Section 3(c) in The Import of Cotton Into India Regulations, 1972
(c)Prior to taking delivery of the cotton, the importer shall pay to the Collector of Customs, Bombay, or the Docks Manager, Madras Port Trust or the Commissioners for the Port of Calcutta or the Traffic Manager, Cochin Port, or the Fort Officer, Tuticorin, or Secretary. Tuticorin Port or the Port Officer, Bhavnagar, as the case may be in accordance with such instructions as may be issued by him, a sum at the rate hereinafter provided which shall cover the cost of fumigation, including the cost of loading the cotton into the barge, conveyance to the fumigation wharf or bunder, unloading from the barge after fumigation and delivery at the bunder, but not including docks import charges as specified by the Bombay Port Trust, the Madras Port Trust, the Cochin Port Authorities, the Tuticorin Port Authorities, as the case may be, in the scale of rates charged at the docks :
