(3)On the arrival at a port in India from a port outside India of any ship carrying a cargo of grain, the master shall cause to be delivered at the port to such customs or other officer as may be specified by the Central Government in this behalf, a notice stating-(a)the draught of water and free board of the said ship after the loading of the cargo was completed at the final port of loading; [*] [ The word " and" omitted by Act 21 of 1966, Section 28 (w.e.f. 28.5.1966).](b)[ the kind of grain carried and quantity thereof stated in cubic feet, quarters, bushels or tons weight; and [ Substituted by Act 21 of 1966, Section 28, for Clause (b) (w.e.f. 28.5.1966).](c)the mode in which the grain is stowed and the precautions taken to prevent the grain from shifting and where the grain has been stowed in accordance with the ship's grain-loading plan, if any, that it has been so stowed.]
