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Union of India - Section

Section 46 in The Port Of New Mangalore Rules, 1976

46. Work in port under the Traffic Manager.

(1)The loading and unloading of vessels in the port shall be subject to the control of the Traffic Manager who may, at his discretion, prohibit the discharge of such goods in the port which in his opinion are likely to obstruct traffic or cause congestion or hinder the convenient use of the port.
(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.
(3)The appointment of quay space of be occupied by each vessel shall similarly be determined by the Traffic Manager.