Section 0(16) in The Mumbai Port Trust (Transport, Handling and Storage of Dangerous Goods) Regulations, 2007
16.0Power to exempt.- 16.1 The person aggrieved by any order of the Inspector of the Dangerous Goods of the Port or the Competent Authority may appeal to the Chairman within 15 days of the said order. Such appeal shall be heard and decided by the Chairman within 30 days thereafter. The decision given by the Chairman shall be final and binding.
