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] [Section 6] [Entire Act] Union of India - Subsection Section 6(1) in The Port Of New Mangalore (Rates For The Use Of Wharf) Rules, 1977 (1)The wharfage dues shall be calculated on the manifested tonnage of the vessel's cargo in the case of empties iron and steelscrap, ores and other goods in bulk.
