Section 4 in The Port Of New Mangalore (Rates For The Use Of Wharf) Rules, 1977
4. Applications for export and import of goods.
(1)All applications for export or import of goods shall be made on the Forms specified in the Appendix to these rules and these Forms shall in all cases be correctly filled in and signed by shippers or consignees of the goods or by the agent.(2)Whenever required by the Traffic Manager of the said port to call for and inspect them, all necessary documents shall be produced by shippers or consignees or their agents at the time of shipping or loading of goods.
