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Union of India - Act

The Port Of New Mangalore (Rates For The Use Of Wharf) Rules, 1977

UNION OF INDIA
India

The Port Of New Mangalore (Rates For The Use Of Wharf) Rules, 1977

Rule THE-PORT-OF-NEW-MANGALORE-RATES-FOR-THE-USE-OF-WHARF-RULES-1977 of 1977

  • Published on 28 February 1977
  • Commenced on 28 February 1977
  • [This is the version of this document from 28 February 1977.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Port Of New Mangalore (Rates For The Use Of Wharf) Rules, 1977Published vide Notification Gazette of India, Part 2, Section 3(i), page 977.

2029.

G.S.R. 391, dated 28th February, 1977. - Whereas draft of the port of New Mangalore (Rates for the Use of the Wharf) Rules, 1976, was published as required by sub-section (2) of Sec. 6 of the Indian Ports Act, 1908 (15 of 1908), at pages 2563 to 2572 of the Gazette of India, Extraordinary, Part HI, Sec. 3, sub-section (i), dated the 18th October, 1976, under the notification of the Government of India in the Ministry of Shipping and Transport (Transport Wing) No. G.S.R. 851 (E), dated the 16th October, 1976, inviting objections and suggestions from all persons likely to be affected thereby till the expiry of a period of sixty days from the date of publication of that notification in the Official Gazette.And whereas the said Gazette was made available to the public on the 28th October, 1976.And whereas the objections and suggestions received from the public have been duly considered by the Central Government;Now, therefore, in exercise of the powers conferred by Cl. (ii) of sub-section (1) of Sec. 6 of the said Act, the Central Government hereby makes the following rules, namely :

1. Short title and commencement.

(1)These rules may be called the Port of New Mangalore (Rates for the Use of Wharf) Rules, 1977.
(2)They shall come into force on the date of their publication in the Official Gazette.

2. Fixation of rates for the use of wharves, jetties and landing places.

(1)Subject to the provisions of these rules, the rates to be paid for the use of wharves, jetties and landing places (hereinafter referred to as the wharfage dues) on goods landed at or shipped from the Port of New Mangalore shall be as specified in the Schedule (hereinafter referred to as the said Schedule) hereto annexed.
(2)The wharfage dues shall be in addition to any charges towards rent for storage of goods in the quays, warehouses, transit sheds or landing places of the Port of New Mangalore.

3. Goods to be placed at appointed places.

- All goods intended for shipment or landing within the limits of the Port of New Mangalore shall be placed at such place or places as the Traffic Manager of the said port may from time to time by notice affixed to some conspicuous part of his office specify.

4. Applications for export and import of goods.

(1)All applications for export or import of goods shall be made on the Forms specified in the Appendix to these rules and these Forms shall in all cases be correctly filled in and signed by shippers or consignees of the goods or by the agent.
(2)Whenever required by the Traffic Manager of the said port to call for and inspect them, all necessary documents shall be produced by shippers or consignees or their agents at the time of shipping or loading of goods.

5. Assessment how made.

(1)All goods intended for shipment shall be assessed on export application and the wharfage dues, wherever necessary, shall be paid before the goods are shipped.
(2)All goods landed within the limits of the Port of New Manglore shall be assessed on import application and the wharfage dues, wherever necessary, shall be paid by the person concerned before the goods are delivered to him.

