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] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(5) in The Port Of New Mangalore (Rates For The Use Of Wharf) Rules, 1977

(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.