Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 5 in The Port Of New Mangalore (Goods In Transit) Rules, 1976 5. Reduction of fees. - The fees prescribed in rule 4 may be reduced by half, if the goods lie in the open without any covering provided by the port.
