Section 13(2) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(2)Every persOn incharge of or engaged in the import, export, transport or handling of dangerous goods shall at all times-(a)comply with provisions of these regulations and the conditions of any licence relating thereto;(b)observe all due precautions for prevention of thefts and of accidents by fire or explosion;(c)prevent unauthorised person from having access to the dangerous goods;(d)prevent any other person from committing any such act as is prohibited under sub-regulation (1).
