is in the negative permission of the competent authority is required prior to starting handling of dangerous goods.

Form-VI

(see regulation-23)

Clearance from AERB

Signature of authorised signatory of importer/shipper
Name and address
Seal of the institution

Date

Signature :
Name :
Seal :

Schedule-III

Segregation Table for Dangerous Cargoes in Port Area

Note to Segregation Table

Segregation Advice for the Temporary Keeping of Dangerous Cargoes in Port Areas

3.1 Packages/IBC/trailers/flat racks or platform containers

0 = no segregation necessary unless required by the individual schedules
a = away from - minimum 3 m separation required
s = separated from - in open areas, minimum 6 m separation required in sheds or warehouses, minimum 12 m separation required unless separated by an approved fire wall

3.2 Closed containers/portable tanks/closed road vehicles

0 = no segregation necessary
a = away from - no segregation necessary
s = separated from - in open areas, longitudinally and laterally minimum 3 m separation required in sheds or warehouses, longitudinally and laterally, minimum 6 m separation required unless separated by an approved fire wall

3.3 Open road vehicle/railway freight wagons/open-top containers

0 = no segregation necessary
a = away from - minimum 3m separation required
s = separated from - in open areas, longitudinally and laterally minimum 6 m separation required in sheds or warehouses, longitudinally and laterally, minimum 12 m separation required unless separated by an approved fire wall

Notes : - 1. For freight containers, portable tanks, lorries, flat racks or platform container trailers or rail wagons a distance of 3 m is equal to the width of a standard 20-foot container, or one rail track, one trailer lane or in the case of successive rail wagons, the longitudinal buffer space.

2. The segregation table shown uses "0" to indicate no general segregation is required but that individual schedules of the IMDG Code must be consulted. The IMDG Code's general segregation table (15.1.16), however, uses as "X" instead of the "0" used in these Recommendation. The difference is intentional, to emphasise the difference in the use of the segregation tables.

3. Closed type unit means a unit in which dangerous goods are totally enclosed by sufficiently strong boundaries,such as a freight container, a tank or a vehicle. Units with fabric sides or tops are not closed typed units.

4. General

4.1 For dangerous cargoes with a secondary hazard, the segregation requirement for the secondary hazard should be applied when it is the more stringent. For cargo-transport units containing dangerous cargoes of more than one class, the most stringent segregation requirement should be applied.

4.2 Dangerous cargoes in packaged non-containerised form, belonging to different classes, should not be stowed directly above each other. This applies also to packaged dangerous cargoes belonging to one class but having different secondary hazards and also to certain cargoes of class 8.

4.3 Containers, tank-containers and portable containing dangerous cargoes where practicable not be stowed directly above each other or overlap. Exemptions should only be allowed for containers which contain dangerous cargoes of the same class. This does not apply to containers with different cargoes of class 8. Where applicable, containers should be stowed in such a manner as to allow, when applicable access to the doors and both sides at all times.

4.4 Dangerous cargoes with poisonous labels or placards should be separated from foodstuff and animal feeds.

4.5 The segregation requirement only apply to dangerous cargoes in storage areas and on vehicles in the port areas.

4.6 All dangerous cargoes, except for individual packages, should, where applicable, be separated by a minimum distance of 1m in order to permit access.

Schedule IV

Handling of IMDG Code Class 2 to 9

(a) Definition and classification :- This class covers all the type of gases/cargoes as per IMDG Code Class II and further subdivided as follows :-

(i) Class 2.1 Flammable gases.

(ii) Class 2.2 : Non-Flammable gases.

(iii) Class 2.3 : Poisonous gases.

(b) General requirements :-

(i) so far as fabrication, fittings, marking, colour code and labelling on cylinders manufactured in India are concerned they shall conform to the requirements of the Gas Cylinder Regulations, 1981 if the capacity is up to 1000 litres and Static Mobile Pressure Vessel (Unfired) Rules 1981 if the capacity exceeds 1000 litres. Cylinders imported shall in compliance with the IMDG Code, be marked to indicate that the appropriate authority has tested and certified the same.

(ii) The valves of the cylinders or containers carrying gas shall be protected either by being so designed or else by the provisions of a set out metal cap securely attached to the body of the said cylinder or container. There will be no physical contact between metal cap and the valve or the valve body.

