Bare Acts Live

Central Acts and Rules Amended and Updated
  • Home
  • Central Acts
  • State Acts
    Delhi Local Acts Andhra Pradesh Local Acts Uttar Pradesh Local Acts West Bengal Local Acts Rajasthan Local Acts Jammu and Kashmir Local Acts Himachal Pradesh Local Acts Haryana Local Acts Punjab Local Acts Maharashtra Local Acts Kerala Local Acts Tamil Nadu Local Acts Goa Local Acts Bihar Local Acts Uttranchal Local Acts Jharkhand Local Acts Chhatisgarh Local Acts Madhya Pradesh Local Acts Assam & North East Local Acts Orissa Local Acts Gujarat Local Acts Telangana Local Acts Chandigarh Local Acts Karnataka Local Acts
  • Law Commission Reports
  • International Treaties
  • Join Law Finder

      • 1. Short title and application.
      • 2. Fees payable.
      • 3. Payment of travelling allowance.
      • 4. Payment of certain allowances to a Trustee who is a Government servant.
      • 1. Short title and application.
      • 2. Frequency of meetings of Board and place of meetings thereof, etc.
      • 3. Calling of special meetings.
      • 4. Circulation of agenda, etc.
      • 5. Discussion of items not included in the agenda.
      • 6. Poll.
      • 7. Minutes of the meeting.
      • 8. Adjournment of meetings.
      • 1. Short title and application.
      • 2. Fees payable.
      • 3. Payment of travelling allowance.
      • 4. Payment of certain allowance to a Trustee who is a Government servant.
      • 1. Short title and application.
      • 2. Frequency of meetings of Board and place of meetings thereof.
      • 3. Calling of special meetings.
      • 4. Circulation of agenda, etc.
      • 5. Discussion of items not included in the agenda.
      • 6. Poll.
      • 7. Minutes of the meeting.
      • 8. Adjournment of meetings.
      • 1. Short title and application.
      • 2. Fees payable.
      • 1. Short title and application.
      • 2. Frequency of meetings of Board and place of meetings thereof.
      • 3. Calling of special meetings.
      • 4. Circulation of agenda etc.
      • 5. Discussion of items not included in the agenda.
      • 6. Poll.
      • 7. Minutes of the meeting.
      • 8. Adjournment of meetings.
      • 1. Short Title.
      • 2. Definitions.
      • 3. Scope.
      • 4. Stevedoring Charges.
      • 5. License For Stevedores/Stevedoring.
      • 6. Change in Name, Constitution, etc. to be communicated.
      • 7. Validity/Renewal of License.
      • 8. Duties and Responsibilities of a Stevedore.
      • 9. Cancellation/Suspension of License.
      • 10. Appeal.
      • 11. Deployment of Workers From Port/License Holder or Outsider.
      • 12. Datum, Norms For Productivity etc.
      • 13. Training, Use of Modern Technology.
      • 14. Miscellaneous.
      • 15. Interpretation.
      • 16. Repeal and Savings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. No person to undertake stevedoring or shore handling activities without licence.
      • 5. Criteria for issue of license.
      • 6. Issue of licence.
      • 7. Validity and renewal of licence.
      • 8. PerFormance Standards and tariff for stevedoring and shore handling activities.
      • 9. Payment of Royalty.
      • 10. Duties and responsibilities of agents.
      • 11. Duties of Traffic Manager.
      • 12. Deployment of workers of Board, Dock Labour Board, license holder or other source.
      • 13. Suspension and cancellation of licence.
      • 14. Appeal.
      • 15. Refund of security deposit.
      • 1. Short Title and Commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Manner of Appointment.
      • 5. Schedules.
      • 6. Roster of Vacancies.
      • 7. Reservation.
      • 8. Nationality, Character, Physical Fitness etc. for Direct Recruitment.
      • 9. Eligibility of Existing Employees for Direct Recruitment.
      • 10. Advertisement of Vacancies.
      • 11. Conduct of written Skill Tests in Certain Cases.
      • 12. Services Selection Committee.
      • 13. Select List.
      • 14. Consideration of Recommendations off Services Selection Committee and Adhoc Appointments.
      • 15. Canvassing support a disqualification.
      • 16. Suppression of facts a disqualification.
      • 17. Cancellation of Appointment Order.
      • 18. Payment of Travelling Allowance for Attending Interview.
      • 19. Probation Period.
      • 20. Confirmation of Employees on Probation.
      • 21. Discharge or Reversion of Employees on Probation.
      • 22. Departmental Test For Promotion, Confirmation in Certain Cases.
      • 23. Reversion Due to Failure in Departmental Test.
      • 24. Seniority List.
      • 25. Fixation of Seniority.
      • 26. Departmental Promotion Committee.
      • 27. Field of Selection for Promotion.
      • 28. Adhoc Appointments.
      • 29. Compassionate Appointments.
      • 30. Interpretation.
      • 31. Repeal and Savings.
      • 1.
      • 2.
      • 3.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Extent of application.
      • 4. Conditions of eligibility.
      • 5. Interest-free advance.
      • 6. Amount of advance.
      • 7. Disbursement of advance.
      • 8. Recovery of advance.
      • 9. Accounts of advance.
      • 10. Interpretation of Regulations.
      • 11. Repeal and savings.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Distraint or arrest of vessels.
      • 5. Sale of distrained or arrested vessel.
      • 6. Liabilities of the buyer of the vessel.
      • 7. Repeal and Savings.
      • 1. Short title and Commencement.
      • 2. Definitions.
      • 3. Dangerous or Hazardous Cargo.
      • 4. Classification of Dangerous or Hazardous Goods.
      • 5. General acceptability of ships carrying dangerous or hazardous containers into port.
      • 6. Restriction on entry of ships carrying certain classes and quantities of dangerous or hazardous cargo.
      • 7. Advance Notification.
      • 8. Berthing.
      • 9. Stacking of dangerous or hazardous cargo containers.
      • 10. Containers containing dangerous or hazardous cargo brought to International Container Transhipment Terminal, Port Container Freight Station etc.
      • 11. Special conditions to be followed for permitting transit of Class7 Cargo.
      • 12. Container brought in for customs examination in port by road or Roll On Roll Off Barges.
      • 13. Stuffing and destuffing of containers.
      • 14. Marking and Labeling.
      • 15. Stuffing Certificate.
      • 16. General advice on receipt of containers containing dangerous or hazardous cargo for stuffing or destuffing.
      • 17. Destuffing of dangerous or hazardous cargoes.
      • 18. Limit of dangerous cargo.
      • 19. Precautions to be taken by persons handling dangerous or hazardous cargo.
      • 20. Segregation of International Maritime Organization class containers.
      • 21. International Maritime Dangerous Goods Code to apply in the absence of specific provisions.
      • 22. Contraventions of regulations.
      • 23. Standard Operating Procedures.
      • 1. Short title, application and commencement.
      • 2. Definitions.
      • 3. License and Inspection fees.
      • 4. Application for licence.
      • 5. Period of Construction of Jetties, Piers, Slipways.
      • 6. Maintenance of Jetties, Piers, Slipways.
      • 7. Removal of Jetties, Piers, Slipways.
      • 8. Cancellation of licence and taking control of jetties, slipways by the Board.
      • 9. Avoidance of obstruction to navigation.
      • 10. Security of the Jetty.
      • 11. Environmental protection.
      • 12. Fish landing.
      • 1. Short Title and Commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. No person to undertake stevedoring or shore handling activities without License.
      • 5. Criteria for issue of License.
      • 6. Issue of License.
      • 7. Validity and renewal of License.
      • 8. Performance standards and tariff for stevedoring and shore handling activities.
      • 9. Payment of Royalty.
      • 10. Duties and responsibilities of agents.
      • 11. Duties of Traffic Manager.
      • 12. Deployment of workers of Board, Dock Labour Board, License holder or other source.
      • 13. Suspension and cancellation of licence.
      • 14. Appeal.
      • 15. Refund of security deposit.
      • 1. Short title and application.
      • 2. Commencement.
      • 3. Definitions.
      • 4. Object.
      • 5. Constitution of the Fund.
      • 6. Contribution to the Fund.
      • 7. Payment in the event of death while in service.
      • 8. Administration of the Fund.
      • 9. Accounts and audit.
      • 10. Interpretation.
      • 1. Short Title and Commencement.
      • 2. Application.
      • 3. Definition.
      • 4. Manner of Appointment.
      • 5. Schedules.
      • 6. Roster of Vacancies.
      • 7. Reservation.
      • 8. Nationality, Character, Physical Fitness etc. for Direct Recruitment.
      • 9. Eligibility of Existing Employees for Direct Recruitment.
      • 10. Advertisement of Vacancies.
      • 11. Conduct of Written or Skill Tests in Certain Cases.
      • 12. Services Selection Committee.
      • 13. Select List.
      • 14. Consideration of Recommendations of Services Selection Committee and Adhoc Appointments.
      • 15. Canvassing Support a Disqualification.
      • 16. Suppression of facts a Disqualification.
      • 17. Cancellation of Appointment Order.
      • 18. Payment of Travelling Allowance for Attending Interview.
      • 19. Probation Period.
      • 20. Confirmation of Employees on Probation.
      • 21. Discharge or Reversion of Employees on Probation.
      • 22. Departmental Test for Promotion, Confirmation in Certain Cases.
      • 23. Reversion due to Failure in Departmental Test.
      • 24. Seniority List.
      • 25. Fixation of Seniority.
      • 26. Departmental Promotion Committee.
      • 27. Field of Selection for Promotion.
      • 28. Adhoc Appointments.
      • 29. Compassionate Appointments.
      • 30. Interpretation.
      • 31. Repeal and Savings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Board not responsible for any act of or default of Port officials.
      • 4. Notice of the expected arrival of a vessels.
      • 5. Allotment, occupation and vacation of berths.
      • 6. Preferential allotment of berths in public interests.
      • 7. Refusal to allot a berth.
      • 8. Master to be in command of vessels.
      • 9. Orders, etc., of the Deputy Conservator to be carried out.
      • 10. Berthing of tankers in ballast at Dry Cargo Wharf Berths.
      • 11. Vessels to be under power or assisted by tugs.
      • 12. Supply of Lines, Hawsers, etc.
      • 13. Vessel to have sufficient number of crew and appliances on board.
      • 14. Anchors to be ready.
      • 15. Stowing of Anchors.
      • 16. Projection from a vessel's side.
      • 17. Master's etc. responsibility for accidents.
      • 18. Vessel lying outside the channel to be moved.
      • 19. Vessels to be upright while berthing or unberthing.
      • 20. Masters etc. to place his vessel into her berth.
      • 21. Masters, etc., to take all precautions on board to safeguard life or property.
      • 22. Mooring, unmooring and moving vessels in Port.
      • 23. Mooring to be done properly.
      • 24. Vessel to be in charge of competent persons.
      • 25. QuarterMaster or Seaman to be kept on deck.
