Section 6(6) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(6)The competent authority may order the removal of such substances or packages, freight container, portable tank, vessel or vehicle containing, it to any other place or to sea as considered necessary, if any dangerous goods within the port area constitute an unacceptable hazard.
