Port-dues at a rate not exceeding the rate of one anna for every ton of burden shall be chargeable in respect of every sea-going vessel of the burden of twenty tons and upwards, other than Dhonies and country vessels employed in the coasting trade, which shall enter either of the said Ports.

Port-dues on Dhonies and country vessels. Port-dues shall be chargeable in respect of Dhonies and vessels employed in the coasting trade at a rate equal to one half the rate chargeable in respect of other vessels.

Provided that no dues as aforesaid shall be chargeable at either-of the said Ports oftener than once in sixty days in respect of the same vessel.

Vessels entering either of the said Ports and leaving such Port within forty-eight hours without discharging or taking he any cargo or passenger therein,

Port-due on vessels leaving Port within seven days without discharging or taking in cargo. shall not be charged with any port-due, and vessels so entering and departing as aforesaid within seven days shall be charged one half only of the Port-dues which would otherwise be chargeable.

Vessels entering either of the said Ports in ballast shall be charged with three-fourths only of the Fort-due which would otherwise be chargeable.

This Act shall commence and have effect from the first day of March, 1861; and until this Act comes into effect, Port-dues may continue to be levied at the said Ports under the rules and at the rates now in force.

The local Government shall, on or before the first day of March, 1861, pursuant to Section XLII Act XXII of 1855, declare, by Notification to be published in the Fort Saint George Gazette, the rates at which Port-dues shall be levied in the said Ports subject to the provisions of and within the limits prescribed by this Act; and from and after the said date,

No other Port-dues to be levied. Port-dues shall be levied at either of the said Ports except under the authority of Act XXII of 1855 and of this Act.

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