Section 14 in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
14. Obligation to take precautions.
(1)The owner or agent or transporter or Master of dangerous goods and occupiers or custodians of all premises within the port area shall always observe safety precautions specified by the competent authority and prescribed in these regulations and as specified in Schedule-III.(2)The competent authority may take such action as is reasonable for the safety of the Port and or may impose a penalty of a minimum of Rs. 50,000/- or on every incidents noted, when dangerous goods are handled or stored within the port area, owner or agents or Master fail to take reasonable precautions to prevent accidents.
