Section 73(3) in The Port Of New Mangalore Rules, 1976
(3)All articles not provided by the port shall be removed from the quays or roads within two hours after the job for which they are brought is finished in default, removal shall be effected by the Traffic Manager and-the master or owner of the vessel or stevedores or any other person to whom such gear belongs shall be liable for all the expenses incurred in such removal.
