Section 5(3) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(3)Grant of Permit. - The competent authority or an officer authorised to act on his behalf on receipt of the requisite documents and the deposit shall give instructions to the owner or agent specifying the mode of discharge, storage, separation requirements, equipment to be made available and any other conditions concerning safety of the port or the vessel and in relation to the container cargoes the competent authority shall also designate the areas or depot where the container shall be stuffed or destuffed.
