Regn. No, KERBIL/2012/45073 dated 5-9-2012 with RNI i Reg. No. KL/TV(N)}/634/2015-17 ©
GHag rudsad
Government of Kerala
2017 2
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CHB NADIA
KERALA GAZETTE
GOMvIUDIGaMa
EXTRAORDINARY
BHWIHIGIA HID] (niTMlavggjs}OHjMe
PUBLISHED BY AUTHORITY
2017 aMValgosud 16 GQ UATIMHaHes, 16th September 2017 cnneise & coat 1193 afew 31 /
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No. 8332/Leg,11/2017/Law. 16th
September,
2017
*
Dated, Thiruvananthapuram, 31st
Chingam,
1193
25th Bhadra,
1939.
In
pursuance of
clause
(3)
of
Article
348
of
the Constitution of
India,
the
Governor
of
Kerala
is
pleased
to
authorise the
publication in
the
Gazette
of
the
following translation in
English
language
of
the
Kerala
Maritime
Board
Act,
2017
(16
of
2017).
.
By order of
the
Governor, Kk.
S.
MADHUSGCODANAN,
Special
Secretary
(Law).
69
[Translation in English of "2017-961 ¢aog aodlaaso cemoéad ees
@m@a&9" published under the authority of the Governor.] ACT 16-OF 2017
THE KERALA MARITIME BOARD ACT, 2017
An Act to provide for the constitution of the Kerala Maritime Board for the non-major ports in the State of Kerala and to vest administration, control and management of such ports and certain undertakings in that Board and matters connected therewith,
Preamble.—WHEREAaS, it is expedient to constitute the Kerala Maritime Board for non-major ports in the State of Kerala and to vest administration, control and management of such ports and certain undertakings in the Board;
Be it enacted in the Sixty-eighth Year of the Republic of India as follows:—
CuHaprer I
PRELIMINARY
1. Short title, extent and commencement.—-(1) This Act may be called the Kerala Maritime Board Act, 2017.
(2) It extends to the whole of the State of Kerala. (3} It shall come into force at once.
(4) It applies to all non-major ports, excluding the Fishing Harbours and Fish Landing Centres in the State, to which the Indian Ports Act, 1908 (Central Act 15 of 1908) applies on the date of commencement of this Act and the State Government may, by notification, apply the provisions of this Act to any ether non-major ports in the State
70
to which the
Indian Ports Act,
1908
(Central Act
15
of
1908)
is
extended by
the
State
Government under
section
4
of that Act and with effect from
such
date, as
may
be
specified in
the
notification.
2.
Definitions,—IJn this
Act,
unless
the
context
otherwise
requires,—
(a)
"appointed day"
means
the
day
as
may
be
appointed by
the
Government by
notification in
the
Gazette,
for
the
vesting
and
transfer
of
the
undertakings:
{b)
"Board"
means the
Kerala Maritime Board
established under
section
3;
(c)
"Chairman"
means
the
Chairman of
the
Board
appointed under
section
3
and includes the
person appointed under
section
4
of the Act as
Chairman; (d)
"Chief Executive Officer"
means
the
officer appointed under
sub-section
(1)
of
section
13
of the Act as
the Chief Executive Officer:
(e)
"Court"
m
e
a
n
s
the
High
Court of
Kerala and
other courts having admiralty jurisdiction on
civil
and
criminal
matters
to
arrest
and
detain
a
vessel;
(f}
"dock"
includes all
basins, locks, cuts,
entrances, graving docks,
graving blocks, inclined planes, slipways, gridirons, moorings, transit sheds,
warehouses, godowns, open
plots
and
other
works
and
things
appertaining to
any
dock
and
also
the
portion
of
the
sea
enclosed
or
protected by
the
arms
break
water
and
outer
anchorage including break
waters
and
outer
anchorage or
groynes
of
a
harbour;
(g)
"fishing vessel"
means
a
ship
fitted with
mechanical means
of
propulsion which
is
exclusively engaged
in
sea
fishing
for
profit:
{h)
"foreign-going ship"
means
a
ship,
not
being
a
home-trade ship
employed
in
trading
between
any
port
or
place
in
India
and
any
other
port
or
place
or
between
ports
or
places
outside
India:
(i)
"foreshore", in
relation
to
a
port,
means
the
area
between
the
high
watermark and
the
low
watermark relating
to
that
port:
71
G) "goods" includes livestock and every kind of movable property but does not include fish caught by traditional fishermen by mechanised boats or other vessels;
{k) "Government" means the Government of Kerala;
() "high watermark" in relation to a port, méans a,line drawn through the highest point reached by ordinary spring tides during any season of the year at that port;
(m) "immovable property" includes wharfage-rights and all other rights exercisable on, over or in respect of any land, wharf, dock or pier;
(n) "Indian Ship" means a ship registered as such under the Merchant Shipping Act, 1958 (Central Act 44 of 1958) and includes any ship registered at any port in India at the commencement of the said Act which is recognised as an Indian Ship under the proviso to sub-section (2) of section 22 of the Merchant Shipping Act, 1958;
(o} "Kerala State Maritime Development Cofporation" means the Kerala State Maritime Development Corporation registered under the Companies. Act, 1956 (Central Act 1 of 1956);
(p) "Kerala State Maritime Society" means the Kerala State Maritime-Society registered under the Travancore Cochin Literary, Scientific and Charitable Societies Registration Act, 1955 (Aet 12 of 1955);
(q) "land" includes the bed of sea below high water mark and also things attached to the earth or permanently fastened to anything attached to the earth;
(x) "low watermark", in relation to a port, means a line drawn through the lowest point reached by ordinary spring tides at any season of the year at that port:
(s) "master", in relation to any vessel or craft making use of any non-major port, means any person having for the time being in charge or control of such vessel or craft, as the case may be, except a pilot, harbour master, dock master or berthing master of that port;
72
{t)
"member"
means
a
member of
the
Board
or
its
committees, as
the
case
may
be;
{u)
"non-major port"
or
"port"
means a
port, other than
a
major port
declared as
such
by
the
Central Government under
any
law,
to
which
this
Act
applies within
such
limits
as
may,
from
time
to
time,
be
defined by
the
Government under
the
Indian
Ports
Act,
1908
(Central Act
15
of 1908); (v)
"notification"
means
a
notification published
in
the
official
gazette; (w)
"
o w n e r '
,
— (i) in
relation to
goods, means
any
consignor, consignee, shipper or
agent
for
the
sale,
custody, loading or
unloading of
such
goods:
and
(ii)
in
relation to
any
vessel
or
craft
making
use
of
any
port,
means
and
includes any
port
owner.