      • 26. Vessels propeller not to be worked.
      • 27. Anchor or other gear dropped to be recovered.
      • 28. Vessel should be properly ballasted.
      • 29. Repairing vessels.
      • 30. Goods, etc. not to be allowed to fall.
      • 31. Penalty.
      • 32. Compliance with International Convention for the prevention of Pollution from Ships (MARPOL) Regulations.
      • 33. Access to vessels.
      • 34. Fire arms.
      • 35. Master etc. of vessels responsible for damage.
      • 36. Vessels lie at risk of Master etc.
      • 37. Master's etc. responsibility for acts of crew etc.
      • 38. Board not liable for delay, etc.
      • 39. Master of vessels to report, immediately, outbreak of fire, explosion, leak or collision.
      • 40. Under water repairs.
      • 41. The sinking of any boat in the Port to be reported.
      • 42. Lighters, boats and other craft to be beached only at places assigned.
      • 43. Boat and other craft not to make fast to quays, wharves or landing places.
      • 44. Cargo work in the Port under the Traffic Manager.
      • 45. Allocation of cranes or cargo handling equipments.
      • 46. Vessel to be moored before working cargo.
      • 47. Production of vessel's papers, cargo details etc.
      • 48. Loading and unloading of cargoes likely to foul wharves.
      • 49. Shifting of vessels from their berths.
      • 50. Vessel overlapping or double banked.
      • 51. Discharge of a vessel's cargo to be under the supervision of master, etc. or stevedore and their liabilities.
      • 52. Masters, etc., and stevedores working cargoes to provide proper lights on board.
      • 53. Making up on slings and cranes not to be used under vessel's coamings.
      • 54. Use of vessel winches.
      • 55. Discharge or loading of heavy package.
      • 56. Discharge of hazardous and fragile goods.
      • 57. Supply of labour by the Board for working goods.
      • 58. Storage and shipment of export goods.
      • 59. Responsibility for import goods.
      • 60. Responsibility only for quantity of goods received.
      • 61. Issue of receipt and remark list.
      • 62. Responsibility for lost or damaged goods.
      • 63. Delivery of goods.
      • 64. Detention of goods for freight etc.
      • 65. Opening of packages by the owners.
      • 66. Packages opened at owner's risk.
      • 67. Removal of goods not shipped by parties from wharf etc.
      • 68. Handling of International Maritime Organization Class I cargo (Explosives).
      • 69. Berthing of naval vessels having explosives on board.
      • 70. Warships not to carry out repairs while at berth.
      • 71. Handling of hazardous cargo.
      • 72. Petroleum vessels.
      • 73. Bulk oil vessel discharging and loading petroleum at the Port of Cochin.
      • 74. Distance between Petroleum vessels.
      • 75. Responsible officer to be on board.
      • 76. Other precautions.
      • 77. Packed petroleum and its products.
      • 78. Prevention of escape of petroleum.
      • 79. Master Etc. of petroleum vessel responsible for damage.
      • 80. Bunkering of vessel with liquid fuel.
      • 81. Quays etc., to be under the authority of the Traffic Manager.
      • 82. Public excluded from the Port premises except on business.
      • 83. Issue of Transaction Licence.
      • 84. Trespass.
      • 85. Undesirable.
      • 86. Ships officers and crew and passengers in transit.
      • 87. Admission of visitors.
      • 88. Onus of proof.
      • 89. Motor vehicles in Port premises.
      • 90. Permission to take photographs or videography in the Port.
      • 91. Working hours.
      • 92. Refund of charges.
      • 93. Entry or Removal of vehicles, equipments, tools, appliances or any other items.
      • 94. Destruction or damage to any of the Board's property.
      • 95. Dumping of Waste.
      • 96. Obstructing officers.
      • 97. Issue of Port clearance.
      • 98. Smoking etc.
      • 99. Accessibility of vessels to Port and Police officials.
      • 100. Board not responsible for loss or damage to goods under certain circumstances.
      • 101. Board not bound to find storage space for goods.
      • 102. Penalty.
      • 103. Interpretation.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Classification dangerous goods in Jawaharlal Nehru Port.
      • 4. Handling restriction for dangerous goods in Jawaharlal Nehru Port.
      • 5. Procedure for authorization for dangerous goods.
      • 6. Restriction on handling and storage of dangerous goods.
      • 7. Packing of Dangerous Goods.
      • 8. Marking, labelling and placarding.
      • 9. Responsible person to be in charge of operation.
      • 10. Split or spoiled packages or drums or receptacles etc. to do destroyed.
      • 11. Spill recovery and clean up of dangerous goods.
      • 12. Employment of children, intoxicated person and certain other persons.
      • 13. Special provisions against accident and exclusion of unauthorised persons.
      • 14. Obligation to take precautions.
      • 15. Responsibilities of the owner or agent or Master.
      • 16. Responsibilities of the Master.
      • 17. Responsibilities of barge owner or operator.
      • 18. Responsibilities of Transporter.
      • 19. Responsibility of the driver.
      • 20. General.
      • 21. Fencing of Storage Yard.
      • 22. Decontamination.
      • 23. Handling and storage of radioactive material (IMDG Code Class 7).
      • 24. Sealing, marking and labelling of containers containing dangerous goods.
      • 25. Stowage of dangerous goods in the terminal.
      • 26. Examination Area.
      • 27. Handling of dangerous goods container in the Import direction.
      • 28. Penalties.
      • 29. Notice of accident.
      • 30. Inquiry.
      • 31. Power to Exempt.
      • 32. Change.
      • 1.
      • 2.
      • 3.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Qualifications of candidates.
      • 4. Pilot Licence.
      • 5. Conditions for joining the Pilot Service in Port.
      • 6. Training.
      • 7. Subjects of Examination.
      • 8. Examination Committee.
      • 9. Failure to pass Examination.
      • 10. Issue of Licence.
      • 11. Classification of Pilots.
      • 12. Duties of Pilots.
      • 13. Dock Masters to do duties at Shore Station.
      • 14. The Pilot Station and the Shore Station.
      • 15. Operational Control of Pilots.
      • 16. Boarding inward bound - vessels, etc.
      • 17. Power to direct Pilots to take charge of a Vessel of higher tonnage in certain circumstances.
      • 18. Harbour Master to Regulate Attendance of Pilots on Vessels.
      • 19. Pilots to obey the order of the Authority.
      • 20. Pilots Behaviour.
      • 21. Pilots to obtain certificate of service performed by them.
      • 22. Pilots to go on board vessels in good time.
      • 23. Pilots to see that vessel and her equipment are in order.
      • 24. Pilot to acquaint with the movement of vessels.
      • 25. Commencement of Pilot's outward duties.
      • 26. Termination of Pilot's outward duties.
      • 27. Commencement of Pilot's Inward duties.
      • 28. Termination of Pilot's inward duties.
      • 29. Moving of Vessel.
      • 30. Pilots to report on landing.
      • 31. Pilots not to bring vessels into dock when the signal is against him.
      • 32. Pilots when on duty to carry with them their licence, etc.
      • 33. Loss of Licence.
      • 34. Pilots to give information of any alterations in navigational marks, etc.
      • 35. Pilots to report casualties.
      • 36. Pilots to ascertain quarantine and security compliance.
      • 37. Log Book to be kept at control (Signal) station.
      • 38. Senior Pilots to give instructions to subordinate Pilots, Junior Pilots and Probationary Pilots.
      • 39. Pilots giving evidence.
      • 40. Pilot's examination of charts.
      • 41. Pilot's uniform.
      • 42. Pilot to be provided with proper food and resting accommodation.
      • 43. Interpretation.
      • 44. Repeal and Savings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Scope.
      • 4. Issue of stevedoring licenses.
      • 5. Production of evidence of capacity to do stevedoring work.
      • 6. Duties and responsibilities of stevedore.
      • 7. Applications for grant/renewal of licence.
      • 8. Power of Chairman to suspend a licence pending enquiry.
      • 9. Cancellation, suspension of licence.
      • 10. Appeal.
      • 11. Deployment of workers form Port/Licence holder or Outside.
      • 12. Datum, Norms for Productivity, etc.
      • 13. Training, use of Modern Technology.
      • 14.
      • 15. Repeal.
      • 1. Short Title.
      • 2. Eligibility.
      • 3. Definitions.
      • 4. Medical Attendance.
      • 5. Medical Treatment.
      • 6. Other Medical Facilities.
      • 7. Procedure for sanctioning claims for Reimbursement of medical attendance/ Treatment charges.
      • 8. Medical Advance.
      • 9. Concessions for Families.
      • 10. T.A. for Medical Attendance & Treatment.
      • 11. Procedure for payment to approved hospital.
      • 12. Interpretation.
      • 13. Power to relax.
      • 14. Repeal and Saving.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. No person to undertake stevedoring or shore handling activities without licence.
      • 5. Criteria for issue of licence.
      • 6. Issue of licence.
      • 7. Validity and renewal of licence.
      • 8. Performance Standards and tariff for Stevedoring and shore handling activities.
      • 9. Payment of Royalty.
      • 10. Duties and responsibilities of agents.
      • 11. Duties of Traffic Manager or General Manager (Traffic).
      • 12. Deployment of workers of Board, Dock Labour Board, licence holder or other sources.
      • 13. Suspension and cancellation of licence.
      • 14. Appeal.
      • 15. Refund of security deposit.
      • 1. Short title and commencement.
      • 2.
      • 3.
      • 1. Zone "A" shall comprise the area falling within the following limits, namely
      • 1. Short Title.
      • 2.
      • 3.
      • 1. Short Title.
      • 2.
      • 3.
      • 1. Short Title.
      • 2.
      • 3.
      • 1. Short Title.
      • 2.
      • 3.
      • 1. Short Title.
      • 2.
      • 3.
      • 1. Short Title.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Existing Rules to continue.
      • 5. Form of receipt.
      • 6. Period of Notice.
      • 1. Short title and application.
      • 2. Definitions.
      • 3. Fees payable.
      • 4. Payment of travelling allowances.
      • 1. Short title and application.
      • 2. Definitions.
      • 3. Frequency of meetings.
      • 4. Calling of special meetings.
      • 5. Circulation of agenda papers.
      • 6. Discussion of items not included in the agenda.
      • 7. Poll.
      • 8. Minutes of the meeting.
      • 9. Adjournment of meetings.
      • 1. Short title, commencement and application
      • 2. Definitions
      • 3. Constitution of Board of Trustees
      • 4. First Board of Trustees
      • 5. Board to be body corporate
      • 6. Disqualification for office of Trustee
      • 7. Term of office of Trustees
      • 8. Vacation of office of Trustees
      • 9. Eligibility of Trustee for re-appointment or re-election
      • 10. Filling of vacancies in office of Trustee
