Section 5(2) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(2)Deposit. - The port shall collect a refundable deposit from owner or agent to cover an estimated cost of handling, storage escort and disposal of goods and amount so deposited shall be refundable after cargo is duly discharged or loaded or handled as per instruction in the permit issued under sub Regulations 3 of 5.
