Section 6 in The Port Of New Mangalore (Rates For The Use Of Wharf) Rules, 1977
6. Method of calculating wharfage dues.
(1)The wharfage dues shall be calculated on the manifested tonnage of the vessel's cargo in the case of empties iron and steelscrap, ores and other goods in bulk.(2)In the case of cargo, other than that mentioned in sub-rule (1), the wharfage dues shall be calculated in accordance with the unit of weight measurement or liquid measure specified in the classification against each item of the goods in the said Schedule.(3)The wharfage dues shall be calculated on the total tonnage of each item of goods. For this purpose, the gross and not,the net tonnage of each package as specified in the relative invoice or other shipping document shall be taken, subject to a fresh check by the Port Administration, if the circumstances so require. In the absence of these documents or in the absence of the specification of gross tonnage therein, the tonnage arrived at by actual test-check shall be taken as the gross tonnage.(4)In these rules, for the purposes of the Scale of Rates.(i)One unit by weight means 1 tonne (1000/Kilograms);(ii)One unit by measurement means 1 cubic metre; and(iii)One unit by liquid measurement (capacity) means 1000 litres.(5)In calculating the gross weight or measurement by volume, or capacity of any individual item, fractions of one unit shall be reckoned as under.(i)fractions up to and including 0.25 shall be reckoned as 0.25;(ii)fractions over 0.25 and up to and including 0.50 shall be reckoned as 0.50;(iii)fractions over 0.50 and up to and including 0.75 shall be reckoned as 0.75; and(iv)fractions over 0.75 shall be reckoned as one unit.(6)Where alternative units are quoted in the said Schedule, the unit which is favourable to the Port Administration shall be taken.(7)Assessment on packages containing articles of a miscellaneous character shall be made at the rate applicable to the article on which the highest rate is chargeable.(8)Where marks are indistinguishable and the cargo is landed in bulk or under such conditions that the tonnage is not readily ascertainable, in that case.(i)if the cargo is landed at the Wharf, the tonnage shall be ascertained by taking the actual measurements and converting it at one cubic metre to a tonne; and(ii)if the cargo is conveyed by craft from a vessel at the other roads the licensed carrying capacity of the crafts shall be taken as the tonnage.Note. - The Port Administration neither assumes responsibility for the cargo nor handles the same at the wharf or jetties.
