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Union of India - Section

Section 16 in The Port Rules for the Port Of Visakhapatnam

16.

(a)No package shall be opened upon the port premises by the importer or owner for apportionment, examination or survey, without the permission of the Traffic Manager. All workmen employed for opening packages on the port premises for appraisement, examination or survey, shall be licensed by the Traffic Manager.
For the convenience of members of the public who have not secured the services of a licensed Cooper the Port performs co-operage at the following rates :
  PerPackage
  Rs.nP.
(1)for opening and closing small packages not exceeding one cubicfoot in dimensions. 00.12
(2)for opening and closing packages exceeding one cubic foot but notexceeding 6 cubic feet in dimensions 00.25
(3)for opening and closing packages exceeding 6 cubic feet but notexceeding 16 cubic feet in dimensions 00.37
(4)for opening and closing packages exceedingl6 cubic feet but notexceeding 64 cubic feet in dimensions 00.75
(5)for opening and closing packages exceeding 64 cubic feet but notexceeding 154 cubic feet in dimensions 01.00
(6)for opening and closing packages exceeding 154 cubic feet indimensions 02.00
(b)Goods opened by order of the Customs Departments for examination or appraisement or for survey at the request of the steamer agent or of the owners of the goods, remain at the risk of the owner until, with the permission of the Custom Department if opened for appraisement or for customs examination or at the written request of the owner if opened for survey, they shall have been returned definitely to the Traffic Manager, by the owner for custody and a receipt for them shall have been granted.
(c)Goods opened for appraisement, examination or survey, which the owner does not intend to return to the Traffic Manager as laid down in clause (b) above must be removed from the port premises immediately after the appraisement, examination or survey shall have been completed.