Port-dues (Konkan Ports) Act, 1861 [Repealed]
(Received the assent of the Governor General on the 28th May 1861.)
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 Act XXII of 1855 (relating to Ports and Port-dues) in the Ports named in the Schedules to this Act, being Ports in the Concan Districts of the Presidency of Bombay; It is enacted as follows:
Section 1. Division of Ports into groups
The Ports in the Concan shall be divided for the purposes of this Act into three groups, namely, Northern, Central, and Southern the Northern group shall comprise the Ports named in Schedule A; the Central group shall comprise the Ports named in Schedule B; and the Southern group shall comprise the Ports named in Schedule C.
Section 2. Port-dues on sea-going vessels of ten tons and upwards entering Port
Port-dues, at a rate not exceeding the rate of two annas for every ton of burden, shall be chargeable in respect of every seagoing vessel of the burden of ten tons and upwards (except Fishing Boats) which shall enter any of the said Ports.
Section 3. Rate of Port-due on vessels compelled by stress of weather to enter Port
When any vessel enters any of the said Ports, 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 rate equal to one-half the rate chargeable in respect of other vessels.
Section 4. No Port-due on vessels compelled by stress of weather to put back
Provided that, when any vessel having left any of the said Ports is compelled to re-enter such Port, or to enter any other of the said Ports named in the same Schedule, by stress of weather, or in consequence of having sustained any damage, no Port-due shall be chargeable in respect of such vessel.
Section 5. No vessel to pay Port-due at same Port oftener than once a month
No vessel shall be required to pay at the same Port any Port-due chargeable under this Act, oftener than once in the same calendar month, or oftener than once in thirty days.
Section 6. Ports comprised in Schedules A, B, and C, respectively, to be regarded as one Port, and the sums received at such Ports on account of Port-dues to form separate Funds
For the purposes of Section XLIV of the said Act XXII of 1855, the several Ports comprised in each of the Schedules A, B, and C, to this Act, shall be regarded respectively as one Port, and the sums received on account of Port-dues at the several Ports named in each of the said Schedules shall form separate Funds, which shall be termed respectively, the Northern Concan Ports Fund, the Central Concan Ports Fund, and the Southern Concan Ports Fund.
Section 7. Application of Port-dues
All sums received on account of Port-dues at any of the Ports comprised in each of the groups specified above, shall be available for the payment of all such expenses as are described in Section XLIV of the said Act XXII of 1855, incurred on account of any of the Ports in the same group.
Section 8. Commencement of Act
This Act shall commence and have effect from and after the first day of July 1861.
Section 9. Rates of Port-dues to be published
The local Government shall, on or before the said 1st day of July 1861, pursuant to Section XLII of the said Act XXII of 1855, declare, by Notification to be published in the Bombay Government Gazette, the rate at which Port-dues 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 the said Act XXII of 1855, and of this Act.
Section 10. 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 A
Northern Group.
1. Calaee.
2. Murrolee.
3. Oomergaum.
4. Danoo River.
5. Tarapoor.
6. Satpattee.
7. Mahim.
8. Kelvey.
9. Dantewra River.
10. Bassein River.
Schedule B
Central Group.
1. Ootun.
2. Munnoree.
3. Versoah.
4. Bandora.
5. Tanna River.
6. Caranja River.
7. Panwell River.
8. Thull
9. Alibasf.
10. Mandyay.
11. Revdunda.
12. Thull Kharee.
13. Bankote River.
Schedule C
Southern Group.
1. Kelsee.
2. Hurnee,
3. Anju Bwell River.
4. Boria.
5. Jyghur River.
6. Rutnagherry.
7. Poorunghur.
8. Eshwuntghur River.
9. Viziadroog River.
10. Dewghur.
11. Achray.
12. Malwan.
13. Newtee.
14. Vingorla.
15. Rairee.