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PORTS ACT, 1908
15 OF 1908
STATEMENT OF OBJECTS AND REASONS This is a pure consolidating Bill. The Indian Ports Act, 1889, has been amended by no less than five other Acts. The object of the present Bill is to collect the provisions of these six Acts and to incorporate them into one Act. The result will be that the law will be.more easily ascertainable and that one Act will take the place of six on the Statute book. The fact that the General Clauses Act, 1897, will apply to Bill when passsed has rendered it unnecessary to retain some provisions of the existing Act. The opportunity has been taken to incorporate alterations of a formal character intended merely to improve and simplify the language of the existing Act. The numbering of the Sections of the Act of 1889 has been preserved. The only clause which in any way alters the law at at present in force in clause 43(b). That clause corresponds to S. 43(b) of the Act, which enacts that the owner or master of a vessel must pay all expenses, required by S.228 of the Merchant Shipping Act, 1854 to be borne by him, before the grant of a port-clearance. The Statute of 1854 has been repealed by the present Merchant Shipping Act, 1894 (57 and 58 Vict.. Cap. 60). Section 207 of which makes the owner or master liable to pay a further item of expense in addition to the items mentioned in the corresponding Section (228) of the repealed Statute. The substitution of Section 207 of the existing Statute for the reference to the repealed Statute makes the scope of clause 43(b) of the Bill slightly wider than that of the corresponding provision of the existing Act. This is, however, in accordance with the spirit of the existing enactment. The Act has been withdrawn from certain ports mentioned in the first schedule, while certain new ports have been brought under its operation. The schedule has been amended accordingly........"- Gaz. of Ind.. 1908, Part V. page 309.An Act to condolidate the enactments relating to Ports and Port-charges. WHEREAS it is expedient to consolidate the enactments relating to ports and port-charges; It is hereby enacted as follows :-
CHAPTER 1 : PRELIMINARY
SECTION 1 : Title and extent
(1) This Act may be called The Indian Ports Act, 1908.
(2) It shall extend, save as otherwise appears from its subject or context,-
(a) to the ports mentioned in the First Schedule, and to such parts of the navigable rivers and channels leading to such ports respectively as have been declared to be subject to Act 22 of 1855 for the regulation of Ports and Port-dues) or to the Indian Ports Act, 1875, or to the Indian Ports Act, 1889;
(b) to the other ports or parts of navigable rivers or channels to which the 3 (a) [a] Substituted for the words "Local Government" by A.O., 1937 (1-4-1937).
[Government], in exercise of the power hereinafter conferred, extends this Act.
(3) But nothing in (section 31) or (section 32) shall apply to any port, river or channel to which the section has not been specially extended by the 3 (a) [a] Substituted for the words "Local Government" by A.O., 1937 (1-4-1937). [Government],
SECTION 2 : Savings
Nothing in this Act shall- (i) apply to any vessel belonging to, or in the service of 3 (a) [a] Substituted for "His Majesty" by A.L.O., 1950 (26-1-1950). [the Central Government or a State Government] 3 (b) [b] The words "or the Government of India" were omitted by A. 0., 1937(1-4-1937). [* * *], or to any vessel of war belonging to any Foreign Prince or State, or
(ii) deprive any person of any right of property or other private right, except as hereinafter expressly provided, or
(iii) affect any law or rule relating to the customs or any order or direction lawfully made or given pursuant thereto.
SECTION 3 : Definitions
in this Act, unless there is anything repugnant in the subject or context,- (1) "Magistrate" means a person exercising powers under the Code of Criminal Procedure, 1898, not less than those of a Magistrate of the second class, and includes, in the towns of Calcutta, Madras and Bombay, a Presidency Magistrate :
(2) "master", when used in relation to any vessel 3 (a) [a] Clauses (8) and (9) wen; added, by A.O., 1937 (1-4-1937).' [or any aircraft making use of any port], means subject to the provisions of any other enactment for the time being in force, any person (except a pilot or harbour-master 3 (a) [a] Clauses (8) and (9) wen; added, by A.O., 1937 (1-4-1937).' [of the port]) having for the time being the charge or control of the vessel 3 (a) [a] Clauses (8) and (9) wen; added, by A.O., 1937 (1-4-1937).' [or the aircraft, as the case may be] :
(3) "pilot" means a person for the time being authorized by the 3 (a) [a] Clauses (8) and (9) wen; added, by A.O., 1937 (1-4-1937).' [Government] to pilot vessels.:
(4) "port" includes also any part of a river or channel in which this Act is for the time being in force;
(5) "port-officer" is synonymous with master-attendant;
3 (a) [a] Clauses (8) and (9) wen; added, by A.O., 1937 (1-4-1937).' [(6) "ton" means a ton as determined or determinable by the rules made under (S.74 of the Merchant Shipping Act. 1958) , for regulating the measurement of the gross tonnage of ships.]
