Section 0(8) in The Mumbai Port Trust (Transport, Handling and Storage of Dangerous Goods) Regulations, 2007
8.0Grant of Permit.- Competent Authority on receipt of these documents and the deposit if any, shall give instructions to the Owner/ Agent specifying the mode of discharge, storage, separation, requirements, equipment to be made available and any other conditions concerning safety of the Port and/or the vessel. In relation to the container cargoes the Competent Authority shall also designate the areas/ depot where the container shall be stuffed/destuffed.
