Section 56(2) in The Port Of New Mangalore Rules, 1976
(2)If any package containing any of the articles referred to in sub-rule (1) is brought to any wharf or pier without the said written notice being given to the Traffic Manager, the package if for export, shall be shipped, or if imported, shall be removed to the Customs House or to the port sheds at the sole risk of the owner and shall remain at his risk until cleared.
