Section 0(7) in The Mumbai Port Trust (Transport, Handling and Storage of Dangerous Goods) Regulations, 2007
7.0Deposit.- In case of direct delivery/ loading cargo or for limited period of storage in Port, the Port Authority may collect a deposit from Owner/ Agent to cover the estimated cost of handling, storage, escort and disposal of such goods and the penalty to be imposed, if any. Amount so deposited shall be refunded after the cargo is duly loaded/ discharged or handled as per instructions in the permit issued under Section 8.0.
