Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 4 in The Port Of New Mangalore (Goods In Transit) Rules, 1976

4. Transit Fees.

- Transit fees at the following rates shall be levied in respect of all goods left in the port's transit sheds or open space after the expiry of the free days and free periods till their delivery is effected.
Imports:classification Howcharged Rates
(i)Goods left lying in the transit sheds or open transit space andon which per day wharfage dues are fixed on weight perton 1stweek Rs. 2.602ndweek Rs. 6.00 succeeding period Rs. 10.00
(ii)Goods left lying in the transit sheds or in the open space and onwhich wharfage dues are fixed on measurement. percubic meter per day 1stweek Rs. 2.302ndweekl Rs. 4.50 succeeding period Rs. 6.00
(iii)Liquid left lying in the transit sheds or in the open transitspace and on which wharfage dues are fixed on liquid measures. per1000 litres per day 1stweek Rs. 3.302ndweek Rs. 6.00 succeeding period Rs. 10.00
(iv)Goods left lying in the transit sheds of or in the open transitspace and on which the rate of wharfage dues is or number fixedper each package or by pereach package or number per week or part of a week 1stweek 13% the wharfage dues2ndweek 220% of the wharfage dues succeeding week 330% of thewharfage dues.
Notes - (a) In calculating the transit fees, the unit to be adopted shall be the one which is more favourable to the port.
(b)Fractions of .50 and above of one unit will be rounded off as one and lesser fractions omitted. A minimum charge as for one unit shall be levied.
(c)Demurrage on tranship goods shall also be charged at the above rates.