Section 0(3) in The Mumbai Port Trust (Transport, Handling and Storage of Dangerous Goods) Regulations, 2007
3.0Nothing contained in these rules shall be deemed to be in derogatory to the provisions of the Merchant Shipping Act, 1958, the Explosives Act, 1884, the Petroleum Act, 1934, the Dock Workers (Safety, Health and Welfare) Act, 1986, the Environment (Protection) Act, 1986 and the Regulations framed thereunder and any guidelines given by the Regulatory Authorities.