      • 11. Saving provision for appointment of Trustee by Central Government after prescribed period
      • 12. Power of Central Government to extend time for election or appoint Trustees in default of election
      • 13. Term of office in case of certain Trustees
      • 14. Absence of Chairman and Deputy Chairman
      • 14-A. Acting Chairman or Deputy Chairman
      • 15. Conditions of service of Chairman and Deputy Chairman
      • 16. Meetings of Board
      • 17. Committees of Board
      • 18. Fees and allowances payable to Trustees
      • 19. Restriction of power of Trustees to vote in certain cases
      • 20. Defects in appointments or election not to invalidate acts, etc
      • 21. Delegation of powers
      • 22. Duties of Chairman and Deputy Chairman
      • 23. Schedule of Board's staff
      • 24. Power to make appointments
      • 25. Power to promote, grant leave, etc., to employees of Board
      • 26. Consulting Engineer to Board
      • 27. Power to create posts
      • 28. Power to make regulations
      • 29. Transfer of assets and liabilities of Central Government, etc., to Board
      • 30. Existing rates, etc., to continue until altered by Board
      • 31. Repayment of capital with interest
      • 32. Procedure when immovable property cannot be acquired by agreement
      • 33. Contracts by Board
      • 34. Mode of executing contracts on behalf of Board
      • 35. Power of Board to execute works and provide appliances
      • 35-A. Power with respect to landing places and bathing ghats
      • 36. Power of Board to undertake certain works
      • 37. Power of Board to order sea-going vessels to use docks, wharves, etc
      • 38. If accommodation sufficient, all sea-going vessels compelled to use docks, wharves, etc
      • 39. Power to order vessels not to come alongside of, or to be removed from, docks, wharves, etc
      • 40. Power of Central Government to exempt from obligation to use docks, wharves, etc
      • 41. Board to declare when vessels other than sea-going vessels compelled to use docks, wharves, etc
      • 42. Performance of services by Board or other person
      • 43. Responsibility of Board for loss, etc., of goods
      • 44. Accommodation to be provided for customs officers in wharves, etc., appointed under Sea Customs Act
      • 45. Dues at customs wharves, etc
      • 46. Power to permit erection of private wharves, etc., within a port subject to conditions
      • 47. Compensation payable in certain cases where use of any private wharf, etc., rendered unlawful
      • 47-A. Constitution and incorporation of Tariff Authority for Major Ports
      • 47-B. Term of office, conditions of service, etc., of Chairperson and other Members
      • 47-C. Disqualification for the office of Chairperson and Member
      • 47-D. Removal, etc., of Chairperson and Members
      • 47-E. Meetings
      • 47-F. Authentication of all orders and decisions of the Authority
      • 47-G. Vacancy, etc., not to invalidate proceedings of the Authority
      • 47-H. officers and employees of the Authority
      • 48. Scales of rates for services performed by Board or other person
      • 49. Scale of rates and statement of conditions for use of property belonging to Board
      • 49-A. Fees for pilotage and certain other services
      • 49-B. Fixation of port-dues
      • 50. Consolidated rates for combination of services
      • 50-A. Port-due on vessels in ballast
      • 50-B. Port-due on vessels not discharging or taking in cargo
      • 50-C. Publication of orders of Authority
      • 51. Power to levy concessional rates in certain cases
      • 52. Prior sanction of Central Government to rates and conditions
      • 53. Exemption from, and remission of rates or charges
      • 54. Power of Central Government, to require modification or cancellation of rates
      • 55. Refund of overcharges
      • 56. Notice of payment of charges short-levied or erroneously refunded
      • 57. Authority not to lease rates without sanction
      • 58. Time for payment of rates on goods
      • 59. Board's lien for rates
      • 60. Ship-owner's lien for freight and other charges
      • 61. Sale of goods after two months if rates or rent are not paid or lien for freight is not discharged
      • 62. Disposal of goods not removed from premises of Board within time limit
      • 63. Application of sale proceeds
      • 64. Recovery of rates and charges by distraint of vessel
      • 65. Grant of port-clearance after payment of rates and realisation of damages, etc
      • 66. Power to raise loans
      • 67. Port Trust securities
      • 68. Right of survivors of joint or several payees of securities
      • 69. Power of one or two or more joint holders to grant receipts
      • 70. Indorsements to be made on security itself
      • 71. Indorser of security not liable for amount thereof
      • 72. Impression of signature on securities
      • 73. Issue of duplicate securities
      • 74. Issue of converted, etc., securities
      • 74-A. Recognition as holder of Port Trust securities in certain cases
      • 74-B. Legal effect of recognition by the Board under section 74-A
      • 75. Discharge in certain cases
      • 76. Power of Board to make regulations
      • 77. Place and currency of loans raised by Board
      • 78. Security for loans taken out by Board
      • 79. Remedies of Government in respect of loans made to Boards
      • 80. Power of Board to repay loans before due date
      • 81. Establishment of sinking fund
      • 82. Investment and application of sinking fund
      • 83. Examination of sinking fund
      • 84. Power of Board to raise loans on short-term bills
      • 85. Power of Board to take temporary loans or overdrafts
      • 86. Power of Board to borrow money from International Bank for Reconstruction and Development or other foreign institutions
      • 87. General account of port
      • 88. Application of moneys in general account
      • 89. Power to transfer moneys from general account to pilotage account and vice versa
      • 90. Establishment of reserve funds
      • 91. Power to reserve Port Trust securities for Board's own investments
      • 92. Prior sanction of Central Government to charge expenditure to capital
      • 93. Works requiring sanction of Board or Central Government
      • 94. Powers of Chairman as to execution of works
      • 95. Power of Board to compound or compromise claims
      • 96. Writing off losses
      • 97. Powers, etc., of Board as Conservator or Body appointed under section 36 of Indian Ports Act
      • 98. Budget estimates
      • 99. Preparation of supplemental estimate
      • 100. Re-appropriation of amounts in estimate
      • 101. Adherence to estimate except in emergency
      • 102. Accounts and audit
      • 103. Publication of audit report
      • 104. Board to remedy defects and irregularities pointed out in audit report
      • 105. Central Government to decide difference between Board and auditors
      • 106. Administration report
      • 107. Submission of statements of income and expenditure to Central Government
      • 108. Power of Central Government to order survey or examination of works of Board
      • 109. Power of Central Government to restore or complete works at the cost of Board
      • 110. Power of Central Government to supersede Board
      • 110-A. Power of Central Government to supersede the Authority
      • 111. Power of Central Government to issue directions to Board
      • 112. Every person employed by the authority of this Act to be a public servant
      • 113. Penalty for contravention of sections 37, 38, 40 and 41
      • 114. Penalty for setting up wharves, quays, etc., without permission
      • 115. Penalty for evading rates, etc
      • 116. Recovery of value of damage to property of Board
      • 117. Other offences
      • 117-A. Person interested in contracts, etc., with the Board to be deemed to have committed an offence under section 168 of the Indian Penal Code
      • 118. Cognizance of offences
      • 119. offences by companies
      • 120. Limitation of proceedings in respect of things done under the Act
      • 121. Protection of acts done in good faith
      • 122. Power of Central Government to make rules
      • 123. General power of Board to make regulations
      • 123-A. Power of Authority to make regulations
      • 124. Provisions with respect to regulations
      • 125. Power of Central Government to direct regulations to be made or to make regulations
      • 126. Power of Central Government to make first regulations
      • 127. Posting of certain regulations, etc
      • 128. Saving of right of Central Government and municipalities to use wharves, etc., for collecting duties and of power of Customs officers
      • 129. Application of certain provisions of the Act to aircraft
      • 130. Power to evict certain persons from the premises of Board
      • 131. Alternative remedy by suit
      • 132. Requirements as to publication of notifications, orders, etc., in the official Gazette
      • 133. Repeal
      • 134. Power to remove difficulties
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Establishment of the Fund.
      • 4. Administration of the Fund.
      • 5. Expenditure from the Fund.
      • 6. Disbursement of the Fund.
      • 7. Investment of the Fund.
      • 8. Interpretation.
      • 1. Short title and commencement.
      • 2. Applications.
      • 3. Definitions.
      • 4. Eligibility.
      • 5.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10.
      • 11.
      • 12.
      • 13.
      • 14.
      • 15.
      • 16.
      • 17.
      • 18.
      • 19.
      • 20.
      • 21.
      • 22. Hostel subsidy.
      • 23.
      • 24.
      • 25.
      • 26.
      • 27.
      • 28.
      • 29.
      • 30. Interpretation of regulations.
      • 31. Repeal and savings.
      • 32. Central government orders/instructions /rules to be followed in the application of these regulations.
      • 1. Short Title and Commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Existing rules to continue.
      • 5. Form of receipt.
      • 6. Period of notice.
      • 1. Short Title And Application.
      • 2. Definitions.
      • 3. Fees Payable.
      • 4. Payment Of Travelling Allowances.
      • 1. Short Title and Application.
      • 2. Definitions.
      • 3. Frequency of Meetings.
      • 4. Calling of Special Meetings.
      • 5. Circulation of the Agenda Papers.
      • 6. Discussion of items not included in the Agenda.
      • 7. Poll.
      • 8. Minutes of the Meeting.
      • 9. Adjournment of Meetings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Qualifications of candidates.
      • 4. Pilot Licence.
      • 5. Conditions for joining the Pilot service in Port.
      • 6. Training.
      • 7. Subjects of Examination.
      • 8. Examination Committee.
      • 9. Failure to pass examination.
      • 10. Issue of Licence.
      • 11. Classification of Pilots.
      • 12. Pilot boarding or disembarkation at the entry point of the Port including identification of Pilot Launch or Vessel.
      • 13. Dock Masters to do duties at Shore Station.
      • 14. The Pilot Station and Shore Station.
      • 15. Operation Control of Pilots.
      • 16. Boarding Inward bound vessels, etc.
