Section 2026 in The Port Of New Mangalore (Goods In Transit) Rules, 1976
2026.
G.S.R. 1344, dated 17th August, 1976. - Whereas a draft of the Port of New Mangalore (Goods in Transit) Rules, 1976, was published as required by sub-section (2) of Sec. 6 of the Indian Ports Act, 1908 (15 of 1908) in the Gazette of India, Extraordinary, Part II, Section 3, sub-section (i), dead the 15th December, 1975 under the Notification of the Government of India in the Ministry of Shipping and Transport (Transport Wing) No. G.S.R. 585 (E), dated the 15th December, 1975, inviting objections and suggestions from all persons likely to be affected thereby, till the expiry of a period of sixty days from the date of publication of the said notification in the Official Gazette.And whereas the said Gazette was made available to the public, on the 30th December, 1975.And whereas no objections or suggestions have been received from the public on the said draft.Now, therefore, in exercise of the powers conferred by sub-section (1) of Sec. 6 of the said Act the Central Government hereby makes the following rules, namely :-