6. Method of calculating wharfage dues.

(1)The wharfage dues shall be calculated on the manifested tonnage of the vessel's cargo in the case of empties iron and steelscrap, ores and other goods in bulk.
(2)In the case of cargo, other than that mentioned in sub-rule (1), the wharfage dues shall be calculated in accordance with the unit of weight measurement or liquid measure specified in the classification against each item of the goods in the said Schedule.
(3)The wharfage dues shall be calculated on the total tonnage of each item of goods. For this purpose, the gross and not,the net tonnage of each package as specified in the relative invoice or other shipping document shall be taken, subject to a fresh check by the Port Administration, if the circumstances so require. In the absence of these documents or in the absence of the specification of gross tonnage therein, the tonnage arrived at by actual test-check shall be taken as the gross tonnage.
(4)In these rules, for the purposes of the Scale of Rates.
(i)One unit by weight means 1 tonne (1000/Kilograms);
(ii)One unit by measurement means 1 cubic metre; and
(iii)One unit by liquid measurement (capacity) means 1000 litres.
(5)In calculating the gross weight or measurement by volume, or capacity of any individual item, fractions of one unit shall be reckoned as under.
(i)fractions up to and including 0.25 shall be reckoned as 0.25;
(ii)fractions over 0.25 and up to and including 0.50 shall be reckoned as 0.50;
(iii)fractions over 0.50 and up to and including 0.75 shall be reckoned as 0.75; and
(iv)fractions over 0.75 shall be reckoned as one unit.
(6)Where alternative units are quoted in the said Schedule, the unit which is favourable to the Port Administration shall be taken.
(7)Assessment on packages containing articles of a miscellaneous character shall be made at the rate applicable to the article on which the highest rate is chargeable.
(8)Where marks are indistinguishable and the cargo is landed in bulk or under such conditions that the tonnage is not readily ascertainable, in that case.
(i)if the cargo is landed at the Wharf, the tonnage shall be ascertained by taking the actual measurements and converting it at one cubic metre to a tonne; and
(ii)if the cargo is conveyed by craft from a vessel at the other roads the licensed carrying capacity of the crafts shall be taken as the tonnage.
Note. - The Port Administration neither assumes responsibility for the cargo nor handles the same at the wharf or jetties.

7. Removal from wharves of any rotten or such like goods discharged from a vessel.

- If any vessel discharges in the Port of New Mangalore any cargo goods or substance in such a rotten, putrid, damaged or other conditions as in the opinion of the Port Health Officer, to be a nuisance or to be injurious or dangerous to health, or if any cargo, goods or substance discharged from any vessel and lying on a wharf or in a shed or other property belonging to the said port shall thereafter be in such a rotten, putrid, damaged or other condition as in the opinion of the Port Health Officer, to be a nuisance or to be injurious or dangerous to health, the Traffic Manager of the said port may require the owner thereof, or if the owner should disclaim, deny or dispute the consignment or declines all responsibility for the same or if there be no owner, the owner, master or agent of the vessel from which the same had been discharged, to forthwith cause the said cargo, goods or substance to be removed from the wharf or property of the said port and if such master, owner or agent, as the case maybe, shall, on being so required, refuse or neglect to clear the goods from the space within eighteen hours after notice, such removal may be effected in such manner as may be deemed fit by the Traffic Manager of the said port who may, if he thinks necessary, cause the same to be destroyed, and the said owner or the said master or agent, as the case maybe, shall, within forty-eight hours after demand in writing, pay to the credit of the Port Administration all the costs or expenses attending or occasioned by such removal and destruction and of such cleaning, purifying or disinfecting the place of discharge or storage as may be considered desirable by the Traffic Manager of the said Port.

8. Porterage (handling of cargo) at the wharf or jetties.

(1)The Port Administration shall not assume custody of any export cargo nor handle the same at the wharf or jetties.
(2)The Port Administration may assume custody at shore and convey to transit space and sorts for delivery all import general cargo and other cargo for which over side delivery direct from ships or steamers is permitted in special cases by the Port Administration and the Customs Authorities, except the bulk cargo and the cargo relating to Item Nos. 5, 24, 26, 31, 43, 58, 66, 71 and 80 of the said Schedule, and for this service, in addition to wharfage dues, the following charges shall be levied, namely:
(1)actual labour charges incurred by the Port Administration plus 20 per cent overheads;
(2)Crane hire charges;
(3)Forklift hire charges; and
(4)overtime allowance admissible as per the relevant rules.

