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Union of India - Section

Section 6 in The Port Of New Mangalore (Goods In Transit) Rules, 1976

6. Survey of goods.

- If goods are detained for survey, then a period not exceeding seven days excluding Sundays and Port holidays, from the date of completion of discharge from the vessel may be excluded while calculating the transit fees, provided that the goods are removed within twenty-four hours after the completion of the survey.