Section 23(2) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(2)Documentation -(a)The owner or agent wishing to use the port for handling or transit of radioactive materials shall seek the advice of Atomic Energy Regulation Board (AERB) for instructions regarding the handling of these materials.(b)The owner or agent should submit to the competent authority copies of the following well in advance to enable the port to make arrangements to receive this cargo.(i)For import-
