Section 51 in The Port Of New Mangalore Rules, 1976
51. Production of manifest before breaking bulk or before commencement of loading.
- (i) (a)The master, owner or agent of a vessel carrying cargo for discharge at the port shall furnish the Traffic Manager, with a true copy of the complete Import General Manifest not less than six clear working days before being permitted to break bulk.(b)The manifest shall show full details of each consignment manifested including literage in the case of liquids in bulk and gross weight in kilos in other cases.(c)Non-submission of such manifests within the stipulated time may result in the vessel concerned not being permitted to break bulk.(d)Where the consignment consists of packages of different weights, the gross weight in the metric system of each package shall be furnished in addition.(e)In the case of iron and steel consignments hatch lists indicating (a) description, (b) quantity, and (c) weight in metric system in each hatch, shall also be submitted before. permitted to break bulk.(ii)(a)If cargo meant for any other port or meant for transshipment is allowed to be discharged, a supplementary manifest giving full details of gross weights, in metric system shall be filed before being permitted to discharge such cargo.(b)If details of such consignments are not already included in the original Import General Manifest filed for the vessel.(iii)(a)Every export application submitted for shipment of goods and every customs export shipping bill presented at the office of the Traffic Manager for assessment of dues shall show full details of the consignments covered by documents including the description of the cargo, quantity of cargo and the gross weight of each consignment in metric system, including literage in the case of liquids in bulk.(b)Where the consignment consists of packages of different weights, the gross weight in the metric system of each package shall be furnished in addition.(iv)The agents of a merchant vessel departing from the port, whether loaded or in ballast shall, before three days of her departure, furnish the Traffic Manager with a copy of the Export Manifest.
