Section 3 in The Port Of New Mangalore Rules, 1976
3. Intimation of a vessel's expected arrival.
(1)(a)When a vessel is expected to arrive, her agents, shall at least forty-eight hours before the expected time of arrival, send a notice to the Traffic Manager with a copy to the Deputy Conservator in the form specified by the Deputy Conservator.(b)Any special requirements regarding particular berths, heavy lift cranes and other things shall be indicated in such notice.(c)Detailed particulars of cargo to be landed at the port, with items of special cargo and heavy lifts shown separately with their storage and distribution of cargo hatch wise shall either be attached to the vessels' arrival notice or be sent at least 24 hours before the arrival of the vessel and this cargo advice shall be in triplicate.(2)The agents of expected vessels shall in their own interest contact the Traffic Manager in time and apprise him with all the information regarding the nature, quantity, and the stowage of cargo they intend working and also such information regarding the vessel as will be necessary for berthing her at a suitable berth.
