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Union of India - Section

Section 30 in The Port Of New Mangalore Rules, 1976

30. Ashes, rubbish, etc., not to be deposited on quays etc. without permission.

- No person shall, without authority from the Traffic Manager, deposit, upon any quay or pier in the shed or any part of the port, any ashes, ballast, baskets, bottles, cinders, dirt, dung, refuse, rubbish, shavings, stores or other similar loose materials or substances.