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Union of India - Section

Section 4 in Boat Notes Regulations, 1976

4. Boat notes when to be issued.

- The boat notes shall be issued in all cases of -
(i)export cargo, in Form I;
(ii)import cargo, in Form II:
(iii)transhipment cargo, re-shipment cargo or same bottom cargo, in Form III.
Form I(See Reg. 4)Proforma of Boat Note Export Cargo[.....................16cm.....................]Ashoka PillarsBoat Note No ...................... Export EGM No. and date.................Time and date of issue...............SB No. and date............................Place of issue..........................The following packages/goods have been delivered to the tindel of Cargo Boat No./Barge No./Lighter No.......................For the purpose of being shipped on board S.S ................... M/s............................... berthed.............................at............................
No. of pkgs. Description of goods Marks and Nos. Name of the consignees
1 2 3 4
Signature of P.O.Signature of ship's officerShipper's representativeAgent signatureTime commenced ...................Time Completed ......................Received on boardSignature of ship's officerShipped on boardSignature of P.O.