Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 10 in The Port Of New Mangalore (Goods In Transit) Rules, 1976 10. Delivery of goods. - Goods shall not be delivered to owners or consignees unless all dues leviable thereon, including transit fees, are paid.