(7) "vessel" includes anything made for the conveyance 3 (a) [a] Clauses (8) and (9) wen; added, by A.O., 1937 (1-4-1937).' [mainly] by water of human beings or of property;
3 (a) [a] Clauses (8) and (9) wen; added, by A.O., 1937 (1-4-1937).' [(8) "major port" means any port which the Central Government may by notification in the Official Gazette declare3 (c) [c] The entire port of Cochin comprised within the territories of the States of Madras and Travancore-Cochin was declared to be a major port by S.R.O 59, dated 8-1-1952 published in Gaz. of Ind., 1952, Pt. II, S. 3, p. 88 and is amajor port under the Major Port Trusts Act, 1963: Paradip declared as a major port -See G.S.R, 614, Gaz. of lnd" 1966, Pt. II. S. 3(i), Ext., p. 313. Tuticorin declared as a major port -See G.S.R. 313 (E), dtd. 5-9-1974, Gaz. of Ind., 5-9-1974. Pt. II, S. 3(i), Ext., p. 1449., or may under any law for the time being in force have declared, to be a major port;] 3 (b) [b] Inserted by Indian Ports (Amendment) Act (23 of 1992), S. 2 (23-1 -94). [and]
3 (a) [a] Clauses (8) and (9) wen; added, by A.O., 1937 (1-4-1937).' [(9) "Government" as respects major ports, for all purposes and, as respects other ports, for the purposes of making rules under clause (p) of section 6( 1 ) and of the appointment and control of port health-officers under (section 17) , means the Central Government, and save as aforesaid, means the State Government.]
3 (b) [b] Inserted by Indian Ports (Amendment) Act (23 of 1992), S. 2 (23-1 -94). [(10) * * * **]
CHAPTER 2 : POWERS OF THE a[GOVERNMENT]
SECTION 4 : Power to extend or withdraw the Act or certain portions thereof
(l) 3 (b) [b] The words "with the previous sanction of the Governor-General in Council" were omitted by the Indian Ports (Amendment) Act, 1916(6 of 1916). S. 2. [* * *] The 3 (a) [a] Substituted for the words "Local Government" by A.0., 1937 (1-4-1937). [Government] may, by notification in the Official Gazette,-
(a) extend this Act, to any port 3 (c) [c] For extension of the Act to the ports in the Andaman and Nicobar Islands' and for the limits of such ports for the purpose of this Act, see S.R.O., 48. D/- 30-12-1952, published in Gaz. of Ind., 1953, Pt. II, S. 3, p. 27. For extension of the Act to the Port of Kandla and for the limits of that port for the purpose of this Act, see Notification No. 19-P(82)/48/I, D/-31-l-1950 published in Gaz.of Ind., 1950, Pt. l, See. I, p. 178.For extension of the Act to each of the Kutch group of ports of Mundra, Mandvi, Koteshwar, Lakhpat,Jhangi and Jakhan w.e.f. 8-9-1950, see Notification No. 20-M (1)/50-I, D/- 4-7-1950, published in Gaz. of Ind., 8-7-1950, Pt. I, S.1, p. 216: For extension of the Act to the ports of Panaji, Tiracol, Chapora, Talpona, Daman and Diu in Goa Territory by Notification No. I and S/V/118/67/2891, D/- 29-11-1967, published in Goa Gaz., 7-12-1967, S.I, p. 262: Extended to the port of Pondicherry by notification published in Pondi.Gaz.. D/-23-9-1971, Ext. (No. 101): Provisions of the Act extended to the port of Kanyakumari in Kanyakumari district and port of Veppolodoi in Tinnevelly district-See Ft. St. Geo. Gaz. 1968, Pt. II, S.1, pp. 2027 and 2039; to the port of Dhanushkodi in Ramanathapuram w.e.f. 1-7-1969- See Ft. St. Geo.Gaz.., 1969, Pt. II.S. l, p. 1719 Act extended to the port of Koteshwar-See Guj.Govt. Gaz., 5-12- 1974, Pt. IV-A, p. 1345."
