Section 28 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
28. Penalties.
(1)Any person who commits a breach of any regulations shall be liable to pay a penalty of an amount of not exceeding Rupees One Lakh only (Rs. 1,00,000/-) and if the breach continues, a further penalty of Rupees Five Thousand Only (Rs. 5,000) per day or part thereof for period during which the said breach continues. The penalty as aforesaid shall be in addition to the cost of any action that may be taken under applicable port regulations.(2)The competent authority may with the concurrence of the Chairperson have the vessel removed from the berth, if the default continues.
