Section 15 in The Port Of New Mangalore (Goods In Transit) Rules, 1976
15. Free periods.
- In addition to the free days, export cargo shall be allowed the following free periods, that is period during which goods are detained by the Collector of Customs for examinations under sub-sections (3) and (4) of Sec. 17 and for chemical test, under Sec. 144 of the Customs Act, 1962 (52 of 1962), other than the ordinary processes or appraisement and certified by the Collector of Customs to be not attributable to any fault or negligence on the part of exporters, plus one working day. The customs holidays shall also be treated as free periods in addition.
