Section 71(1) in The Port Of New Mangalore Rules, 1976
(1)Single articles and packages of one metric ton and over in weight (hereinafter referred to in these rules as heavy package.), shall not be loaded on board any vessel in the port or alongside the quay walls unless the gross weight of each such article or package has been plainly and durably marked upon it and packed by the consignors or the agents in the manner set out below :(a)Manner of marking of heavy packages. - (i) The gross weight on a heavy package shall be marked thereon in English and the regional language, if possible, with a kind of paint which is not easily effaceable.(ii)Where a heavy package is of a light colour, black paint, and where the package is of a dark colour, white or yellow paint shall be used for such markings.(b)Gross weight to be marked in metric tons or kilograms. - Subject to the provisions of Cl. (f) the gross weight of a heavy package shall be marked thereon in metric tons or kilograms.(c)Place of marking. - The gross weight shall be marked on two sides of the heavy package so that in whatever position the package is placed, the marking is easily visible.(d)Size of letters or figures. - Every letter or figure, used to mark the gross weight of a heavy package shall be at least seven and half Cms. (three inches) in length and half Cm. (one quarter of an inch) in breadth.(e)Manner of packing. - (i) The goods in heavy package shall be securely packed in a strong covering in such manner that there is no movement of the goods inside the package resulting in any disintegration of the goods or the covering.(ii)The covering shall be of such materials and nature as can stand the strain of the packages being handled during the course of loading or unloading so that the risk of any injury to persons who handle the package is minimised.(f)Marking of approximate weight in certain circumstances. - Where at the place the heavy package is consigned there are no means available for determining the correct weight of the package, the anticipated minimum and maximum weight of the package in metric tons or kilograms shall be marked thereon in the manner herein before specified: Provided that such anticipated maximum weight shall be so assessed that it does not fall below the actual weight of the package.
