Section 29 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
29. Notice of accident.
(1)The notice of an accident required to be given under respective section of respective act and rules or regulations made thereunder shall be given forthwith -(a)to respective Governmental Authorities (e.g. Inspectorate Dock Safety, Chief Controller of Explosives, Pollution Control Board, officer in-charge of the nearest Police Station etc.)(b)to the Port Authority [Deputy Conservator, Superintendent (Safety) etc.](2)Pending the visit of respective Governmental Authority, the port authority or until instruction is received from respective Governmental Authority, the port authority that he does not wish any further investigation or inquiry to be made, all wreckage and debris shall be left untouched except in so far as its removal may be necessary for the rescue of persons injured and recovery of the bodies of any persons killed by the accident.
