act 002 of 1858 : Port-dues (Cuttack) Act, 1858 [Repealed]

Port-dues (Cuttack) Act, 1858 [Repealed]

ACTNO. 2 OF 1858

01 August, 1859

Repealed by Act 12 of 1875

Passed by the Legislative Council of India.

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

An Act for the levy of Port-dues in certain Ports in the Province of Cuttack.

PREAMBLE

Whereas it is necessary to fix the amount of the Port-dues to be hereafter levied and taken, in accordance with the provisions of XXII of 1855, in the several Ports named in the Schedule to this Act, and in any other Port situate between the North bank of the river Soobunreekha and the South bank of the river Dhamrah in the Province of Cuttack which may hereafter be declared by the Lieutenant-Governor of Bengal to be subject to the provisions of Act XXII of 1855 and of this Act; It is enacted as follows:

Section 1. Port-due on sea-going vessels of three hundred maunds' burden and upwardsenterin.g Port

A Port-due, at a rate not exceeding the rate of six annas for every one hundred maunds of burden, shall be chargeable in respect of every sea-going vessel of the burden of three hundred maunds hundred maunds and upwards which shall enter any of the said Ports.

Section 2. No Port-due on vessels compelled by stress of weather to put back

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

Section 3. Port-dues may be compounded for

The owner or agent of any vessel belonging to any of the said Ports may compound for the dues chargeable in such Port or in any other of the said Ports, in respect of such vessel, by an annual payment equal to the amount of three times the rate fixed under Section I of this Act.

Section 4. The Port-dues of the several Ports shall form a common Fund

For the purposes of Section XLIV Act XXII of 1855, the said several Ports shall be regarded as constituting a single Port. All sums received on account of Port-dues at any of the said Ports shall form a common Fund which shall he called the Balasore Port Fund, and shall be available for the payment of all charges incurred on account of any of the said Ports.

Section 5. Commencement of Act

This Act shall have effect from and after the first day of May 1858; 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.

Section 6. Rates of Port dues to be published

The local Government shall, on or before the first day of May 1858, pursuant to Section XLII Act XXII of 1855, declare, by notification to be published in the Calcutta Gazette, the rate at which a Port-due shall be levied in the said Ports subject to the provisions of and within the limits prescribed by this Act;

No other Port-due to be levied. and from and after the said date no Port-due shall be levied at any of the said Ports, 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.

SCHEDULE

Ports.

Balasore.

Chooramun.

Lychunpore.

Chanooa.

Sartha.

Soobunreekha.

Dhamrah.