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Union of India - Section

Section 17 in The Port Rules for the Port Of Visakhapatnam

17. The Traffic Manager will not accept responsibility in respect of any package containing a work of art or an article of vertu of which the value including that of package exceeds Rs. 500, or containing specie, bullion, gold or silver articles, jewellery, precious stones or coral, unless six hours at least before the package is landed or shipped, written notice is given to the Traffic Manager, by the owner or consignee, and the package is specially delivered to the Traffic Manager, and a receipt therefor obtained. Should any package containing any of the articles above referred to be brought to any wharf, quay in the possession or occupation of the Traffic Manager, without written notice thereof as hereinbefore provided being given to the Traffic Manager, the packages, if for export, shall be shipped or, if imported, shall be removed to the Custom house or to the port sheds at the sole risk of the owner and shall remain at his risk until cleared.