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Union of India - Section

Section 13 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

13. Special provisions against accident and exclusion of unauthorised persons.

(1)No person shall commit or attempt to commit any act which may tend to cause a fire or explosion or spill causing pollution in or about any place in the port area where dangerous goods are handled, stored or transported :Provided that nothing in this sub-regulation shall apply to any act which is necessary for the purpose of the storage, handling daring transport of dangerous goods within the port area.
(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).