(iii) Cylinders or containers of gas shall be marked or labelled legibly with the name of the gas. Cases in which cylinders or containers of gas are packed shall also be marked or labelled likewise.

(c) Precautious for handling and use of gas cylinders :-

(i) Cylinders shall be adequately supported during handling

(ii) Trolleys and cradles of adequate strength shall as far as possible be used when moving the cylinders.

(iii) The cylinders shall be handled carefully and not be allowed to fall upon one another or otherwise subjected to any undue shock.

(iv) Sliding, dropping or playing with cylinders is prohibited.

(v) Cylinders and cylinders containing liquefiable gases shall always be kept in an upright position and shall be so placed that they cannot be knocked over.

(vi) Cylinders used in horizontal position shall be secured that they cannot roll.

(vii) Open flames, lights, lighting of fires, welding and smoking shall be prohibited in close proximity to any cylinder containing flammable gases except those only in use for welding, cutting or heating.

(viii) All the gas cylinders or containers shall be stacked on trays when loading or handling or discharging. However, if this is not practicable, slings or any other safe method shall be used as prescribed by the competent authority.

(ix) Every care and precaution shall be taken to prevent the contamination of valves and fittings of the Cylinders/ Containers by oily and fatty substances.

(x) Cylinders or containers containing flammable gases and toxic gases shall be handled separately and kept adequately separated from each other and from cylinders having other type of gases at all time.

(xi) Cylinders or containers of gas shall at all times be protected from sunrays and other sources of direct heat.

(xii) Cylinders or containers of gas shall not be over stowed with other cargo.

(d) Empty cylinders or containers :- These regulations are also applicable in the case of empty cylinders or containers unless they are effectively made gas free.

(a) Definition and classification :-

(i) This class cover flammable liquids packed in drums, receptacles and cases as per IMDG Code Class III. The containers for petroleum products shall conform to the requirements laid down in the Petroleum Act, 1934 and regulations framed there under.

(ii) For the purpose of these regulations flammable liquids will be divided into the following groups depending upon flash points determined by closed cup test :

(1) Low flash point group of liquids having a flash point below 18ºC (0ºF)

(2) Intermediate flash point group of liquids having a flash point of - 18ºC (0.F) up to, but not including 23ºC(73ºF)

(3) High flash point group of liquids having a flash point of 23ºC(73ºF) up to and including 61ºC (141ºF)

(4) For the purpose of these regulations, liquids having a flash point above 61ºC and below 93ºC shall also be considered as flammable liquids when the same are being handled in the Port.

(b) Precautionary measures for handling and storage of flammable liquids :-

(i) The liquids in this class are liable to polymerise and liberate dangerous gases and heat possibly resulting in rupture of the receptacle. Therefore, utmost precautions and care should be taken when handling the container or receptacles holding these liquids. They should not be dropped bumped rolled or otherwise mishandled.

(ii) The vapours from nearly all the liquids in this type have properties of narcotic effect to some degree. Labours handling them should be protected against this hazard.

(iii) When these goods are loaded or unloaded or handled, they should be away from all the direct source of ignition, even in the transit, they should be kept in cool and well-ventilated places.

(iv) All personnel working in this area or near vicinity are prohibited from bringing matches, lighters, flints, or any other material likely to cause ignition or spark.

(v) Whenever a leaky drum is traced, it shall be isolated under the instructions of the competent authority.

(vi) The packaging of these goods is such as to protect them from external source of ignition. If this is damaged it should be rectified under the instructions of the competent authority.

(vii) Non sparking tools and suction methods should be used when drawing sample from these liquids.

(viii) Segregation and separation of these cargoes vis-a-vis other cargoes shall be as prescribed in the IMDG code.

(a) Definition and classification:- For the purpose of these regulations solids will be divided into the three sub classes as below :-

(i) Class 4.1 : Flammable solids :- The substances in this class are solids possessing the properties of being easily ignited by external sources, such as sparks and flames and of being readily combustible or of being liable to cause or contribute to fire through friction.

(ii) Class 4.2 : Substances liable to spontaneous combustion :- The substances in this class are either solids or liquids possessing the common property of being liable spontaneously to heat and to ignite.

(iii) Class 4.3 : Substances, which in contact with water emit flammable gases :- The substances in this class are either solids or liquids possessing the common property when in contact with water of evolving flammable gases. In some cases are liable to spontaneous ignition.

