Section 50(5) in Karnataka Maritime Board Act, 2015
(5)The Government may, if it deems necessary so to do in the public interest, by notification in the official Gazette, exempt any goods or classes of goods from the operation of this section:Provided that, in custom area the Board shall ensure that the manner of disposal of unclaimed/uncleared cargo is in accordance with the provisions of section 48 of the Customs Act, 1962 read with Handling of Cargo in Customs Areas Regulations, 2009.
