Section 6(8) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(8)(a)The competent authority may dump into the sea or otherwise destroy such dangerous goods, in a safe manner in consultation with Customs and Pollution Control Board, which in their opinion endanger the safety of the port and where such dangerous goods are so dumped or destroyed, the owner or agents of the goods shall not be entitled to any compensation whatsoever.(b)The port may remove or restow any dangerous goods, which have been handled or transported contrary to the instructions of the competent authority, and the expenses may be recovered from the deposits or from the sale of the cargo, if the deposit is not adequate to meet these expenses.
