Repealed by Act 12 of 1875
(Received the assent of the Governor General on the 11th February 1873).
An Act for the levy of Port-dues in the Ports of British Burma.
PREAMBLE
Preamble. Whereas it is expedient from time to time to bring ports in British Burma under the provisions of Act No. XXII of 1855 (for the regulation of Ports and Port-dues) and to make regulations for the levy of dues in such ports without the necessity of passing a new Act for each occasion; It is hereby enacted as follows:
This Act may he called The Burma Port-dues Act, 1873 :
Local extent. It extends only to the ports of British Burma which shall have been declared subject to the said Act No. XXII of 1855:
To be read with Act XXII of 1855. It shall he read with and taken as part of the same Act;
Commencement. And it shall come into force on the first day of March 1873.
In every case in which the Chief Commissioner of British Burma, with the previous sanction of the Governor General in Council, has declared or hereafter declares any port in British-Burma to be subject to the said Act, he may, with the like sanction, by the same or any subsequent declaration, and notwithstanding anything contained in section forty-one of the said Act, further declare
(a) the maximum amount of dues to be levied in such port,
(b) the conditions and modifications under which such dues shall he levied,
and may also from time to time, with the like sanction, vary such maximum amount, conditions and modifications.
Provided that the dues so authorized shall be What vessels charged only on sea-going vessels of the burden of ten tons and upwards, and shall not exceed the rate of four annas for every ton of burden.