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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2) in The Port Of New Mangalore Rules, 1976

(2)The Traffic Manager may also, at his discretion, and at the cost of the owner, remove to any other place, goods, the storage of which on the port premises either upon their landing in the port or thereafter, is likely to obstruct traffic or cause congestion.