Section 27(6) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(6)The owner or agents bringing dangerous goods into the port shall ensure that all the formalities for the speedy clearance of goods are completed and the cargo cleared speedily so as not to pose a risk to the safety of the port and its environment and if the owner or agent or Master fails to do so or if the dangerous goods poses any hazard to the port environment the competent authority may take such action as is reasonable for the safety of the port and recover any expenses from the owner or agent or Master of such goods.