Schedule

[See rule 2]Wharfage Dues
ItemNo. Descriptionof Goods Unit RateRs.
1. Acidsof all kinds in crystals powder or liquid. 1Cu. M 15.60
    1tonne 20.80
2. Aluminiumand Tin in Blocks, rods, bars, ingots slabs 1tonne 22.10
3. (a)Ammonia in cylinders 1tonne 13.00
  (b)Ammonia liquid in cases 1Cu. M. 11.70
  (c)Ammonia liquid in drums 1000litres 22.10
4. Ammoniumsulphate 1tonne 11.70
5. Animals,Poultry and Reptiles alive    
  (a)Reptiles, Poultry or animals small in coops or cages. 1Cu. M. 6.50
  (b)Animals unspecified Each 18.20
  (c)Elephants Each 130.00
6. Arecanutsis bags 1tonne 9.10
7. Artificialsilk, piece goods, twists or yam 1Cu. M. 16.90
8. Asbestosgoods or cement goods unmanufactured including fibre 1tonne 23.40
    1Cu. M 11.70
9. Asphalt,Bituman, Tar. 1tonne 13.00
10. Autorikshawand three wheelers Each 52.00
11. Baggageor personal effects accompanying passengers or seamen andpersonal baggages, horses and carriage accompanying militarypersonnel moving and duty embarking in or disembarking fromvessels and the animals ment for providing food for them Free Free
12. Baggageor personal effects not accompaning passengers or seamen 1Cu. M 13.00
13. Ballatsand 1tonne 2.60
14. Beedileaves and Beedies 1Cu.M. 10.00
15. (a)Bear in cases 1Cu. M. 10.40
  (b)Bear in casks 1000litres 14.30
16. Bleachingclay powder 1tonne 9.10
17. Boardsof all kinds not otherwise rated 1Cu. M. 11.70
18. Boneand Bone Meals 1tonne 10.40
19. Bricksand tiles of all kinds, ordinary loose 100Nos. or part thereof. 2.60
    1Cu.M.11.70 11.70
20. Buildingmaterials not otherwise rated 1tonne 13.00
21. (a)Cashew Kernels 1tonne 14.95
  (b)Cashew Nuts 1tonne 10.35
  (c)Cashew Shell liquid in bulk 1tonne 10.40
  (d)Chasew shell liquid not in bulk. 1tonne 11.70
22. Cement(building) 1tonne 11.70
23. Chalkand clay:-    
  (a)Crayons, Billiard, French, school or white 1.Cu. M. 11.70
  (b)Crude in Bulk 1tonne 11.70
  (c)Crude not in bulk 1tonne 13.00
24. Chemicalsnot otherwise rated:-    
  (a)in cases 1Cu.M. 13.00
  (b)in drums or barrels. 1000litres 22.10
  (c)in bags or barrels or drums 1tonne 16.90
25. Clothingtextiles and Hosiery, etc. 1Cu.M. 15.00
26. Coalor coke in bulk (petroleum) 1tonne 5.75
27. (a)Coconuts or Copra 1tonne 11.70
  (b)Coconuts dessiccated 1Cu. M. 11.70
28. (a)Coffee in bags 1tonne 11.50
  (b)Coffee essence or powder 1Cu. M. 10.35
  (c)Coffee husk 1tonne 9.20
29. Coir,Cable, Cordage, rope discs, fibre or yarn, coirmats, mattings orrugs, nets, bags, carpets 1tonne 13.00
30. Copper,wire, rods, cable, bars, blocks, ingots, pans, pots, slabs, foils 1tonne 19.50
31. CrudeOil (in bulk) 1tonne 13.00
32. Curics 1Cu. M. 13.00
33. Cycles Each 13.00
34. Disinfectantsincluding gamazine in drums, barrels or casks 1000litres 22.10
35. Distempers,colours, paints, polishes, etc., 1Cu.M. 13.00
    1tonne 15.60
36. Drugsincluding Rampatri, Kachura, Chikkaro, Ambahaldy, etc. in casesor bales 1Cu.M. 13.00
37. (a)Fertilizers (animal or vegetable) and Mauriate of Potash in bulk 1tonne 10.40
  (b)Fertilizers (animal or vegetable) not tin bulk 1tonne 11.70
  (c)Fertilizers, chemicals including muriate of potash, rockphosphate urea and all types of manure in bags 1tonne 11.70
  (d)Fertilizers, chemicals including muriate of potash, rockphosphate urea and all types of manure in cases 1Cu.M. 11.70
38. FerroSilicon 1tonne 12.00
39. Fish-dried,fresh, salted, preserved or frozen 1tonne 11.70
    1Cu. M. 10.00
40. Fishingtrawlers and motor boats Each 195.00
41. Footwearand leather goods, skin, hides, etc. 1Cu.M. 20.00
42. Fruits-freshor dry or canned 1tonne 13.00
43. Fuelor diesel oil-    
  (a)in bulk 1tonne 13.00
  (b)in drums 1000litres 15.60
44. Gasof all kinds not otherwise rated in    
  cylinders 1tonne 13.00
45. Glasstiles, sheets, plates, (silvered or mirror-sheets windows. 1Cu.M., 1 tonne 15.60
46. Glycerine(Medicines in barrels/ in cases) 1tonne 11.70 1 Cu.M. 15.60
47. Graniteblocks (stones) 1tonne 15.60
48. Grease 1tonne 13.00
49. Groundnuts 1tonne 11.70
50. Gunnies/Hessian 1tonne 10.00
51. (a)Gypsum in bulk 1tonne 6.50
  (b)Gypsum not in bulk 1tonne1Cu.M. 13.0011.70
52. (a)Hardware including beams, chains, pipes, rods, angles, channels,cables, etc, tin places, Electrolytic in plates including steelfurniture 1tonne 18.20
  (b)Stainless steel ware and aluminium ware including aluminiumextrusions and powders, 1tonne1Cu.M. 15.60
53. HeavyLifts:-    
  (a)Heavy lifts of 1 tonne and above but below 2 tonnes. 1 tonne 1Cu.M. 26.00  
  (b)Heavy lifts of 2 tonnes and above but below 5 tonnes. 1Cu.M. 32.50
  (c)Heavy lifts of 5 tonnes and above but below 10 tonnes. 1tonne1Cu.M. 39.00
