Section 74 in The Port Of New Mangalore Rules, 1976
74. Arms.
(1)The master, owner or agent of every vessel entering the port and having on board as import cargo for discharge, package containing arms and ammunitions shall as soon as possible after arrival in the port furnish to the Traffic Manager a compete list of all such packages.(2)After discharge, such packages shall be handed over by the master into the direct charge of the shed foreman who shall grant a receipt therefor in the specified form and shall immediately lock up the packages in the transit shed.(3)The external condition of all packages containing arms and ammunition shall be carefully examined before a receipt is given therefor and any matter which calls or special mention shall be entered in the remarks column thereof.(4)Packages containing arms and ammnition shall under no circumstances be discharged from a vessel at night.(5)The port authorities shall not in any way be responsible or liable for any packages contained'. arms and ammunitions discharged from a vessel otherwise than in strict conformity with this rule.(6)The port may exempt any vessel or line of vessel from the provisions of this rule for such period as the Conservator may think fit.