in which this Act is not in force or to, any part of any navigable river or channel which leads to a port and in which this Act is not in force;
(b) specially extend the provisions of (section 31)
or (section 32) to any port 3 (d) [d] Provisions of Sections 31 and 32 have been specially extended to the entire port of Cochin by S.R.O. 57, D/- 8-1- 1952, published in Gaz. of Ind., 1952,Pt.ll,S.3,p. 87. For the extension of the Act to the entire port of Cochin and the precise extent of limits of the said port. see S.R.O. 58, p. 88; and provisions have also been extended to the port of Paradip, to area between Fairway Buoy and Iron Ore I Jetty Berth by G.S.R., 1566, D/- 3-10-1966 published in Gaz.of Ind., 1966, Pt. II, S. 3(l),p. 1742: Provisions of S. 31 have been extended to port of Redi- See Maha.Govt.Gaz. 17-2-1966,Pt.IV-A,p. 110: Provisios of S.31 have been extended to port of Malwan-See Maha.Govt.Gaz.., 5-9-1974, Pt. II, S. 3(i), Ext" p. 1449. Provisions of S.32 specially extended to the area within the limits of the ports of Bhavanagar and Okha-See Guj.Govt. Gaz., 5-1-1961, Pt. IV-A. p. 3-2. to which they have not been so extended,
(c) withdraw3 (e) [e] The Act has been withdrawn from the ports of Jhil Bunder and Miyani in Gujarat-See Guj. Govt. Gaz., 8-6-1961, Pt. IV-A, p. 74 : from the port of Lamba, see 1968, Pt. IV-A, p. 227 and from the port of Mulkhi in South Canara Dist.-See Mys. Gaz.. l-12-1960, Pt. l V , S. l-C, p.3132.
this Act or (section 31) or (section 32) from any port or any part thereof in which it is for the time being in force.
(2) A notification under clause (a) or clause (b) of sub-section ( 1 ) shall define the limits of the- area to which it refers.
(3) Limits defined under sub-section (2) may include any piers, jetties, landing-places, wharves, quays, docks and other works made on behalf of the public for convenience of traffic, for safety of vessels, or for the improvement, maintenance or good government of the port and its approaches, whether within or without high-water mark, and, subject to any rights of private property therein, any portion of the shore or bank within fifty yard of high water-mark.
(4) "In sub-section (3) the expression "high-water-mark" means the highest point reached or by ordinary spring tides at any season of the year.
SECTION 5 : Alteration of limits of ports
STATE AMENDMENT Maharashtra In its application to the State of Maharashtra ,S. 5A inserted by Mah. Act 55 of 1994. has been repealed by Mah. Act 15 of 1997, S. 117 (4-10-1996). (1) The 3 (a) [a] Substituted for the words "Local Government" by A.O.. 1937 ( 1-4-1917). [Government] may, 3 (b) [b] The words "with the previous sanction of the Governor-General in Council and" were omitted by the Indian Ports (Amendment) Act, 1916 (6 of 1916).S. 2. [* * *] subject to any rights of private property, alter the limits of any port in which this Act is in force.
(2) When the 3 (a) [a] Substituted for the words "Local Government" by A.O.. 1937 ( 1-4-1917). [Government] alters the limits of a port under sub-section ( 1). it shall declare or describe, by notification in the 3 (d) [d] Substituted for the words "Gazette of India", by A. 0., 1937. [Official Gazette], and by such other means, if any. as it thinks fit, the precise extent of such limits.
