Section 6(11) in Dangerous Goods (Arrival, Receipt, Transport, Handling and Storage), in Jawaharlal Nehru Port Regulations, 2007
(11)When the owner or agent seeks to important cargo, which is dangerous, but not covered by the IMDG Code, sufficient notice shall be given to the competent authority to arrange for the modalities for the reception of such cargo, failing which such cargo may be refused entry.