(b) Precautionary measures for handling and storage of:-

(i) Flammable solids (Class 4.1) are as follows:

(1) Care shall be taken to ensure that the packages are not damaged during the handling. This cargo should not be dropped, bumped, rolled or otherwise mishandled.

(2) Particular care shall be taken that there is no spillage of this cargo during handling. In the event of the spillage it shall be disposed off in a safe manner as prescribed by the competent authority.

(3) Under no circumstances, any vehicle or machinery or other cargo be allowed to roll over these spillage of flammable solids.

(4) It is particularly important to ensure that at every stage during loading or discharging or storage or shifting such cargo is handled away and at safe distance from other cargoes as may be prescribed by the competent authority.

(ii) Substances liable to spontaneous combustion (Class 4.2) are as follows :-

(1) Precautionary measures for Class 4.1 mentioned above are applicable to this category also. In addition they will be subject to the following restrictions:

(2) If packed in hermetically sealed condition throughout the period then they can be allowed to remain within the Port area.

(3) Flammable solids or substances liable to spontaneous combustion shall be transit stored in small stacks either inside the hazardous cargo shed or in any other premises indicated in the instructions covering individual consignments of such goods. Proper space shall always be left between such small stacks and between the stacks and the walls all round. The competent authority for the signs of overheating shall, inspect such stacks regularly and periodically. In case any stack is found to be warmer than normal. Such stacks shall be broken up, cooled by aeration and restacked in a safe manner.

(iii) Substances, which in contact with water emit flammable gases (class 4.3) are as follows :-

(1) Precautionary measures for Class 4.1 and Class 4.2 mentioned above are applicable to this class also.

(2) Flammable solids or substances, which in contact with water emit flammable gases, shall not be handled whenever it is raining. During all stages of handling and transit storage of such substances all possible precautions shall be taken to prevent such substances getting wet or exposed to damp air.

(3) As some substances are liable to react dangerous even with the damp air, any container holding this cargo which is damaged or broken shall be handled as directed by the competent authority and he may take such action as is considered necessary for ensuring safety. He may even order the destruction of the container, if he deems it necessary.

(a) Definition and classification :- For the purpose of these regulations oxidising substances or organic peroxides are divided into the following two sub groups :

(i) Class 5.1 : Oxidising substances (Oxidising agents) :- These are substances which, although in themselves not necessarily combustible, may either by yielding oxygen or by similar processes, increase the risk and intensity of fire in other materials with which they come into contact.

(ii) Class 5.2 : Organic Peroxides :- Organic substances which contain the bivalent 0-0 structure and may be considered derivatives of hydrogen peroxide, where on or both of the hydrogen atoms have been replaced by organic radicals, Organic peroxides are thermally unstable substances, which may undergo exothermic self-accelerating decomposition. In addition, they may have one or more of the following properties :-

(1) be liable to explosive decomposition.

(2) burn rapidly.

(3) be sensitive to Impact or friction :

(4) react dangerously with other substances.

(5) cause damage to the eyes.

(b) Precautionary measures for handling and storage of :-

(i) Oxidising substances or oxidising agents (Class 5.1) are as follows :

(1) All the substances in this class have the property of giving off oxygen when involved in fire and mixture of these substances are readily ignited with combustible material sometimes even by friction or impact. Therefore, all the boats, all the places on the shore or warehouses should be thoroughly cleaned prior to receipt of this cargo.

(2) Any damaged or leaky container shall be moved under the instructions of the Competent Authority.

(3) In the event of spillage of this cargo, such spillage should be swept separately and disposed of as prescribed by the competent authority. Under no condition, should this spillage be rolled over by weight of any type.

(4) These substances should particularly be well separated from acids, since they are liable to give off toxic gases.

(5) It is necessary to thoroughly clean the barges and all the areas where this cargo was stored after its delivery or disposal.

(6) Special restrictions on Ammonium Nitrate :- Ammonium Nitrate to be brought to the port should be certified to be free from organic impurities, as specified by the IMDG Code. A certificate of purity issued by the competent Government Authority in the country of manufacture will have to be produced before such cargo or vessel is allowed inside the docks. This rule will not apply to Ammonium Nitrate of fertilizer grade.

(ii) Organic Peroxides (Class 5.2) are as follows :-

(1) Handling of Organic Peroxides - Receptacles of liquid organic peroxide shall be handled in dead upright position. Even slight tilt may lead to spillage. This liquid is liable to react violently with the metal of the receptacle or any other substance they contact, which may lead to violent explosion.

