Section 11 in The Port Of New Mangalore (Goods In Transit) Rules, 1976
11. Congestion of goods.
- If at any time the Traffic Manager of the Port apprehends a serious congestion in the transit sheds or the transit area which may affect the rapid transit of goods through the port, he may direct the owners or consignees of any specified goods to remove such goods from the Port premises within a specified period. If the goods are not removed within such period, the said Traffic Manager may cause them to be removed and restacked in any other place within the Port premises at the expense and the sole risk of owners or consignees. Goods so removed shall be charged transit fees at the rates for the third week under rule 4.Exports
