Section 6(8)(b) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

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Union of India - Subsection

Section 6(8)(b) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007

(b)The port may remove or restow any dangerous goods, which have been handled or transported contrary to the instructions of the competent authority, and the expenses may be recovered from the deposits or from the sale of the cargo, if the deposit is not adequate to meet these expenses.

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Union of India - Subsection

Section 6(8)(b) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007