Section 14(2) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(2)The competent authority may take such action as is reasonable for the safety of the Port and or may impose a penalty of a minimum of Rs. 50,000/- or on every incidents noted, when dangerous goods are handled or stored within the port area, owner or agents or Master fail to take reasonable precautions to prevent accidents.