SECTION 6 : Power to make port-rules
STATE AMENDMENT Gujarat: In its application to ports other than major ports in the State of Gujarat in S. 6 after clause (k) insert the following clause, namely:- "(kk) tor licensing of persons engaged in loading or unloading vessels, and for the fees payable in respect of any such licence and for the conditions of any such licence and generally for regulating the business of loading and unloading vessels;"- Guj.Act 16 of 1965, S. 2 (27-5-1965). Note.- For Gujarat Ports (Licensing of Persons engaged in Loading and Unloading Vessels) Rules, 1969, see Guj. Gaz" 12-3-1970. l't. IV-A, p. 376.(1) The 3 (a) [a] Inserted by the Delegated Legislation Provisions (Amendment) Act, 1983 (20 of 1983), S.9 (15-3-1984).3 (a) [a] Substituted for the words "Local Government" by A.0., 1937 (1-4-1937).3 (a) [a] Insered by the Indian Ports (Amendment0 Act, 1923 (39 of 1923), S. 2.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1925 (9 of 1925), S. 2.3 (a) [a] Substituted for the word 'Crown' by A.L.O., 1950.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(1).3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(2).3 (a) [a] Substituted tor the original clause (p) by the Indian Po. is (Amendment) Act, 1911 (4 of 1911),S. 2. [Government] may, in addition to any rules which it may make under any other enactment for the time being in force, make such rules3 (b) [b] See the Port of Kandla (Regulation and Management) Rules. 1950, Gaz. of Ind.. 1950, Pt. II, S. 3, p. 143: the Vizagapatam Harbour Craft lRules, 1950, .p. 1035, the Indian Port Health Rules, 1955, Gaz.of Ind., 1956,Pt. II.S. 3, p. 302: and Rules for the Port of Cochin. Gaz. of Ind. 1957. Pt. II. S..3. p. 227: For Marmagoa Port Rules, 1966, see Gaz.of Ind.. 1966, Pt. II.S.3(i), p. 1087 :for Madras Port Rules, 1962, see Gaz.of Ind., 1962,Pt. II,S. 3(i), p. 596; for the Paradip Port Rules. 1960, sec Gaz.. Ind.. 1966. Pt. II, S. 3(i), p. 2308.3 (b) [b] Substituted tor the word "Crown" by A.L.O., 1950.3 (b) [b] Substituted for the words "passenger vessels" by the Port Trusts and Ports (Amendment) Act, 1951 (35 of 1951 ), S. 189(16-7-1951).3 (b) [b] The words "subject to the control of the,Governor-General in Council" were omitted by A.0., 1937 (1-4-1937). consistent with this Act, as it thinks necessary for any of the following purposes, namely :-
(a) for regulating the time and hours at and during which, the speed at which, and the manner and conditions in and on which, vessels generally or vessels of any class defined in the rules, may enter, leave or be moved in any port subject to this Act:
(b) for regulating the berths, stations and anchorages to be occupied by vessels in any such port;
(c) for striking the yards and lop masts, and lor rigging-in the booms and yards, of vessels in any such port, and for swinging or taking-in davits, boats and other things projecting from such vessels;
(d) for the removal or proper hanging or placing of anchors, spars and other things being in or attached to vessels in any such port;
(e) for regulating vessels whilst taking-in or discharging passengers, ballast or cargo., or any particular kind of cargo, in any such port and the stations to be occupied by vessels whilst so engaged;3 (a) [a] Inserted by the Delegated Legislation Provisions (Amendment) Act, 1983 (20 of 1983), S.9 (15-3-1984).3 (a) [a] Substituted for the words "Local Government" by A.0., 1937 (1-4-1937).3 (a) [a] Insered by the Indian Ports (Amendment0 Act, 1923 (39 of 1923), S. 2.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1925 (9 of 1925), S. 2.3 (a) [a] Substituted for the word 'Crown' by A.L.O., 1950.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(1).3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(2).3 (a) [a] Substituted tor the original clause (p) by the Indian Po. is (Amendment) Act, 1911 (4 of 1911),S. 2.
[(ee) for regualting the manner in which oil or water mixed with oil shall be discharged in any such port and for the disposal of the same;]3 (a) [a] Inserted by the Delegated Legislation Provisions (Amendment) Act, 1983 (20 of 1983), S.9 (15-3-1984).3 (a) [a] Substituted for the words "Local Government" by A.0., 1937 (1-4-1937).3 (a) [a] Insered by the Indian Ports (Amendment0 Act, 1923 (39 of 1923), S. 2.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1925 (9 of 1925), S. 2.3 (a) [a] Substituted for the word 'Crown' by A.L.O., 1950.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(1).3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(2).3 (a) [a] Substituted tor the original clause (p) by the Indian Po. is (Amendment) Act, 1911 (4 of 1911),S. 2.
