Section 29(1) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(1)The notice of an accident required to be given under respective section of respective act and rules or regulations made thereunder shall be given forthwith -(a)to respective Governmental Authorities (e.g. Inspectorate Dock Safety, Chief Controller of Explosives, Pollution Control Board, officer in-charge of the nearest Police Station etc.)(b)to the Port Authority [Deputy Conservator, Superintendent (Safety) etc.]
