Section 6(5) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(5)The competent authority may refuse permission to dangerous goods, intended for storage within or transit, through the port, if it is considered that their presence is likely to endanger life or property, because of their condition, the condition of their mode of conveyance, or the conditions that may be prevailing in the port.
