Section 16(b) in The Port Rules for the Port Of Visakhapatnam
(b)Goods opened by order of the Customs Departments for examination or appraisement or for survey at the request of the steamer agent or of the owners of the goods, remain at the risk of the owner until, with the permission of the Custom Department if opened for appraisement or for customs examination or at the written request of the owner if opened for survey, they shall have been returned definitely to the Traffic Manager, by the owner for custody and a receipt for them shall have been granted.