  (d)Heavy lifts of 10 tonnes and above 1tonne 1 Cu.M. 52.00
  (e)Containers and empty containers irrespective of weight Each 26.00
Note.- Cargo inside the containers shall be assessed according to therate applicable to the cargo.
54. Instrumentsand Electrical goods 1Cu.M. 20.0
55. Ironand Steel materials including pig iron and other ingots. 1tonne 20.00
56. Ironscraps and drops 1tonne 10.00
57. Juteraw, fibre, rope, twine, twist yam webling or rugs including 'A'twills and 'B' twills and manila rope 1Cu.M. 9.10
58. (a)Kerosene oil (in bulk) 1000litres  
  (b)Kerosene oil in tins, cases, casks or drums 1000litres  
59. Leadmanufactured or unmanufactured 1tonne 15.60
    1Cu.M.  
    1Cu. M.  
60. lemongrass oil or sandalwood oil 1000itres  
61. Machinesand Machinery not otherwise rated and parts and accessoriesthereof including metres of all kinds and refrige rator andcycles, in knocked down condition 1 tonne and cartoned cycles. ,    
62. (a)Magnesite of all kinds including ilmanite, monazite, bauxite,rutile and white sand in bulk 1tonne 13.00
  (b)Magnestie of all kinds not in bulk 1 tonne 13.00  
63. Militarystores and equipments 1tonne  
    1Cu.M.  
    1tonne  
64. MotorCars, Lorries, Tractors, etc. Each 195.00
65. MotorCycles, Scooters, etc. Each 26.00
66. Naphtha 1000litres 20.80
67. Oilcakesand fodder of all kinds not other-wise rated 1tonne 13.00
68. (a)Oils, coconuts, fish, stores, and provisions, etc., not otherwiserated 1tonne 11.70
  (b)Oilseeds not otherwise rated including pulses 1tonne 13.00
69. (a)Oresin bulk (Manual handling) 1tonne 7.00  
  (b)Ones loaded in open sea 1tonne 50per cent. of the normal wharfage rates for the actual quantity ofore loaded in the open sea for untopping purpose.
70. Papersof all kinds including writing, printing, gloss, flint, emery,sand and board 1Cu.M. 11.70
71. Petrol 1000litres 20.80
72. Phosphate(in bulk) 1tonne 11.70
73. Pipes,cast iron or galvanised and fittings thereof 1Cu.M. 11.70
74. Powder,toilets and preparations including tooth powder, sandalwood, etc.1 tonne 15.601 Cu. M. 13.00
75. Prawns,froglegs, lobster:    
  (a)Fresh, dry or salted 1 tonne 13.00  
  (b)Prawns, froglegs and lobster (tals) preserved or frozen 1Cu. M. 11.73
76. Rice-Paddy,when and other foodgrains whole crushed or powered 1tonne 13.00
77 RiceBran and Wheat Bran 1tonne 780
    1Cu. M  
78. Rubbergoods or products including tyres, tubes, hoses, etc. 1tonne 19.50
    1Cu,M. 13.00
79. Rubber,raw or solution including reclaimed and synthetic varieties 1tonne 16.90
80. Salts(common rock and marine, etc.) in bulk or in bags 1tonne 7.80
81. Sanitaryfittings and goods 1Cu.M. 15.60
82. Silk,real, yarn, cuttings, twists or piece goods 1Cu. M. 23.40
83. Soaps,bars, laundry, households, medicated or toilet 1tonne 15.60
84. SodaAsh 1tonne 13.00
85. Spices(Cardamom, Ginger, Turmeric, Coriander, seed and chillies, etc) 1tonne 15.60
86. Staplefibre 1Cu. M. 11.70
87. Stationerynot otherwise rated 1Cu. M. 10.00
88. Sugar,Candy or cube (in cases or in bags) 1tonne 11.70
    1Cu.M.  
89. (a)Sulphur in bags and in other packings 1tonne 15.60
    1Cu. M.  
  (b)Sulphur in bulk 1tonne 11.70
90. (a)Tapioca chips, flakes, flour starch, waste and tamarind seedpowder in cases 1Cu. M. 11.70
  (b)Tapioca chips, flakes, flour starch, waste and tamarind seedpowder in bags 1tonne 13.00
91. Tea 1Cu.M. 9.10
92. (a)Teak wood and Rosewood logs and their products 1tonne 17.25
    1Cu.M.  
  (b)Sandalwood logs and their products 1tonne 23.00
    1Cu.M.  
93. Timberand timber products including plywood 1 tonne 13.80  
    1Cu.M. 9.20
94. (a)Tobacco, raw and leaf 1Cu.M. 6.60
  (b)Tobacco, manufactured 1Cu.M. 13.20
95. Turpentineand its substitutes in drums or casks 1000litres 20.80
    1tonne  
96. Umbrellasor fittings and parts thereof 1Cu.M. 10.40
97. Vegetables 1Cu.M. 12.00
98. Wineand liquor on cases in casks 1Cu.M. 1000 litre 23.40
99. Yarn,cotton and wool, raw, waste or manufactured 1Cu.M. 13.00
100. Zinc,Zinc concentrate (in bulk) 1tonne 20.80
101. Unenumeratedgoods and goods not otherwise rated 1tonne 19.50
    1Cu.M. 15.60
    1000litres 15.60
Note. - Bona fide consumable/non-consumable ship stores will not be subject to any wharfage dues.Appen(SeeExport APAgentBook No:Name of the Port: New Mangalore.Name of the VesselName of the Shipping LineTraffic Manager,Port of New Mangalore,Panambur.SirPlease pass the undermentioned goods, to be shipped per SS/MV.
S.Noof the consignment Nameand address of the consignor No.of Packages Marksand numbers on the Packages (consignment) Nameof the commodity Grossweight of the consignment (DWT) Measurementlx b x h Freight(Tonns)
1 2 3 4 5 6 7 8
               
