Section 0(15) in The Mumbai Port Trust (Transport, Handling and Storage of Dangerous Goods) Regulations, 2007
15.2If 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.
