act 031 of 1857 : Port Dues (Bombay) Act, 1857 [Repealed]

Port Dues (Bombay) Act, 1857 [Repealed]

ACTNO. 31 OF 1857

10 November, 1858

Repealed by Act, 12 of 1875

Passed by the Legislative Council of India.

(Received the assent of the Governor General on the 23^rd October 1857.)

An Act for the levy of Port-dues and Fees in the Port of Bombay.

PREAMBLE

Whereas it is necessary to fix the amount of the Port-dues and fees to be hereafter levied and taken in the Port of Bombay in accordance with the provisions of Act XXII of 1855; It is enacted as follows:

Section 1. Port-due chargeable on sea-going vessels of tons and upwards entering the Port

A Port-due, at a rate not exceeding the rate of two annas for every ton of burthen, shall be chargeable in respect of every sea-going vessel of the burthen of ten tons and upwards (except fishing boats) which shall enter the said Port.

Section 2. No Port-due on vessels compelled by stress of whether to re-enter the Port

Provided that no such due shall be chargeable in respect of any vessel which, having left the Port, is compelled to re-enter by stress of weather, or in consequence of having sustained any damage.

Section 3. No vessels to pay Port-due oftener than once a month

The Port-due chargeable under this Act shall not be chargeable oftener than once in the same calendar month in respect of the same vessel.

Section 4. Vessels entering the Port in ballast

Vessels entering the Port in ballast shall be charged with three-fourths of the Port-due which would otherwise be chargeable.

Section 5. Fees for certain services

Within, the said Port, fees may be charged for the following services at rates not exceeding those hereinafter specified, namely,

Transporting.	Fair Season.	Monsoon.
Vessels not exceeding 300 tons	Rs. 40	Rs. 65

and 10 Rupees additional for every additional 100 tons.

Transporting to the Middle Ground.

Vessels not exceeding 500 tons	Rs. 60
Between 500 and 1,000 tons	Rs. 80
Between 1,000 and 1,500 tons	Rs. 100
Between 1,500 and 2,000 tons	Rs. 120

Vessels proceeding to sea and anchoring by desire at the Middle Ground for less than twenty-four hours, half the above rate.

Hooking	Rs. 16
Measuring	Rs. 30

Section 6. Commencement of Act, Rates of Port-dues and fees to be published and no other Port-dues or fees to be levied

This Act shall commerce and have effect from and after the first day of January 1858; and, the local; Government shall on or before that date, pursuant to Section XLII Act XXII of 1855, declare, by notification to be published in the Bombay Gazette, the rates at which Port-dues and fees shall be levied in the said Port, subject to the provisions of and within the limits prescribed by this Act; and from and after the said date, no Port-due or fee shall be levied at the said Port, except under the authority of Act XXII of 1855 and of this Act.

Section 7. Act to be read as part of Act XXII of 1855

This Act shall be read with and taken as a part of Act XXII of 1855.