Section 34(4) in Karnataka Maritime Board Act, 2015
(4)The customs cargo service provider shall provide free of cost or rent free, fully furnished office accommodation for customs. Customs Electronic Data Interchange (ED) Service Centre with required amenities and facilities and residential accommodation and transportation facilities for customs staff is to be provided subject to the satisfaction of the Commissioner of Customs. As per the regulation 5 (b) Handling Cargo in Customs Area Regulation, 2009.
