act 008 of 1858 : Port-dues (Kurachi) Act, 1858 [Repealed]

Port-dues (Kurachi) Act, 1858 [Repealed]

ACTNO. 8 OF 1858

03 December, 1858

Repealed by Act, 12 of 1875

Passed by the Legislative Council of India.

(Received the assent of the Governor General on the 12^th of March 1858.)

An Act for the levy of Port-dues and fees in the Port of Kurrachee.

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 Kurrachee, in accordance with the provisions of Act XXII of 1855; It is enacted as follows:

Section 1. Port-due on sea-going vessels of ten tons and upwardsenterin.g Port

A Port-due, at a rate not exceeding the rate of four annas for every ton of burden, shall be chargeable in respect of every sea-going vessel of the burden 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 weather to re-enter Port

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

Section 3. Port-dues to be chargeable only once in three months in respect of the same vessel

The Port-due chargeable under this Act shall not be chargeable oftener than once in three calendar months 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. Port-due on Steamers

Tug Steamers and River Steamers, belonging to the said Port, shall he liable to the Port-due specified in Section I of this Act; and the said due shall he chargeable in respect of every such Steamer once between the 1^st day of January and the 30^th day of June, and once between the 1^st day of July and the 31^st day of December in each year. The provisions of Section XLVI Act XXII of 1855 shall not be applicable to such Steamers.

Section 6. Fees for certain services

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

Removing from one part of the Port to another .. ..	Rs. 25
Removing from one, mooring to another at the request of the agent or master .. .. .. ..	Rs. 50
Hooking .. .. .. .. .. ..	Rs. 16
Measuring .. .. .. .. .. ..	Rs. 30

Section 7. Commencement Act

This Act shall have effect from and after the first day of May 1858; and until this Act comes into effect, Port-dues and fees may continue to be levied at the said Port under the rules and at the rates now in force.

Section 8. Rates of Port-dues and fees to be punished and no other Port-dues or fees to be levied

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 Bombay Gazette, the rates at which Port-dues and fees shall be levied at 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 ad the said Port, except under the authority of Act XXII of 1855 and of this Act.

Section 9. 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.