act 008 of 1861 : Port-Dues Amherst Act, 1861 [Repealed]

Port-Dues Amherst Act, 1861 [Repealed]

ACTNO. 8 OF 1861

04 December, 1862

Repealed by Act 9 of 1864

Passed by the Legislative Council of India.

(Received the assent of the Governor General on the 24^th April 1861.)

PREAMBLE

An Act for the levy of Port-dues in the Port of Amherst.

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

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

A Port-due at a rate not exceeding the rate of two annas per every ton of burden, shall be chargeable in respect of every sea-going vessel of the burden of ten tons and upwards which shall enter the said Port.

Section 2. Rate of Port-due on vessels compelled by stress of weather to enter Port

When any vessel enters the said Port, being driven in by stress of weather, or in consequence of having sustained any damage, or for any other reason, but does not discharge or take in any cargo or passenger therein (with the exception of such unshipment and reshipment as may be necessary for the purpose of repair), the Port-due chargeable in respect, of such vessel shall be at a rate equal to one half the rate chargeable in respect of other vessels.

Section 3. No Port-due on vessels compelled by tress of weather to re-enter Port

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

Section 4. No vessel to pay the Port-due oftener than once in sixty days

No vessel shall be required to pay the Port-due chargeable under this Act oftener than once in sixty days.

Section 5. Commencement of Act

His Act shall commence and have effect from and after the 1^st day of July 1861: and the local Government shall on or before that date, pursuant to Section XLII of the said Act XXII of 1855, declare, by notification to be published in the Calcutta Gazette,

Rates of Port-dues to be published. The rates at which Port-dues shall be levied in the said Port, subject to the provisions of and within the limits prescribed by this Act;

No Port-due to be levied except under Act. and from and after the said date no Port-due shall be levied at the said Port except under the authority of the said Act XXII of 1855 and of this Act.

Section 6. Act to be read as part of Act XXII of 1855

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