      • 17. Power to direct Pilots to take charge of a vessel of higher tonnage in certain circumstances.
      • 18. Regulation of Pilots on vessels.
      • 19. Pilots to obey the orders of the authority.
      • 20. Pilot's behaviour.
      • 21. Pilots to obtain certificate of services performed by them.
      • 22. Pilot to go on board vessels in good time.
      • 23. Pilots to see that vessel and her equipment are in order.
      • 24. Pilot to acquaint with the movement of vessels.
      • 25. Commencement of Pilot's outward duties.
      • 26. Termination of Pilot's outward duties.
      • 27. Commencement of Pilot's inward duties.
      • 28. Termination of Pilot's inward duties.
      • 29. Moving of Vessels.
      • 30. Pilots to report on landing.
      • 31. Pilot not to bring vessels into dock when the signal is against him.
      • 32. Pilot when on duty to carry with him his licence, etc.
      • 33. Loss of licence.
      • 34. Pilots to give information of any alternations in navigational marks, etc.
      • 35. Pilots to report casualties.
      • 36. Pilot to ascertain quarantine and security compliance.
      • 37. Log book to be kept at Control Station.
      • 38. Senior Pilots to give instructions to Junior Pilots and Probationary Pilots.
      • 39. Pilots giving evidence.
      • 40. Pilot's examination of charts.
      • 41. Uniform.
      • 42. Interpretation.
      • 43. Repeal and Savings.
      • 1. Short Title.
      • 2. Definitions.
      • 3.1.
      • 4. Duties and Responsibilities of a Stevedore.
      • 5. Submission of Application.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10.
      • 11.
      • 12.
      • 13. Appeal.
      • 14. Deployment of Workers From Port/ DLBS/ License Holder or Outside.
      • 15. Training, Use of Modern Technology.
      • 16.
      • 17. Repeal and Saving.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Constitution of the Fund.
      • 4. Administration of the Fund.
      • 5. Expenditure from the Fund.
      • 6. Disbursement of the Fund.
      • 7. Ceiling of the Fund.
      • 8. Investment of the Fund.
      • 9. Interpretation.
      • 1.0 Short Title and Commencement.
      • 2.0 Application.
      • 3.0
      • 4.0 Definitions.
      • 5.0 Classification of Dangerous Goods.
      • 6.0 Arrival of the vessel.
      • 7.0 Deposit.
      • 8.0 Grant of Permit.
      • 9.0 Commencement of cargo handling.
      • 10.0 Responsibilities of the Master.
      • 11.0 Responsibilities of Owner/ Agent.
      • 12.0 Obligation to take precautions.
      • 13.0 Determination of Categories of new Substances.
      • 14.0 Responsibility of Barge Owner/Operator.
      • 15.0 General Provisions.
      • 16.0 Power to exempt.
      • 17.0 Penalties.
      • 18.0
      • 19.0
      • 20.0
      • 21.0
      • 22.0 Precautions for Handling of Cylinders.
      • 23.0
      • 24.0
      • 25.0
      • 26.0
      • 27.0
      • 28.0
      • 29.0 Definition.
      • 30.0
      • 31.0
      • 32.0
      • 33.0
      • 34.0
      • 35.0
      • 36.0
      • 37.0
      • 38.0
      • 39.0
      • 40.0 Definition.
      • 41.0
      • 42.0
      • 43.0
      • 44.0
      • 45.0
      • 46.0
      • 47.0
      • 48.0
      • 49.0
      • 50.0
      • 51.0
      • 52.0 Definition.
      • 53.0
      • 54.0
      • 55.0
      • 56.0
      • 57.0
      • 58.0
      • 59.0
      • 60.0
      • 61.0
      • 62.0
      • 63.0
      • 64.0
      • 65.0
      • 66.0
      • 67.0
      • 68.0
      • 69.0 Definition.
      • 70.0
      • 71.0
      • 72.0
      • 73.0
      • 74.0
      • 75.0
      • 76.0
      • 77.0
      • 78.0
      • 79.0
      • 80.0 De-Contamination.
      • 81.1
      • 82.0 Definition.
      • 83.0
      • 84.0
      • 85.1
      • 86.0 Definition.
      • 87.0
      • 88.0
      • 89.0
      • 90.0
      • 91.0
      • 92.0
      • 93.0
      • 94.0
      • 95.0
      • 96.0 Definition.
      • 97.0
      • 98.0
      • 1. Short Title And Commencement.
      • 2. Application.
      • 3. Definition.
      • 4. Manner of Appointment.
      • 5. Schedules.
      • 6. Roster of Vacancies.
      • 7. Reservation.
      • 8. Nationality, Character, Physical Fitness etc. for Direct Recruitment.
      • 9. Eligibility of Existing Employees for Direct Recruitment.
      • 10. Advertisement of Vacancies.
      • 11. Conduct of Written or Skill Tests in certain cases.
      • 12. Services Selection Committee.
      • 13. Select List.
      • 14. Consideration of Recommendations of Services Selection Committee and HOC appointments.
      • 15. Canvassing support a disqualification.
      • 16. Suppression of facts a disqualification.
      • 17. Cancellation of appointment order.
      • 18. Payment of Travelling Allowance for attending Interview.
      • 19. Probation Period.
      • 20. Confirmation of Employees on Probation.
      • 21. Discharge or reversion of employees on probation.
      • 22. Departmental Test for Promotion, Confirmation in certain cases.
      • 23. Reversion due to failure in departmental test.
      • 24. Seniority List.
      • 25. Fixation of Seniority.
      • 26. Departmental Promotion Committee.
      • 27. Field of selection for promotion.
      • 28. Adhoc appointments.
      • 29. Compassionate Appointments.
      • 30. Interpretation.
      • 31. Repeal And Savings.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Scope/Period of Issue/Renewal of Stevedoring License.
      • 4. Stevedoring Charges.
      • 5. License for Stevedores/Stevedoring.
      • 6. Production of evidence of stevedoring work done.
      • 7. Issue of new stevedoring License.
      • 8. Duties and responsibilities of stevedore.
      • 9. Change in name/constitution etc. to be communicated.
      • 10. Validity/Renewal of licence.
      • 11. Power of Chairman to suspend a licence pending enquiry.
      • 12. Cancellation/Suspension of Licence.
      • 13. Appeal.
      • 1.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. No person to undertake stevedoring or shore handling activities without licence.
      • 5. Criteria for issue of license.
      • 6. Issue of licence.
      • 7. Validity and renewal of licence.
      • 8. Performance Standards and tariff for stevedoring and shore handling activities.
      • 9. Payment of Royalty.
      • 10. Duties and responsibilities of agents.
      • 11. Duties of Traffic Manager.
      • 12. Deployment of workers of Board, Dock Labour Board, license holder or other source.
      • 13. Suspension and cancellation of licence.
      • 14. Appeal.
      • 15. Refund of security deposit.
      • 1. Short title and commencement.
      • 2.
      • 3.
      • 1.
      • 2.
      • 1.
      • 2.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Existing rules to continue.
      • 5. Form of receipt.
      • 6. Period of responsibility.
      • 1. Short Title and Commencement.
      • 2. Definition.
      • 3. Scope.
      • 4. Issue of Stevedoring Licence.
      • 5. Production of Evidence of Stevedoring work done/Capacity to do such work.
      • 6. Duties and responsibilities of stevedores.
      • 7. Application for grant/renewal of licence.
      • 8. Suspension of Licenses.
      • 9. Appeal.
      • 10.
      • 11. Repeal.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Application.
      • 4. No person to undertake stevedoring or shore handling activities without licence.
      • 5. Criteria for issue of licence.
      • 6. Issue of licence.
      • 7. Validity and renewal of licence.
      • 8. Performance standards and tariff for stevedoring and shore handling activities.
      • 9. Payment of Royalty.
      • 10. Duties and responsibilities of agents.
      • 11. Duties of traffic manager.
      • 12. Deployment of workers of Board, management committee, Paradip Port, licence holder or other source.
      • 13. Suspension and cancellation of licence.
      • 14. Appeal.
      • 15. Refund of security deposit.
      • 1. Short title.
      • 2. Fees payable.
      • 3. Payment of travelling allowances.
      • 1. Short title and commencement.
      • 2. Frequency of meetings.
      • 3. Calling of special meetings.
      • 4. Circulation of agenda papers.
      • 5. Discussion of items not included in the agenda.
      • 6. Poll.
      • 7. Minutes of the meeting.
      • 8. Adjournment of meetings.
      • 1. Short Title and Commencement.
      • 2. Application.
      • 3. Definition.
      • 4. Manner of Appointment.
      • 5. Schedules.
      • 6. Roster of Vacancies.
      • 7. Reservation.
      • 8. Nationality, Character, Physical Fitness etc. for Direct Recruitment.
      • 9. Eligibility of Existing Employees for Direct Recruitment.
      • 10. Advertisement of Vacancies.
      • 11. Conduct of Written or Skill Tests in Certain Cases.
      • 12. Services Selection Committee.
      • 13. Select List.
      • 14. Consideration of Recommendations of Services Selection Committee and Adhoc Appointments.
      • 15. Canvassing Support a Disqualification.
      • 16. Suppression of facts a Disqualification.
      • 17. Cancellation of Appointment Order.
      • 18. Payment of Travelling Allowance for Attending Interview.
      • 19. Probation Period.
      • 20. Confirmation of Employees on Probation.
      • 21. Discharge or Reversion of Employees on Probation.
      • 22. Departmental Test for Promotion, Confirmation in Certain Cases.
      • 23. Reversion due to Failure in Departmental Test.
      • 24. Seniority List.
      • 25. Fixation of Seniority.
      • 26. Departmental Promotion Committee.
      • 27. Field of Selection for Promotion.
      • 28. Adhoc Appointments.
      • 29. Compassionate Appointments.
      • 30. Interpretation.
      • 31. Repeal and Savings.
      • 1. Short Title and Commencement.
      • 2. Extent of Application.
      • 3. Contribution.
      • 4. Registration.
      • 5. Scope.
      • 6. Expenditure on the Regulations.
      • 7. Penalty.
      • 8. Miscellaneous.
      • 9. Interpretation.
      • 10.
      • 1. Short title.
      • 2. Scope & Applicability.
      • 3. Definitions.
      • 4. Issue of Stevedoring license.
      • 5. Duties and responsibilities of stevedore.
      • 6. Stevedoring Charges.
      • 7. Validity/Renewal of license.
      • 8. Change in name, constitution, etc. to be communicated.
      • 9. Cancellation/Suspension of Stevedoring License.
      • 10. Appeal.
      • 11. Other Miscellaneous.
      • 1. Short title and commencement.
      • 2. Application.
      • 3. Definitions.
      • 4. Issue of Stevedoring and Shore Handling License.
      • 5. Validity and Renewal of Stevedoring and Shore Handling License.
      • 6. Migration to the New Stevedoring and Shore Handling Scheme.
      • 7. Change in the name, constitution, to be communicated.
      • 8. Stevedoring and Shore Handling Charges.
      • 9. Duties and responsibilities of Stevedoring and Shore Handling Agent.
      • 10. Cancellation or Suspension of license.
      • 11. Appeal.
      • 12. Deployment of workers from Port/CHD/License Holder or outside.
      • 13. Performance Norms.
      • 14. Training, Use of Modern Technology.
      • 15. Interpretation.
      • 1. Short Title and Commencement.
      • 1. Short title and commencement.
      • 2.