(2) Other organic peroxides (not in the liquid state) shall be handled with utmost care, using landing cushions necessary thus avoiding frictional contact.

(3) If any package or receptacles, containing organic peroxides is discovered to be in damaged or in a leaky condition, it should be drenched copiously with water and disposed of in a manner as directed by the competent authority. Repackaging or repair of the damaged receptacle is not permitted in the Port area.

(4) While these goods are being handled, the fire hoses should be laid out with the fire crew in readiness throughout.

(5) Contact of organic peroxide with the eye should be avoided and when working this type of cargo, necessary protective equipment is to be provided and used.

(6) At all times, this cargo should be kept away from sparks, flame or any other source of ignition.

(7) These cargo packages should be protected from direct sun's rays, stored, and handled in well-ventilated places.

(8) Organic peroxides shall be handled separately isolated from any other cargo.

(9) This cargo should only be handled during the day light hours.

(a) Definition and classification :- For the purpose of these regulations poisonous substances are divided into the following two sub groups:

(i) Class 6.1 : Poisonous (toxic) substances :- "Toxic" has the same meaning as "Poisonous". These are substances liable either to cause death or serious injury or to harm human health if swallowed or inhaled or by skin contact.

(ii) Class 6.2 : Infectious substances :- These are substances containing viable micro organisms or their toxins, which are known or suspected to cause diseases in animals or humans.

(b) Precautionary measures for handling and storage of poisonous substances :-

(i) Receptacles of poisonous substances brought in the port shall remain in a hermetically sealed or effectively closed condition so as to prevent escape in form of vapours or liquids or dust.

(ii) The receptacles or containers should be inspected prior to receipt of the barge and at all times, they are being handled. Any leaky or damaged receptacle should be moved only under the instructions of the competent authority.

(iii) The substance of this class, which has a flash point below 61ºC is also by definition a flammable liquid. Therefore, while handling such type of substance all the care should be exercised as recommended for flammable liquid and they should be stored in a cool and well-ventilated place.

(iv) All receptacles containing such cargo shall be handled in an upright position to prevent spillage.

(v) These substances could be poisonous either by skin absorption, ingestion or inhalation. Therefore labourers or any person involved in handling these substances should be protected by appropriate personal protective equipment as prescribed by the competent authority.

(vi) The receptacles of such substances should be handled well separated from the other cargo.

(vii) If and when these substances are stored in open they should be properly covered with weighted tarpaulin inspected frequently to detect any leakage and the stack should be prominently marked with appropriate IMDG label, so that the people working in the vicinity can identify it as poisonous goods. However, these substances with a flash point of less than 61ºC should be stored in a cool and well-ventilated place, as any flammable liquid is stored.

(viii) Disposal:- In case of damage or spillage during transit or storage, the disposal of the contents and of any other goods contaminated by the spillage shall be determined by the competent authority with the advice from the Port Health Officer and the Customs Officer shall be suitably informed.

(c) Action to be taken in the event of any accident involving poisonous substances :-

(i) Notify the competent authority.

(ii) Direct the men in the vicinity to move away to a safe area.

(iii) Arrange to send to the Port Trust Hospital men who are suspected to have been contaminated with the poison after giving first aid if practicable.

(iv) A responsible employee of the section shall accompany these men to convey to the duty doctor information regarding the name and known properties of the poison involved in the accident.

(v) Take suitable action for decontaminating the area of spillage (Goods contaminated by the split poison shall be isolated for disposal as stipulated).

(d) Decontamination: - In case of spillage involving poisonous substances of this class particularly liquid pesticides, decontamination measures appropriate to the substance concerned shall be carried out under the competent supervision.

(i) If there is any reason to suspect leakage of some substances of this class, entry into a hold or compartment should not be permitted until the master or the responsible officer has taken all safety consideration into account and is satisfied that it is safe to do so.

(ii) Trained staff wearing self-contained breathing apparatus and other protective clothing should only undertake emergency entry into the hold under other circumstances.

(a) Definition and classification :- This class comprises materials which spontaneously emit a significant radiation and of which the specific activity greater than 70kBq/Kg (2 UCi/g).

(b) Documentation:-

(i) The owner agent shall seek the advice of Atomic Energy Regulation Board (Trombay) for handling or transit of radioactive materials.

