Cambay Gulf Light Dues Act, 1858 [Repealed]

ACTNO. 17 OF 1858

04 August, 1859

Repealed by Act 8 of 1868

Passed by the Legislative Council of India.

(Received the assent of the Governor General on the 20^th April 1858.)

An Act to repeal the Laws relating to the levy of Light-dues at Ports within the limits of the Gulf of Cambay.

PREAMBLE

Whereas provision has been made by law for raising a Fund by the levy of Port-dues in certain Ports within the limits of the Gulf of Cambay, which Fund will be available as well for the construction and maintenance of Light-houses within the said limits, as for expenses incurred on account of any of the said Ports; and it is therefore no longer necessary to levy Light-dues at any Ports within the said limits: It is enacted as follows:

Section 1. Laws repealed

Regulation VI. 1831 of the Bombay Code and Act I of 1836 are hereby repealed.

Section 2. Commencement of Act

This Act shall commence and have effect from and after the ^{1^st} day of May 1858.