Section 6(3) in The Port Of New Mangalore (Rates For The Use Of Wharf) Rules, 1977
(3)The wharfage dues shall be calculated on the total tonnage of each item of goods. For this purpose, the gross and not,the net tonnage of each package as specified in the relative invoice or other shipping document shall be taken, subject to a fresh check by the Port Administration, if the circumstances so require. In the absence of these documents or in the absence of the specification of gross tonnage therein, the tonnage arrived at by actual test-check shall be taken as the gross tonnage.
