Section 1 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
1. Short title and commencement.
(1)These regulations may be called "Dangerous Goods (Arrival, Receipt, Transport Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007".(2)These regulations come into force on expiry of 30 days from the date of their publication in the official gazette.(3)Nothing contained in these regulations shall be deemed to be derogatory to the provisions of the Merchant Shipping Act, 1958, the Explosives Act, 1884, the Petroleum Act, 1934, the Inflammable Substance Act, 1952, the Environment Protection Act, 1986, the Dock Workers (Safety, Health and Environment) Act, 1986, the Insecticides Act, 1968, the Atomic Energy Act, 1962, Public Liability Act, 1991, Central Motor Vehicle Act, 1988, and the rules, regulations made thereunder or any other statutory rules and regulations.
