Section 7 in The Port Of New Mangalore (Rates For The Use Of Wharf) Rules, 1977
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.
