Section 1(3) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(3)Nothing contained in these regulations shall be deemed to be derogatory to the provisions of the Merchant Shipping Act, 1958, the Explosives Act, 1884, the Petroleum Act, 1934, the Inflammable Substance Act, 1952, the Environment Protection Act, 1986, the Dock Workers (Safety, Health and Environment) Act, 1986, the Insecticides Act, 1968, the Atomic Energy Act, 1962, Public Liability Act, 1991, Central Motor Vehicle Act, 1988, and the rules, regulations made thereunder or any other statutory rules and regulations.