The Mumbai Port Trust (Transport, Handling and Storage of Dangerous Goods) Regulations, 2007

Published vide Notification No. G.S.R. 115(E), dated 1st March, 2007

Act2631

Ministry of Shipping, Road Transport and Highways

(Department of Shipping)

(Ports Wing)

G.S.R. 115(E). - In exercise of the powers conferred by Section 124 of the Major Port Trusts Act, 1963 (38 of 1963), the Central Government hereby approves the Mumbai Port Trust (Transport, Handling and Storage of Dangerous Goods) Regulations, 2007 made by the Board of Trustees of Mumbai Port Trust, in exercise of the powers conferred on them by Section 123 of the said Act and which were published in the Gazette of the Government of Maharashtra dated 15th September, 2005 and 22nd September, 2005 vide No. SECY/G/GM-MS/HF 145 II/6592 which is annexed to this notification, as "Schedule".

Schedule

Part-I

1.0 Short Title and Commencement. - (1) These Regulations may be called "The Mumbai Port Trust (Transport, Handling and Storage of Dangerous Goods) Regulations, 2007."

(2) They shall come into force from the date of publications in the Official Gazette.

2.0 Application. - These Regulations are applicable within the Port Limits of Mumbai and all the Docks, Wharves, Quays, Bunders, jetties, Railways, Buildings and other works constructed or acquired by or vested in the Board of Trustees of the Port of Bombay and on lands and/or foreshore and in all the Docks under the control and superintendence of the Port of Mumbai is hereinafter called the Port.

3.0 Nothing contained in these rules shall be deemed to be in derogatory to the provisions of the Merchant Shipping Act, 1958, the Explosives Act, 1884, the Petroleum Act, 1934, the Dock Workers (Safety, Health and Welfare) Act, 1986, the Environment (Protection) Act, 1986 and the Regulations framed thereunder and any guidelines given by the Regulatory Authorities.

4.0 Definitions. - 4.1 Boat - Boat means a barge or similar craft used for movement of goods within the Port.

4.2 Chairman - Chairman means the Chairman, of the Board of Trustees and includes any person appointed to act in his place.

4.3 Competent Authority - Competent Authority for the purpose of these regulations means Deputy Conservator as the officer duly appointed by the Board of Trustees to administer the provisions of these regulations.

4.4 Dangerous Goods - 'Dangerous Goods' means goods which by virtue of its nature, quantity or mode of handling and storage of such goods are either singly or collectively liable to endanger the life or the health of the persons within the Port limits or on a vessel or to cause damage to property within such Port limits and includes such goods contained in a receptacle, potable tank, freight container or vehicles as defined in the IMDG Code. The term includes an empty receptacle, portable tank or tank vehicle which has been previously used for carriage of dangerous goods unless such receptacle has been cleaned and dried or, when the nature of the former contents permits such carriage with safety and allow the containers to be closed securely.

Dangerous goods include all substances -

(i) having properties coming within the classes listed in the IMDG code;

(ii) substances defined as explosive as defined by the Explosives Act, 1884, and/or the Explosive Rules, 1983;

(iii) any other goods by virtue of its properties the competent authority may specify as dangerous goods;

(iv) hazardous chemicals listed in Schedule-I of the Manufacture, Storage and Import of Hazardous Chemicals Rules, 1989.

4.5 Handling - 'Handling' means the operation of loading and unloading of a vessel, railway wagon or vehicle transfer to, from or within a storage area and/or within a vessel and transshipment between vessels and any ancillary operations in the Port Area ad includes stuffing and destuffing of freight container.

4.6 IMDG Code - IMDG Code means the largest edition of International Maritime Dangerous Goods (IMDG) Code adopted by the Maritime Safety Committee of the International Maritime Organization and amended by the Organization time to time.

4.7 - 'IMO' means the International Maritime Organization.

4.8 Inspector of Dangerous Goods - Inspector of Dangerous Goods for the purpose of these regulations means a person appointed by the Competent Authority to ensure compliance with these rules for handling/ storage/ disposal or transport of the dangerous goods coming to this Port.

4.9 Master - 'Master' in relation to any vessel making use of the Port means any person having for the time being the charge or control of such vessel except a Pilot, Harbour Master, Assistant harbour Master, Dick Master or berthing Master of the Port.

4.10 Owner - 'Owner' when used in relation to goods includes any consignor, consignee, shipper or agent for the sake of custody, loading and unloading of such goods and when used in relation to any vessel making use of the Port includes any part owner, charterer, consignee or mortgagee in possession thereof.

4.11 Responsible Person - 'Responsible Person' means a person appointed by the 'Owner' and/or 'Master' and empowered to take all decisions relating to the tasks of transport, handling and storage of dangerous goods, and having the necessary knowledge and experience for that purpose.

4.12 Transport - 'Transport' means the movement of Dangerous Goods by one or more modes of transport in Port.

4.13 Unstable Substance - 'Unstable substance' means a substance which mat present a hazard under transport or storage conditions due to spontaneous reaction (e.g. Polymerisation, decomposition, etc.) unless the necessary specific precautions are taken to prevent such a hazard (e.g. inhibition, dilution, refrigeration or other equally effective measures).

4.14 Vessel - 'Vessel' means anything made for the conveyance, carriage and/or transportation mainly by water of dangerous goods in the Port.

4.15 Marine Pollutants - '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 provision of Annex III of MARPOL 73/78 (International Convention for the prevention of pollution from ship, 1973/1978), as amended.

5.0 Classification of Dangerous Goods. - For purpose of these regulations dangerous goods are classified into the following classes based of IMDG Code.

Class 1

:

Explosives

Class 2

:

Gases

Class 3

:

Flammable liquids

Class 4.1

:

Flammable solids

Class 4.2

:

Flammable solids or substances liable to spontaneous combustion

Class 4.3

:

Flammable solids or substances, which in contact with water, emit flammable gases.

Class 5.1

:

Oxidising Substances

Class 5.2

:

Organic Peroxides

Class 6.1

:

Poisonous (toxic) substances

Class 6.2

:

Infectious substances

Class 7

:

Radioactive substances

Class 8

:

Corrosive substances

Class 9

:

Miscellaneous Dangerous Substances and articles.

5.1 Except for safety explosives, pyrotechnic and fire works, no explosive will be allowed to be handled at Mumbai Port. While handling such explosives, requirements as specified by the competent authority shall be adhered to.

5.2 Supplementary rules for handling of explosives in the Port of Mumbai are notifies under the Explosives Act, 1884 and/or the Explosives Rules, 1983.

5.3 Rules for handling of Dangerous goods of Class 2 to Class 9 have been specified in Part IV of these Rules.

5.4 Additional requirements for handling of dangerous goods of Class 2 to Class 9 for the Port of Mumbai are specified in the Schedule I.

5.5 Evaluation of the hazards of any substances if not notified by the IMDG Code, the shipper/ consignee shall apply to the Director General of Shipping, Government of India, for the same, under the provision of the Merchant Shipping (Dangerous Goods) Rules.

Part-II

6.0 Arrival of the vessel. - The Owner/ Agent of a vessel wishing to discharge and/or load dangerous goods shall submit to the Competent Authority the following documents at least 48 hours in advance before the vessel's arrival in Port.

6.1 Application form for handling of dangerous goods with the following documents (as described in Schedule II).

6.2 Dangerous Goods list (Import) (3 copies)

6.3 Dangerous Goods list (Export) (3 copies)

6.4 List off transit cargo, if any on-board.

7.0 Deposit. - In case of direct delivery/ loading cargo or for limited period of storage in Port, the Port Authority may collect a deposit from Owner/ Agent to cover the estimated cost of handling, storage, escort and disposal of such goods and the penalty to be imposed, if any. Amount so deposited shall be refunded after the cargo is duly loaded/ discharged or handled as per instructions in the permit issued under Section 8.0.

8.0 Grant of Permit. - Competent Authority on receipt of these documents and the deposit if any, shall give instructions to the Owner/ Agent specifying the mode of discharge, storage, separation, requirements, equipment to be made available and any other conditions concerning safety of the Port and/or the vessel. In relation to the container cargoes the Competent Authority shall also designate the areas/ depot where the container shall be stuffed/destuffed.

9.0 Commencement of cargo handling. - 9.1 The Master shall submit a dangerous goods checklist as prescribed in Schedule III.

9.2 The vessel may commence handling of dangerous goods only after obtaining instructions from the Competent Authority as specified in 8.0 and after the Inspector of Dangerous Goods has satisfied himself of the correctness of the check list and any other declaration made by the Owner/ Master.

10.0 Responsibilities of the Master. - 10.1 A Master of vessel carrying dangerous goods, while lying in the Port Limits shall exhibit where it can best be seen.

(a) a red flag from sunrise to sunset; and

(b) a red light from sunset to sunrise.

10.2 He shall, wherever dangerous goods are handled -

- depute a responsible person to personally supervise the operations. Such Officer shall take and/or cause to be taken all due precautions as are necessary under the IMDG Code and these regulations.

- keep the fire fighting gear in readiness with hoses and branch pipes connected.

- ensure that repairs to any part of the vessel necessitating the use of open flame/ open fire are not carried out.

- bank carefully fires in engine room and extinguish all other fires or non-safety lights.

- maintain efficient and effective communication with the responsible person on the shore.

- provide and use when necessary the equipment specified in the EMS and MFAG Schedule as published by the IMO.

- provide access and facility to the officials of the Port for Inspection of the dangerous goods.

- ensure that no damage/ leaky containers or packages of dangerous goods are landed either in barge or ashore without the express permission of the Competent Authority of the Port.

- ensure that appropriate personal protective equipment is used by those engaged in handling of these dangerous goods, and also ensure that the cargo gear and the accessories used are as required for safe handling of such goods.

- ensure that all the dangerous goods are correctly declared as required by the IMDG Code and the Port and are correctly labeled and marked as per IMDG Code before discharging.

