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Union of India - Section

Section 22 in Cochin Port Trust (Handling Freight Containers Carrying Dangerous or Hazardous Cargo) Regulations, 2019

22. Contraventions of regulations.

- Any person who contravenes any of the aforesaid provisions or orders made thereunder shall be punishable with fine which may extend up to two thousand rupees and where the contravention or failure is continuous one, with further fine which may extend up to five hundred rupees per day of such continued contravention and also liable to pay the cost of rupees one lakh towards the damage caused to the port property, environment and human life or as determined by the Chairman, Cochin Port Trust, whichever is higher.