[(eee) for regulating the bunkering of vessels with liquid fuel in any such port and the description of barges, pipe lines or tank vehicles to be employed in such bunkering;]
(f) for keeping free passages of such width as may 'be deemed necessary within any such port, and along or near to the piers, jetties, landing places, wharves, quays, docks, moorings and other works in or adjoining to the same; and for marking out the spaces so to be kept free;
(g) for regulating the anchoring, fastening, mooring and unmooring of vessels in any such port;
(h) for regulating the moving and warping of all vessels within any such port and the use of warps therein;
(i) for regulating the use of the mooring buoys, chains and other moorings in any such port;
(j) for fixing the rates to be paid for the use of such moorings when belonging to the 3 (a) [a] Inserted by the Delegated Legislation Provisions (Amendment) Act, 1983 (20 of 1983), S.9 (15-3-1984).3 (a) [a] Substituted for the words "Local Government" by A.0., 1937 (1-4-1937).3 (a) [a] Insered by the Indian Ports (Amendment0 Act, 1923 (39 of 1923), S. 2.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1925 (9 of 1925), S. 2.3 (a) [a] Substituted for the word 'Crown' by A.L.O., 1950.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(1).3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(2).3 (a) [a] Substituted tor the original clause (p) by the Indian Po. is (Amendment) Act, 1911 (4 of 1911),S. 2.
[Government] or of any boat, hawser or other thing belonging to the 3 (a) [a] Inserted by the Delegated Legislation Provisions (Amendment) Act, 1983 (20 of 1983), S.9 (15-3-1984).3 (a) [a] Substituted for the words "Local Government" by A.0., 1937 (1-4-1937).3 (a) [a] Insered by the Indian Ports (Amendment0 Act, 1923 (39 of 1923), S. 2.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1925 (9 of 1925), S. 2.3 (a) [a] Substituted for the word 'Crown' by A.L.O., 1950.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(1).3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(2).3 (a) [a] Substituted tor the original clause (p) by the Indian Po. is (Amendment) Act, 1911 (4 of 1911),S. 2.
[Government];3 (a) [a] Inserted by the Delegated Legislation Provisions (Amendment) Act, 1983 (20 of 1983), S.9 (15-3-1984).3 (a) [a] Substituted for the words "Local Government" by A.0., 1937 (1-4-1937).3 (a) [a] Insered by the Indian Ports (Amendment0 Act, 1923 (39 of 1923), S. 2.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1925 (9 of 1925), S. 2.3 (a) [a] Substituted for the word 'Crown' by A.L.O., 1950.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(1).3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(2).3 (a) [a] Substituted tor the original clause (p) by the Indian Po. is (Amendment) Act, 1911 (4 of 1911),S. 2.
[(jj) for regulating the use of piers, jetties, landing places, wharves, quays warehouses and sheds when belonging to the 3 (b) [b] See the Port of Kandla (Regulation and Management) Rules. 1950, Gaz. of Ind.. 1950, Pt. II, S. 3, p. 143: the Vizagapatam Harbour Craft lRules, 1950, .p. 1035, the Indian Port Health Rules, 1955, Gaz.of Ind., 1956,Pt. II.S. 3, p. 302: and Rules for the Port of Cochin. Gaz. of Ind. 1957. Pt. II. S..3. p. 227: For Marmagoa Port Rules, 1966, see Gaz.of Ind.. 1966, Pt. II.S.3(i), p. 1087 :for Madras Port Rules, 1962, see Gaz.of Ind., 1962,Pt. II,S. 3(i), p. 596; for the Paradip Port Rules. 1960, sec Gaz.. Ind.. 1966. Pt. II, S. 3(i), p. 2308.3 (b) [b] Substituted tor the word "Crown" by A.L.O., 1950.3 (b) [b] Substituted for the words "passenger vessels" by the Port Trusts and Ports (Amendment) Act, 1951 (35 of 1951 ), S. 189(16-7-1951).3 (b) [b] The words "subject to the control of the,Governor-General in Council" were omitted by A.0., 1937 (1-4-1937).