- Dangerous goods shall be stowed safely and appropriately in accordance with the IMDG code or nature of goods. Incompatible goods shall be segregated from one another.

- ensure that dangerous goods checklist is submitted to the Port officials, before commencement of cargo handling as specified in 9.1 of this regulation.

- In the event of accidental damage to dangerous goods containment on board, the master shall be responsible for taking action and prompt measures for avoiding accidents. He shall abide by all the instructions specified by the competent authority.

11.0 Responsibilities of Owner/ Agent. - 11.1 Owner/ Agent shall make a true and correct declaration of the dangerous good to be handled in the Port and those in transit through the Port, whether in containers or other packages.

11.2 Cases/ Receptacles of each class of dangerous goods brought into the Part area shall conform strictly with the packaging standard stipulated in the IMDG Code. Such case/ receptacles shall remain in a sound condition while dangerous goods are handled in the Port area.

11.3 If any receptacle/ case of dangerous goods is damaged or starts leaking during handling in the Port, preventive measures as may be indicated by the Competent Authority shall be followed.

11.4 Repairs to the damaged case/ receptacles of dangerous goods or repacking their contents shall be carried out under the supervision and guidance of the Competent Authority subject to special restrictions as applicable to individual classes of dangerous goods.

11.5 No cases/ receptacles of dangerous goods shall be opened anywhere within the Port area except for the purpose of drawing samples by the Customs in an approved manner and with permission to do so from the Competent Authority. such permission may be granted subject to such additional restrictions and precautions as may be considered necessary.

11.6 Tools liable to produce sparks shall not be used to open/ close/ repair cases/ receptacles of dangerous goods or for practicable to do so, samples shall be drawn by suction method without titling the container.

11.7 Marking, labeling and packing of all the dangerous goods shall be same as prescribed in IMDG Code.

11.8 Handles goods which are in a leaky, damaged or in a deteriorated condition only as per the specified instructions of the Competent Authority.

11.9 Provide every facility to the Competent Authority or official of the Port to insect handling and stowage of the dangerous goods.

11.10 Ensure that all the formalities for the clearance of the dangerous goods, especially with the Customs, are completed as early as possible so that the delivery can be taken immediately after discharge.

11.11 Stuffing and de stuffing of dangerous goods in freight containers shall be undertaken as per recommendations in the IMDG Code and the inspector of dangerous goods.

11.12 Provide Material Safety Data Sheet (MSDS) or details of characteristics of the dangerous good, if asked by the competent authority or port official.

12.0 Obligation to take precautions. - 12.1 Steamer Agents/Consignors/Consignees of dangerous goods and occupiers of custodians of all premises within the Port areas shall always observe and/or cause to be observed any safety precautions required by the Competent Authority and prescribed in these regulations.

12.2 When dangerous goods are handled or stored within the Port area Agents/Owners/Consignors/Consignees fail to take reasonable precautions to prevent accidents, the Competent Authority may take such action as is reasonable for the safety of the Port and may recover from such Agents/Owner/Consignors/Consignees such reasonable expenses as may have been incurred. It may be adjusted against the amount deposited and if the amount so deposited is not adequate, the Port may recover its expenses by sale of the cargo.

13.0 Determination of Categories of new Substances. - When Owner/Agent seeks to import cargo which is dangerous but not covered by the IMDG Code sufficient notice shall be given to the competent authority of such cargo, failing which such cargo may be refused entry. If such cargo is listed in Schedule 18 the Manufacture, Storage and Import of Hazardous Chemicals Rules, 1989, the Owner/ Agent shall seek specific permission and inform the Pollution Control Board about the safety measures being taken for the reception of such cargo.

14.0 Responsibility of Barge Owner/Operator. - 14.1 Barges carrying dangerous goods shall not load different classes of dangerous goods which are incompatible and shall maintain sufficient segregation between classes when carrying more than two classes which are compatible. In every case, the instructions given by the Inspector of Dangerous Goods or the Competent Authority shall be complied with

14.2 Surface area in holds as well as on deck of barges/lighters carrying dangerous goods should be of non-friction and non-sparking type.

14.3 Lighting of naked lights or open flames on barges carrying dangerous goods at any place is strictly prohibited.

14.4 A safe distance of 9.0 metres should be maintained between two barges berthed alongside at any designated wharf or pier.

14.5 As far as practicable, barges will not be Double-Banked while handling

14.6 Overnight stay at any wharf or pier of barges/lighters with dangerous goods shall be with the express permit grated by Inspector of Dangerous Goods.

14.7 Barges shall be permitted to come alongside by the Shed Superintendent and he shall be given sufficient notice to receive such barges and plan handling.

Part - III

15.0 General Provisions. - 15.1 The Competent Authority may refuse dangerous goods intended for storage within or transit through the Port, If their presence is likely to endanger life or property because of their volume or condition, the condition of their mode of conveyance, or the conditions that may be prevailing in the Port area.

15.2 If any dangerous substance within the area constitutes and unacceptable hazard, 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 container, portable tank vessel or vehicle containing it to any other place or to sea as considered necessary.

15.3 An unstable substance will not be accepted unless all conditions necessary to ensure the safe transport and handling have been met and property certified, by the concerned.

15.4 Only one class of cargo shall be handled at a time.

15.5 The Competent Authority may destroy in a safe manner such dangerous goods, which in his opinion endanger the safety of Port. Where such Dangerous Goods are so destroyed, the Owners/ Agents of the goods shall not be entitled to any compensation whatsoever. The Port may remove or destroy any Dangerous Goods which have been handled or transported contrary to the instructions of the Competent Authority. The expenses incurred for doing so may be recovered from owner/agent or from the sale of the cargo, if the owner/agent does not meet these expenses.

15.6 The vessel will retain on board all the pollutants and slop caused by the leakages of any dangerous cargoes and take every precaution as per anti pollution rules of the Port.

15.7 Competent Authority Shall direct the handling of marine pollutants. Every precaution shall be taken to ensure that such pollutants are not dumped in the Marine Environment or dumped at sea.

16.0 Power to exempt. - 16.1 The person aggrieved by any order of the Inspector of the Dangerous Goods of the Port or the Competent Authority may appeal to the Chairman within 15 days of the said order. Such appeal shall be heard and decided by the Chairman within 30 days thereafter. The decision given by the Chairman shall be final and binding.

16.2 The Chairman on advice of the Competent Authority may in exceptional cases, such as in case of defence cargo relax all or any of the provisions of the Regulations provided that the agency handling the cargo shall fully comply with safety measures and undertake full responsibility for such handling activity.

17.0 Penalties. - 17.1 Any person who commits a breach of any regulations shall be liable to pay a penalty of Rupees Twenty Thousand and if the breach continues, a further penalty of Rupees Two Thousand per day or part thereof for period during which the said breach continues to the Mumbai Port Trust. The penalty as aforesaid shall be in addition to any action that may be taken under the applicable port regulations.

17.2 If the default continues the Competent Authority may, with the concurrence of the Chairman, remove the vessel from the berth.

Part - IV

Regulations for Handling and Storage of Dangerous Goods(IMDG Code Class 2 to Class 9)

IMDG Code Class 2

18.0 The Gases are sub-divided in to the following groups.

18.1 Class 2.1 - Flammable gases.

18.2 Class 2.2 - Non-flammable, Non-toxic gases.

18.3 Class 2.3 - Poisonous or Toxic gases.

Precautions and Handling measures for IMDG Code Class 2

19.0 The Owner/Agent shall abide by all the instructions specified by the Competent Authority.

19.1 As far as fabrication fittings, markings, colour code labelling on cylinders manufactured in India are concerned, they shall conform the requirements of Gas Cylinder Rules, 1981 if the capacity is upto 1000 liters, and of Static Mobile Pressure Vessels (Unfired) Rules, 1981 if the capacity exceeds 1000 litres. Cylinders imported shall be compliance with the IMDG Code and marked to indicate that the appropriate authority as accepted by International Maritime Organisation (IMO), has tested and certified the same.

20.0 The valves of the cylinders/containers carrying gas shall be protected against damage either by being so designed or by the provisions of a stout metal cap securely attached to the body of the cylinder/container. There shall not be any physical contact between metal cap and the valve or the valve body.

21.0 Cylinders/Containers of gas shall be marked or labelled legibly as per IMDG Code with the name of the gas. Cases in which cylinders/containers of gas are packed shall also be marked or labelled likewise.

22.0 Precautions for Handling of Cylinders. - Cylinders shall be adequately supported during handling.

- Trolleys and cradles of adequate strength shall as for as possible, be used when moving the cylinders.

- Cylinders shall be handled carefully and not be allowed to fall upon one another or otherwise subjected to any undue shock.

- Sliding, dropping or playing with cylinders is prohibited.

- Liquified petroleum gas cylinders and cylinders liquifiable gases shall always be kept in an upright position and shall be so placed that they cannot be knocked over.

- Cylinders used in horizontal position shall be adequately secured so that they do roll.

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

23.0 All the gas cylinders/containers shall be stocked on trays while handling. However, if this is not practicable, slings of any other safe method shall be used as prescribed by the Competent Authority.

24.0 Every care and precaution shall be taken to prevent the contamination of value and fittings of the cylinders/containers by oily and fatty substances.

25.0 Cylinders/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.

26.0 Cylinders/Containers of gas shall at all times be protected from sun's rays and other sources of direct heat.

27.0 Cylinders/Containers of gas shall not be overstowed with other cargo.

28.0 These regulations are also applicable in the case of empty cylinders/containers, unless they are affectively made gas free.

IMDG Code Class 3

29.0 Definition. - 'Flammable Liquids' are liquids, or mixtures of liquids, or liquids containing solids in solution or suspension, which give off a flammable vapour at or below 61º C closed-cup test, normally referred to as the "flash point" and are packed in drums, receptacles and cases. Packaged from of petroleum products shall conform to the requirements laid down in the petroleum rules, 1976.

29.1 For the purpose of these rules, Flammable Liquids are subdivided into the following groups:

29.1.1 Class 3.1 - Low flashpoint group of liquids having a flash point below 18º C (Oº F) Closed-cup test.

29.1.2 Class 3.2 - Intermediate flashpoint group of liquids having a flashpoint of - 18º C (Oº F) upto, but not including 23º C (73º F), closed-cup test.

29.1.3 Class 3.3 - High flashpoint group of liquids having a flashpoint of 23º C (73º F) up to and including 61º C (141º F)closed-cup test.

