Section 18 in The Port Of New Mangalore (Goods In Transit) Rules, 1976
18. Congestion of goods.
- If at any time the Traffic Manager of the port should apprehend serious congestion in the transit sheds or other spaces allotted for the goods in transit to the detriment of the rapid transit of goods through the Port, he may cause the goods to be removed at the cost of the owner and may stack them in any open space within the port premises at the risk of the owner. Transit fees shall be leviable on such goods in accordance with the rules for the third week under rule 16.
