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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(8) in The Port Of New Mangalore (Rates For The Use Of Wharf) Rules, 1977

(8)Where marks are indistinguishable and the cargo is landed in bulk or under such conditions that the tonnage is not readily ascertainable, in that case.
(i)if the cargo is landed at the Wharf, the tonnage shall be ascertained by taking the actual measurements and converting it at one cubic metre to a tonne; and
(ii)if the cargo is conveyed by craft from a vessel at the other roads the licensed carrying capacity of the crafts shall be taken as the tonnage.
Note. - The Port Administration neither assumes responsibility for the cargo nor handles the same at the wharf or jetties.