Precautions and Handling measures for IMDG Code Class 3

30.0 The Owner/Agent shall abide by all the instructions as prescribed by the Competent Authority.

31.0 The Liquids in this class are liable to polymerise and liberate dangerous gases and heat, possibly resulting in rupture of the receptacle/container. To avoid polymerization, suitable additives or inhibitors if required shall be added or other measures taken so as to minimize the risk of polymerization. Utmost precautions and care shall be taken while handling the containers/receptacles holding these liquids. They shall not be dropped, bumped, rolled or otherwise mishandled.

32.0 The vapours from some of the liquids in this type have properties dangerous to human life. Labour handling them shall be protected against this hazard.

33.0 When these goods are handled, they shall be away from all the direct and indirect sources of ignition. Even in transit, they shall be kept in cool and well-ventilated place.

34.0 All personnel working in the area or in the vicinity shall be prohibited from bringing matches, lighters or flints and other material likely to cause ignition or spark or fire hazard.

35.0 Whenever a leaky drum is traced, it shall be Isolated and handled with utmost precaution.

36.0 Barring exigencies, these goods shall only be handled during day light hours.

37.0 Packaging of these goods shall be such as to protect them from external sources of ignition. If this is damaged, it should be rectified immediately.

38.0 Non-sparking tool and suction methods should be used while drawing samples from these liquids.

39.0 Segregation and separation of these cargoes vis-a-vis other cargoes shall be as prescribed in the IMDG Code.

Handling and Storage of IMDG Code Class 4

40.0 Definition. - 40.1 Class 4.1 Flammable Solids. - The substances in this class are solids which; under conditions encountered in transport are readily combustible or may cause or contribute to time through friction, selfreactive substances (solids and liquids) which are liable to undergo a strongly exothermic reaction, solid desensitized explosives which may explode if not diluted sufficiently.

40.2 Class 4.2 Substances liable to spontaneous combustion.

The substances in this class are substances (solids and liquids) which are liable to spontaneous heating under normal conditions encountered in transport, or to hearting up in contact with air, and being then liable to catch fire.

40.3 Class 4.3 Substances, which, in contact with water emit flammable gases.

The substances in this class are substances (solids and liquids) which, by interaction with water, are liable to become spontaneously flammable or to give off flammable gases in dangerous quantities.

Precantions and Handling measures for IMDG Code Class 4.1

41.0 The Owner/Agent shall strictly abide by the instructions for handling of these goods as given by the Competent Authority.

42.0 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.

43.0 Particular care shall be taken that there is no spillage of this cargo during handling. In the event of spillage, it shall be disposed of in a safe manner as prescribed by the Competent Authority.

44.0 Under no circumstances, any vehicles or machineries or other cargo be allowed to roll over these spillage of flammable solids.

45.0 It is particularly important to ensure that at every stage during handling/storage or transporting such cargo is handled away and at safe distance from other cargoes, as may be prescribed by the Competent Authority.

Precautions and Handling measures for IMDG Code Class 4.2

46.0 Regulations from 41.0 to 45.0 are applicable o this class also. In addition, they will be subjected to the following restrictions.

47.0 If packed in hermetically sealed condition throughout the period, they can be allowed to remain within the Port area.

48.0 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 around. Such stacks shall be inspected regularly and periodically by the concerned for signs of overheating. In case any stack is found to be warmer than normal, such stacks shall be broken up, cooled by aeration and re-stacked in a safe manner.

Precautions and Handling measures for IMDG Code Class 4.3

49.0 Regulations from 41.0 to 45.0 shall be applicable to this class also. In addition, they shall be subjected to the following restrictions.

50.0 Flammable solids or substances which in contact with water emit flammable gases shall not be handled whenever it is raining.

50.1 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.

51.0 As some substances are liable o react dangerously 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.

IMDG Code class 5

52.0 Definition. - 52.1 Class 5.1 Oxidising Substances (Agents). - These are substances which, although in themselves not necessarily combustible, may, generally by yielding oxygen, cause, or contribute to, the combustion of other material.

52.2 Class 5.2 Orgauic Peroxides

Organic substances which contain the bivalent 0.0 structure and may be considered derivatives of hydrogen peroxide, where one or both 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.

- be liable to explosive decomposition

- Burn rapidly

- Be sensitive to impact or friction

- react dangerously with other substances

- Cause damage to the cyes.

53.0 The Owner/Agent shall strictly abide by the instructions for handling of these goods as given by the competent Authority.

Precautions and Handling measures for IMDG Code Class 5.1

54.0 All the substances in this class have the property of giving of 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 or the shore or warehouses shall be thoroughly cleaned prior to receipt of this cargo.

55.0 Any damaged or leaky container shall be moved safely and the instructions of the Competent Authority shall be followed strictly.

56.0 In the event of spillage of this cargo, such spillage should be wept separate and disposed oil as prescribed by the Competent Authority. Under no condition should this spillage be rolled over by weight of any type.

57.0 These substances should particularly be well separated form acids, since they are liable to give off toxic gases on contact.

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

59.0 Special restrictions on Ammonium Nitrates - 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 shall have to be produced before such cargo or vessel is allowed inside the docks. These rules shall not apply to Ammonium Nitrate of fertilizer grade.

Precautions and Handling measures for IMDG Code Class 5.2

60.0 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.

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

62.0 If any package/receptacles containing peroxides is discovered to be damaged or in a leaky conditions, it shall be drenched copiously with water and disposed off in a manner as directed by the Competent Authority Re-packing or repair of the damaged receptacle is not permitted in the Port area.

63.0 While these goods are being handled, the fire hoses should be laid out with the fire crews in readiness throughout.

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

65.0 At all times, the cargo should be kept away from spars, flame or any other source of ignition.

66.0 These cargo packages shall be protected from direct sun's rays and stores and handled in well ventilated places.

67.0 Organic peroxides shall be handled separately and isolated from any other cargo.

68.0 This cargo shall only be handled during the daylight hours.

IMDG Code Class 6

69.0 Definition. - 69.1 Class 6.1 Poisonous (toxic) substances. - "Toxic" has the same meaning as "Poisonous" Theses are substances liable either to cause death or serious injury or to harm human health if swallowed or inhaled, or by skin contact.

69.2 Class 6.2 Infectious substances

These substances which are known or reasonably expected to contain viable micro-organisms (including bacteria, viruses, rickettsiae, parasites, fungi) or other agents, which can cause disease in animals or humans.-

70.0 The Owner/Agent shall strictly abide by the instructions for handling of these goods as given by the competent Authority.

Precautions and Handling measures for IMDG Code Class 6.1

71.0 Receptacles of poisonous substances brought in the Port shall remain in a hermetically sealed or effectively dosed condition so as to prevent escape therefrom of vapours/liquids/dust.

72.0 The receptacles/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 separated immediately and instructions of the Competent. Authority shall be followed.

73.0 The substance of this class which has a flash point below 61ºC (141º F) is also a flammable liquid by definition. Therefore, while handling such type of substance, all care shall be exercised as recommended for flammable liquid and they should' be stored in a cool and well ventilated place.

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

75.0 These substances could be poisonous either by skin absorption, ingestion or inhalation. Therefore, labourers or any person involved in handling these substances shall be protected by appropriate protective equipment as prescribed by the Competent Authority.

76.0 The receptacles of such substances should be handled well separated from the other cargo.

77.0 If and when these substances are stored in open, they should be properly covered with weighted tarpaulin, inspected frequently to detect any leakages and the stack should be prominently marked with appropriate IMDG lable, so that the people working in the vicinity can identify it as poisonous goods. However, these substances with a flash point of less than 61º C(141º F) shall be stored in a cool and well-ventilated place as any flammable liquid is stored.

78.0 Disposal - In case of damage or spillage during transit or storage, the disposal of its contents and all other goods contaminated by a spillage shall be determined by the Competent Authority.

78.1 The concurrence or Advice of the Port Health Officer or the Customs Authorities or any statutory Authority shall be obtained before deciding mode of disposal.

79.0 Action to be taken in the event of any accident involving poisonous substances

In the event of any receptacle/case of any poisonous substance getting accidentally damaged/leaky during handling or transit storage. The Inspector of Dangerous Goods or Responsible person Shall:

79.1 Notify the Competent Authority immediately.

79.2 Direct the person in the vicinity to move away to a safe area.

79.3 Arrange to send persons who are suspected to have been contaminated with the poison to the Port Trust Hospital after giving First Aid if practicable. A responsible employee of the concerned section shall accompany these persons to convey to the Duty Doctor information regarding the name and known properties of the poison involved in the accident.

79.4 Suitable action shall be taken for de-contaminating the area of spillage.

79.5 Goods contaminated by the spilt poison shall be isolated for disposal as stipulated.

80.0 De-Contamination. - In case of spillage involving poisonous substance of this class, particularly liquid pesticides, decontamination measures appropriate to the substance concerned shall be carried out under competent supervision.

80.1 No person shall be allowed to enter any hold of a vessel or compartment where there is any reason to suspect leakage of some substances of this class unless the Master or the responsible officer has taken all the safety measures and satisfied that it is safe to enter the same.

80.2 Emergency entry into the hold under other circumstances shall be undertaken by the trained staff, wearing self-contained breathing apparatus and other necessary protective clothing.

Precautions and Handling measures for IMDG Code Class 6.2

81.1 Any Owner/Agent who wishes to handle infections substances shall give the Competent Authority all the relevant particulars of the goods to be handled well in advance. This should be enough for the Port Authorities to seek the expert advice and help so that these goods can be handled abiding by all the restrictions as may be determined by such experts.

81.2 Consigners of infectious substances, being responsible for the packing of these substances, shall ensure that the packages arrive in port or their destination in sound condition and present no hazard to persons or animals during conveyance.

81.3 Whenever occasions arises to handle such substances or to pass through this port, the IMDG code guidelines and rules shall apply.

81.4 It is the responsibility of the consignee/consignor to obtain necessary licence for the import/export of infectious substances from the competent authority. Upon receipt of known or suspected high-risk infectious substances of human or animal origin, the consignee/consignor shall immediately acknowledge receipt to the consignor/consignee by most repid of communication available to him.

IMDG Code Class 7

82.0 Definition. - Radioactive material means any material containing radionuclides where both the activity concentration and total activity in the consignment exceeds the values specified in the IMDG Code.

Precautions and Handling measures for IMDG Code Class 7

83.0 Handling of Radioactive substances shall be permitted only against special permits issued by the Directorate of Radiation. Protection, Bhabha Atomic Reserch Centre (BARC) and general precautions as are indicated by the said authority.

84.0 They shall submit to the competent Authority copies of the hazardous cargo manifest together with the copies of the BARC instructions sufficiently in advance to enable the Port to make arrangements to receive this cargo.