[Government] and for fixing the rates to be paid for the use of the same;]
(k) for licensing and regulating catamarans plying for hire, and flats and cargo, passenger and other boats plying, whether for hire or not, and whether regularly or only occasionally, in or partly within and partly without any such port, 3 (a) [a] Inserted by the Delegated Legislation Provisions (Amendment) Act, 1983 (20 of 1983), S.9 (15-3-1984).3 (a) [a] Substituted for the words "Local Government" by A.0., 1937 (1-4-1937).3 (a) [a] Insered by the Indian Ports (Amendment0 Act, 1923 (39 of 1923), S. 2.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1925 (9 of 1925), S. 2.3 (a) [a] Substituted for the word 'Crown' by A.L.O., 1950.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(1).3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(2).3 (a) [a] Substituted tor the original clause (p) by the Indian Po. is (Amendment) Act, 1911 (4 of 1911),S. 2.
[and for licensing and regulating the crews of any such vessels;] and for determining the quantity of cargo or number of passengers 3 (a) [a] Inserted by the Delegated Legislation Provisions (Amendment) Act, 1983 (20 of 1983), S.9 (15-3-1984).3 (a) [a] Substituted for the words "Local Government" by A.0., 1937 (1-4-1937).3 (a) [a] Insered by the Indian Ports (Amendment0 Act, 1923 (39 of 1923), S. 2.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1925 (9 of 1925), S. 2.3 (a) [a] Substituted for the word 'Crown' by A.L.O., 1950.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(1).3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(2).3 (a) [a] Substituted tor the original clause (p) by the Indian Po. is (Amendment) Act, 1911 (4 of 1911),S. 2.
[or of the crew] to be carried by any such vessels 3 (a) [a] Inserted by the Delegated Legislation Provisions (Amendment) Act, 1983 (20 of 1983), S.9 (15-3-1984).3 (a) [a] Substituted for the words "Local Government" by A.0., 1937 (1-4-1937).3 (a) [a] Insered by the Indian Ports (Amendment0 Act, 1923 (39 of 1923), S. 2.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1925 (9 of 1925), S. 2.3 (a) [a] Substituted for the word 'Crown' by A.L.O., 1950.3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(1).3 (a) [a] Inserted by the Indian Ports (Amendment) Act, 1916 (6 of 1916), S. 4(2).3 (a) [a] Substituted tor the original clause (p) by the Indian Po. is (Amendment) Act, 1911 (4 of 1911),S. 2.
[and may by such rules provide for the fees payable in respect of any such licence, and in the case of 3 (b) [b] See the Port of Kandla (Regulation and Management) Rules. 1950, Gaz. of Ind.. 1950, Pt. II, S. 3, p. 143: the Vizagapatam Harbour Craft lRules, 1950, .p. 1035, the Indian Port Health Rules, 1955, Gaz.of Ind., 1956,Pt. II.S. 3, p. 302: and Rules for the Port of Cochin. Gaz. of Ind. 1957. Pt. II. S..3. p. 227: For Marmagoa Port Rules, 1966, see Gaz.of Ind.. 1966, Pt. II.S.3(i), p. 1087 :for Madras Port Rules, 1962, see Gaz.of Ind., 1962,Pt. II,S. 3(i), p. 596; for the Paradip Port Rules. 1960, sec Gaz.. Ind.. 1966. Pt. II, S. 3(i), p. 2308.3 (b) [b] Substituted tor the word "Crown" by A.L.O., 1950.3 (b) [b] Substituted for the words "passenger vessels" by the Port Trusts and Ports (Amendment) Act, 1951 (35 of 1951 ), S. 189(16-7-1951).3 (b) [b] The words "subject to the control of the,Governor-General in Council" were omitted by A.0., 1937 (1-4-1937).
[vessels] plying for hire, for the rates of hire to be charged and the conditions under which such vessels shall be compelled to ply for hire, and further for the conditions under which any licence may be revoked;]
(1) for regulating the use of fires and lights within any such port;
(m) for enforcing and regulating the use of signals or signal-lights by vessels by day or by night in any such port;
(n) for regulating the number of the crew which must be on board any vessel afloat within the limits of any such port;
(o) for regulating the employment of persons engaged in clearing or painting vessels, or in working in the bilges, boilers or double bottoms of vessels in any such port;3 (a) [a] Inserted by the Delegated Legislation Provisions (Amendment) Act, 1983 (20
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