Section 3 in The Port Of New Mangalore (Goods In Transit) Rules, 1976
3. Free periods.
- The following free periods shall be allowed in addition to the free days.(a)Periods during which goods are detained by the Collector of Customs for examination under sub-sections (3) and (4) of Sec. 17, and for chemical test under Sec. 144 of the Customs Act, 1962 (52 of 1962), other than the ordinary processes of apportionment and certified by the Collector of Customs to be not attributable to any fault or negligence on the part of importers, plus one working day. The customs holidays shall also be treated as free periods in addition.(b)Periods during which the goods are detained by any Public Health Authority whether cleared or destroyed.