85.1 All radioactive materials must be declared as such in all transport and port documents.

85.2 Consignees of radioactive substance received shall depute a technically qualified person to supervise handling of such consignment. He shall work in collaboration with the Inspector of Dangerous goods during handling and transit-storage. However, competent person is responsible to see that the recommendations of BARC are carried out.

IMDG Code Class 8

86.0 Definition. - Corrosive substances means substances which, by chemical action, will cause severe damage when in contact with living tissues or, in the case of leakage, will materially damage, or even destroy, other goods or the means of transport.

87.0 The Owner/Agent shall strictly abide by the instructions for handling of theses goods as given by the Competent Authority.

Precautions and Handling measures for IMDG Code Class 8

88.0 This cargo shall be handled well separated from the cargo other class and special care should be taken to insure that acids and alkalis are well separated.

89.0 The receptacles/carbuoys shall be handled with extreme care and always in an upright position to prevent any damage or spillage.

90.0 Any damaged receptacles/carbuoys shall be isolated and moved futher under instructions of the Competent Authority and special precautions shall be taken to avoid direct skin contact.

91.0 The goods in this class with flash point of less than 61ºC shall be flammable goods and as such all the necessary precautions shall be taken during the handling and storage.

92.0 These goods shall be stored in covered spaces and when this is not possible they shall be stored in the open on a covered platform, well segregated from other cargoes and well marked.

93.0 Whenever any receptacle/carbuoys handling corrosive substances get damaged, they shall be rendered harmless or destroyed, they shall be rendered harmless or destroyed as directed by the Competent Authority.

94.0 In the event of an accident.

94.1 All the persons in the vicinity shall be directed to move away to a safe area.

94.2 The affected persons shall be given first first aid and thereafter immediately transferred to a hospital or other place of treatment.

94.3 Specialised medical aid shall be summoned and

94.4 The Competent Authority shall be notified forthwith.

95.0 The competent Authority shall organise suitable action for de-contaminating the area of spillage as well as all the articles contaminated by the spilt corrosive.

IMDG Code Class 9

96.0 Definition. - It includes substances and articles, which, during transport, present a danger not covered by other classes.

Precautions and Handling measures for IMDG Code Class 9

97.0 While giving the clearance for such substances, the Competent Authority shall carefully consider the characteristic properties and known hazards of such substances and shall stipulate such precautionary measures as may be necessary for ensuing safety during their handling and storage.

98.0 Repeal and Savings

On commencement of these regulations, the Transport, Handling and Storage of Dangerous Goods in the Port of Bombay Regulations, 1994 stands repealed.

Provided that-

(a) Such repeal shall not affect the previous operation of the said Regulations or orders or practices or anything done or actions taken thereunder; and

(b) any proceeding under the said Regulations pending at the commencement of these regulations shall be conducted and disposed of, as far as may be feasible, in accordance with these regulations.

Schedule - I

1.0 The dangerous goods for the purpose of mode of discharge, handling and storage in the port of Mumbai are divided into following categories according to the level of risk involved and with reference to IMDG Classification, packaging and stowage.

1.1 Category A

IMDG Code Class

3.1 - All Substances of this class

3.2 - FP below 10º C

4.1 - (Packaging Group I and Stowage Category D)

4.2 - (Packaging Group I, II and Stowage Category D & E)

4.3 - (Packaging Group I and Stowage Category D)

6.1 - (as above and Flash Point below 10º C)

8.0 - (as above and Flash Point below 10º C)

To be discharged in stream for direct delivery at Haji Bunder. However, the Competent Authority may permit containerized cargo to be discharged/loaded at the open berth in the Docks for direct delivery/loading

1.2 Category B

IMDG Code Class

2.1 - All substances of this class

2.3 - All substances of this class

3.2 - Flash Point between 10º C to 23º C

4.1 - (Packaging Group II and Stowage Category C and E)

4.2 - (Packaging Group I, II and Stowage Category D and E)

4.3 - (Packaging Group II and Stowage Category C and E)

5.1 - (Packaging Group I and Stowage Category D and E)

5.2 - (Packaging Group I and Stowage Category D and E)

6.1 - Flash Point between 10º C to 23º C

7.0 - All Substances of this class

8.0 - Flash Point between 10º C to 23º C

To be discharged in stream for direct delivery at Haji Bunder. Containers carrying cargo in this category may be permitted to be landed in the docks for direct removal to haji Bunder for storage and delivery.

1.3 Category C

IMDG Code Class

2.2 - All substances of this class

3.3 - (Flash Point between 23º C to 61º C)

4.1 - (Packaging Group III and Stowage Category A and B)

4.2 - (Packaging Group II and III and Stowage Category A, B and C)

4.3 - (Packaging Group III and Stowage Category A, and B)

5.1 - (Packaging Group II and III and Stowage Category A, B and C)

5.2 - (Packaging Group II and Stowage Category A, and C)

6.1 - (Packaging Group I and II and Stowage Category C, D and E)

8.1 - (Packaging Group I and II and Stowage Category C, D and E)

To be permitted to be discharged in the Docks on barges or wharf for directremoval to Haji Bunder for storage and delivery.

1.4 Category D

IMDG Code Class

6.1 - (Packing Group II and III and Stowage Category A and B)

8.0 - (Packing Group II and III and Stowage Category A and B)

To be permitted to be discharged in the Docks for storage and delivery, subject to such conditions as may be specified by the Competent Authority for handing and storage.

2.0 Responsibility of the Owner/Agent:

The Owner/Chatterer/Agent or consignees shall make true and correct declaration of the dangerous goods being carried by the vessels and thereafter obtain prior clearance from the Inspector of Dangerous Goods regarding the mode of handling of the dangerous goods prior to the vessel's arrival in the Port. Even when the vessel is carrying Category 'C' or 'D' type cargo, where vessels are allowed to come into the docks, prior permission will have to be obtained failing which the vessel may be refused dock entry.

3.0 Responsibility of Ship's Master:

The Ship Master shall make correct and true declaration of dangerous goods on the ship to the Pilot prior to vessel's berthing in stream or in docks.

4.0 Responsibility of Barge Owner;

4.1 Barges carrying dangerous goods shall not mix different classes of cargoes, which are incompatible and also will maintain sufficient segregation between classes when carrying more than two classes, which may be compatible. In every case, the instruction as given in by the Inspector of Dangerous Goods or the Competent Authority is complied with.

4.2 Surface area of barges/lighters carrying dangerous goods should be of non-friction and non-sparking type.

4.3 Lighting of naked lights or open flames on barges carrying dangerous goods at Haji Bunder is strictly prohibited.

4.4 A safe distance of 9 meters (30 feet) should be maintained between two barges berthed along side at Haji Bunder.

4.5 Barges will not be Double-Banked at Haji Bunder.

4.6 Overnight stay of barges/lighters at Haji Bunder is prohibited. They can, however come alongside with the prior permission of Shed Superintendent on duty to enable him to make adequate arrangement in time to receive the barges and ensure enforcement of prescribed procedure regarding unloading during day light hours.

4.7 The Assistant Commissioner (Port) will be responsible to see that the provisions of 4.4 to 4.6 above are complied with.

5.0 The vessels carrying goods under Category 'A' or any other category of dangerous goods, in container for other ports are allowed to retain these cargoes on board. Similarly, when the cargo is in packages for other Port in Category A,B,C and D, these cargoes also may be retained on board. However, in all cases of transit cargoes, the Owner/Agent will make the true and correct declaration to the Inspector of Dangerous Goods and he shall abide by such precaution as may be prescribed by the Inspector. The Master of the incoming vessel shall also make a correct and true declaration of the dangerous cargo in transit to the Pilot.

Schedule - II

Application Form for Handling of Dangerous Goods

Name and address of the Owner/Agent of the Vessel.

To,

The Inspector of Dangerous Goods,

...........................Port Trust,

...............................

Sir,

    Ref:- Name of the Ship and Voyage No..........

Due Date...................

    The above vessel is expected to arrive at this Port from ...........................................(Port) on .................. (date).

2. The vessel will be carrying following dangerous goods as shown in attached Dangerous Goods list for discharge at this port.

3. The vessel also carries the following dangerous goods as transit cargo for the next ports of call as shown in separate list.

4. We propose to load following dangerous goods as shown in the attached Dangerous Goods as shown in the attached Dangerous Goods list (Export), on vessel.

5. Please issue necessary instructions for handling and storage of these cargoes.

Thanking you

Yours faithfully,

(Name) Vessel Agent/Owner

Encl: (1) Dangerous Goods list (Import)

(2) Dangerous Goods list (Export)

(3) List of Transit Cargo, if on-board.

Schedule - III

Ship's Checklist for Dangerous Goods

Ship's Name..........................................

Port..................................................

Berth.................................................

Date..................................................

Instruction of Completion

    The safety of operations requires all the questions to be anwered in the affirmative. If an affirmative answer is not possible, the reason should be given.

Serial No.

Remark

1

2

1

Is the vessel securely moored?

2

Is there an effective duckwatch in attendance on board?

3

Is the ship-shore communication system operation?

4

Are fire hoses and fire fighting equipment ready for immediate use?

5

Are sea and overboard discharge valves, when not in use, closed, so that the pollutants are not discharged overboard?

6

Are "No Smoking" signs prominently displayed in work area and smoking requirements being observed?

7

Are the requirements for the use of galley and other cooking appliances being observed?

8

Are naked light requirements being observed?

9

Is the personal protective gear available for use by the work force?

10

Is the work area properly illuminated for the purposes of carrying on the work?

11

Is the handling equipment properly tested and certified and suitable for use?

12

Are you ready to implement the FMS plan as prescribed for the cargo?

13

Do you have the necessary antidotes as prescribed by MFAG Code?

14

Are repairs involving hot work in the vicinity of the work place stopped?

15

Are the containers, packages, carbuoys, bottles or drums or any other means of packing and, free of damage, free of leakage and otherwise safe for purpose?

Master

Footnote: No vessels will commence handling of dangerous goods unless the checklist is signed by the 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 operations.
Bare Acts Live

Copyright © 2016 Chawla Publications (P) Ltd. - Home | About Us | Contact Us

Revolutionising Law Reporting !
Install Now! Install Now! Install Now!
Get it Now !
You will Never Need a Law Reporter or Back Volumes
Instant Activation !

title

Biggest Law Library in Mobile
Install Now! Install Now! Install Now!
Headlines with Full Text of Cases!
Install Now! Install Now!
Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!
Searchable Back Volumes !
Install Now! Install Now! Install Now!
With Searchable Back Volumes from 1950 !
Install Now! Install Now! Install Now!