               
Appen(SeeExport AppliDated ....................... Received the sum of Rupees .................Traffic Manager,Port of New Mangalore. Receipt No ...................Dated...................F.A.O. & C.A.OPort of New Mangalore.Name of the Port: New MangaloreName of the Vessel ..............................Name of the Shipping Line ...............Sir,Please pass the undermentioned goods, landed ex. SS/MV ......................................
S.Noof the consignment Nameof the consignee / importer with address No.of Packages Marksand numbers on the Packages (consignment) Nameof the commodity Grossweight of the consignment (DWT) Measurementl x bx h
1 2 3 4 5 6 7
             
             
Dated ............................ Received the sum of Rupees.....................Traffic Manager,Port of New Mangalore.Receipt No .................Dated.........................F.A.O.& C.A.O.Port of New Mangalore.DIXFule 4applicationPort Register No.To be shipped onName of the Agent or Charterer :Nationality of the Flag: bound to the port of..........................
ItemNo. of Schedule Portand country of destination Port / Country Countryto which consigned Valueof commodity (CIF value) Rateof shipping dues Amountof shipping dues Placedistrict and state of origin
9 10 11 12 13 14 15
             
Total .................................I/We hereby declare that the particulars entered above are true and correct.Signature of Exporter.DIXrule (4)CATION
TrafficManager, PortRegister. No.
Portof New Mangalore, Panambur. Tobe landed on :
Name of the Agent or Charaterer:Nationality of the Flag:arrived from the Port of ........................
Freight(tons) ItemNo. of Schedule Portand country of shipment Port/Country Countryof origin Valueof Commodity with CIF Rateof landing dues Rs. P. Amountof landing dues Rs. P.
(8) (9) (10) (11) (12) (13) (14)
             
             
             
Total .......................................I/We hereby declare that the particulars entered above are true and correct.Signature of Consignee/Importer.