act 015 of 1858 : Port-dues Aden Act, 1858 [Repealed]

Port-dues Aden Act, 1858 [Repealed]

ACTNO. 15 OF 1858

04 February, 1859

Repealed by Act 12 of 1875

Passed by the Legislative Council of India.

(Received the assent of the Governor General on the 14^th April 1858.)

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

PREAMBLE

Whereas it is necessary to fix the amount of the Port-dues to be hereafter levied and taken in the Port of Aden 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 one anna 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 he chargeable in respect of any vessel which, having left the Port, is compelled to re-enter by stress of weather, or in consequence of having sustained any damage

Section 3. No vessel to pay Port-due oftener than once a month

The Port-due chargeable under this Act shall not he chargeable oftener than once in the same calendar month in respect or the same vessel.

Section 4. Port-due on vessels leaving Port with in seven days without breaking bulk

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

Section 5. 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 6. Section 6. Commencement of Act, Rates of port-dues to be published and no other Port-dues or fees to be levied

This Act shall commence and have effect on the first day of May 1858; the local Government shall on or before that date, pursuant to Section XLII Act XXII of 1855, declare, by notification to be published in the Bombay Gazette, the rates which Port-dues shall be levied in 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 at the said Port, 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.