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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(7) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

(7)No case or receptacle 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 or with permission to do so from the competent authority and such permission may be granted subject to such additional restrictions and precautions as may be considered necessary.