Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(6) in Paradip Port Rules, 1966

(6)Marking of Approximate Weight in certain circumstances - Where at the place the heavy package is consigned there are no means available for determining the correct weight of the package, the anticipated minimum and maximum weight of the package, in metric tons/kilogrammes shall be marked thereon in the manner herein before specified.Provided that such anticipated maximum weight shall be so assessed that it does not fall below the actual weight of the package.Consignors and their agents, agents of vessels and stevedores shall be held responsible for any breach of the provisions of this rule.