Port-dues, at rates not exceeding the rates contained in the Schedule to this Act, shall be chargeable in respect of every sea-going vessel of the burden of twenty tons and up-wards, other than Dkonies and Country wards, other than Dhonies and Country vessels employed in the coasting trade, which shall enter any of the said Ports.

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

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

Vessels entering any of the said Ports, and leaving such Port within seven days without discharging, or taking in any cargo or passenger therein, shall be charged with one-half only of the Port-due which would otherwise be chargeable.

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

In any of the said Ports, a fee according to the scale hereinafter mentioned may be charged for measuring any vessel (that is to say)

This Act shall commence and 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 Ports under the rules and at the rates now in force.

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 Fort Saint George Gazette, the rates at which Port-dues and fees 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 Port due or fee shall be levied at any 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.

SCHEDULE