Section 56 in The Port Of New Mangalore Rules, 1976
56. Works of art bullion etc.
(1)The port shall not accept any responsibility in respect of any package containing a work of art or an article of virtue of which the value including that of the package exceeds Rs. 50 or containing specie, bullion, gold or silver articles, jewellery, precious stones or coral unless 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 thereof obtained at least six hours before the package is landed or brought into harbour for shipment.(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.
