Section 2 in The Port Of New Mangalore (Goods In Transit) Rules, 1976
2. Free days.
- Free days for import cargo shall be admissible as follows.(a)Three working days (excluding Sundays and Port holidays) following the date of the complete discharge of the goods from the vessel on to jetties, quays or wharves, when goods are landed from the vessel into lighters, barges or other floating craft, the three working days shall be calculated from the date of complete discharge of the goods from the lighters, barges, or other floating craft on the jetties, quays or wharves.(b)In the case of salvaged goods, the free days shall be reckoned from the day following the date of notification of salvage by the Receiver of Wrecks in the Official Gazette of Karnataka State.