(ii) The owner or agent should submit to the competent authority copies of the following well in advance to enable the port to make arrangements to receive this cargo:

(1) For import:-

(i) Valid regulatory consent/no objection certificate issued by the Atomic Energy Regulatory Board (AERB), Niyamak Bhavan, Anushaktinagar, Mumbai-400 094, for the import of radioactive material.

(ii) Signed declaration on the arrival particulars of the cargo in the prescribed format (From VI as specified in Schedule I), by the authorised consignee/importer, endorsed by AERB, Mumbai.

(iii) Certificate from importer in India stating their consent for receiving the radioactive material consignment.

(iv) Transport information for radioactive material cargo from the importer/shipper.

(2) For export:-

(i) Valid regulatory consent/no objection certificate issued by the Atomic Energy Regulatory Board (AERB), Niyamak Bhavan, Anushaktinagar, Mumbai-400 094, for the export of radioactive material.

(ii) Valid certificate of approval of package design or special form for radioactive material, issued by AERB, Mumbai or the competent authority of country of origin of the package design, wherever applicable as per IMDG Code Class-7.

(iii) Certificate from importer abroad stating their consent for receiving the radioactive material consignment.

(iv) The shipper's or consignor's declaration as required by IMDG Code Class-7.

(3) In-transit:-

(i) In case of ships, in-transit, carrying radioactive material cargo, signed declaration in the prescribed format (Form VI as specified in Schedule I) endorsed by RSD, AERB, Mumbai should be submitted by the consignor or shipper.

(ii) Transit information for the radioactive material cargo from the consignor.

(c) General Instructions :-

(i) There will be no cut-off time for export cargo and the container should be loaded directly on the ship just prior to sailing.

(ii) The import container should be discharged immediately and cleared on the direct delivery basis.

(iii) In case of unavoidable circumstances, the export or import container should be stored in the container yard at the designated and isolated place for a short period, with due permission from the competent authority.

(iv) The safety Section, the Port Fire Station, Container Terminal and Inspectorate Dock Safety should be informed, well in advance, by the ship's agent of the movement of the container.

(a) Definition and classification :- Substances in this class have the property of severely damaging living tissues. The substances may emit vapours which can cause irritation to the mucous membranes; some vapours can even be toxic. Therefore, it is very essential that all the people handling this cargo and likely to come in contact with this substance should be provided with appropriate personal protective equipment.

(b) Precautionary measures for handling and storage of corrosives :-

(i) This cargo should be handled well separated from the cargo of other class and special care should be taken to ensure that acids and alkalies are well separated.

(ii) The Receptacles/Cargoes should be handled with extreme care and always in an upright position to prevent any damage or spillage.

(iii) Any damaged Receptacles/Cargoes shall be isolated and moved further under instructions of the Competent Authority and taking great care to avoid direct skin contact.

(iv) The goods in this class with a flash point of less than 617ºC shall be flammable goods by definition and therefore all precautions for handling and storage has to be taken in such cases.

(v) These goods shall be stored in the covered space and when this is not possible they should be stored in the open on a covered platform well segregated from other cargoes and well marked.

(vi) Whenever any receptacles or cargoes handling corrosive substances get damaged, they shall be rendered harmless or destroyed as directed by the competent authority.

(c) In the event of an accident:-

(i) Direct men in the vicinity to move away to a safe area.

(ii) Render immediate first aid by giving copious wash of fresh water to the affected people prior to their removal to hospital.

(iii) Summon specialised medical aid.

(iv) Notify the competent authority.

(v) The competent authority shall organise suitable action for decontaminating the area of spillage as well as all the articles contaminated by the spilt corrosives.

(a) Definition :- This class includes a number of substances, which can not be properly brought under any of the precisely referred classes because they offer a particular danger which can not be properly covered by the regulations for the other classes or which presents a relatively low transport hazard.

(b) General requirement :- While giving the clearance for such substances the Competent Authority shall carefully consider the characteristic properties and known hazard of such substances and shall stipulate such precautionary measures as may be necessary for ensuring safety during their handling and storage.

(c) Precautionary measures for handling and storage of miscellaneous dangerous substances :-

(i) All the required precautions shall be taken while handling this class.

(ii) Any other precaution as advised by the competent authority shall be taken.

Schedule-V

Important Contact Numbers

Jawaharlal Nehru Port Trust

Police

Government Services