charterer, consignee or
mortgagee in
possession thereof; (x)
"pier"
includes any
stage, stairs, landing place, hard
jetty, floating barge
or
pontoon and
any
bridge or
other
work
connected therewith:
°
(y)
"port approaches", in
relation
to
any
port,
means
those
parts
of
the
navigable rivers
and
channels
leading
to
the
port
in
which
the
Indian
Ports
Act,
1908
(Central Act
15
of
1908)
is
in
force and
in
addition includes the
road
and
rail
infrastructures within
the
port
limits;
(z)
"prescribed"
means
prescribed by
rules
made
under
this
Act;
(za)
"public securities"
m
e
a
n
—
'
(i)
promissory notes,
debentures, steck
or
other
securities of
the
Central
Government or
of
any
State
Government:
Provided that
securities both
the
principal and
the
interest whereof
have
been
fully
and
unconditionally guaranteed
by
any
such
Government
shall
be
deemed,
for
the
purpose
of
this
clause,
to
be
the
securities
of
that
Government; and
73
(i) debentures or other securities for money issued by or on behalf of any Municipality, Corporation, Improvement Trust or Port Trust under the authority of any law for the time being in force in the State and includes the securities;
(zb) "rate" means and includes any toll, dues, rent, fee or charge leviable under this Act;
(ze) "regulations" means the regulations made by the' Board under this Act;
(zd) "rules" means the rules made by the Government under this Act;
(ze) "securities" means the securities as defined in clause (h) of section 2 of the Securities Contracts (Regulation) Act, 1956 (Central Act 42 of 1956);
- (zf) "State" means the State of Kerala;
(zg) "undertakings" means the Kerala State Maritime
Development,Corporation and the Kerala State Maritime Society transferred to, and vested in the Government under section 10 of this Act; (zh) "vessel" includes anything made for the conveyance, mainly by water, of human beings or of goods;
(zi) "wharf" includes any wall or stage and any part of the land or foreshore that may be used for loading or unloading goods for the embarkation or disembarkation of passengers and any wall enclosing or adjoining the same. .
Craprer Ii
ESTABLISHMENT OF KERALA MARITIME BOARD
3. Establishment of Kerala Maritime Board.—(1) As soon as may be after the commencement of this Act, the Government may, by notification, establish a Board by name the Kerala Maritime Board.
(2) The Board shall be a body corporate by the name aforesaid having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable and to contract and may by the said name sue and be sued.
3H3237/201T/8-5,
74
(3)
The head office of
the
Board shall be
at
Kochi.
(4)
The Board shall consist of
the
following members, namely-— (i)
The
Chairman to
be
nominated by
the
State
Government, who
shall
be
a
person
having
experience in
shipping and
maritime law.
(i)
Vice
Chairman to
be
nominated and
appointed by
the
State
Government and
shall
be
a
person
who
is
or
has
been
an
officer
of
the
AH
India Service not
below the
rank
of
Principal Secretary to
the
Government of
Kerala. (iii)
Secretary to
Government, Fisheries and
Ports
4
Department
..
M
e m b e r (Ex-officio) (iv)
Secretary to
G
o v e r n m e n t
,
Finance Department
..
M
e m b e r (Ex-officio) (v)
Law
Secretary to
Government,
,
Law Department
..
M
e m b e r (£x-officio) (vi)
One
representative from
the
Indian
Navy
who
is
in
charge
of
Kerala
coast
..
M
e m b e r (Ex-officio) {vii}
One
representative from
the
Indian
Coast
Guard
in
charge
of
Kerala
coasts
and
coastal
sea
..
M
e m b e r (Ex-officio) (vii)
Chief
Executive Officer,
Vizhinjam International Seaport
Limited
..
M
e m b e r (Ex-officio) (ix)
Four
Members
nominated by
the
State
Government
..
M
e m b e r s
(5)
The
M
a x i m u m term of
office of
the
nominated Chairman, Vice
Chairman, members shall
be
five
years.
73
4. Absence of Chairman.—lf the Chairman is absent or on leave, the Vice Chairman and in the absence of both the Chairman and the Vice Chairman, such person as the Government may appoint, shall act as the Chairman. .
5. Meeting of the Beard.—(1) The Board shall hold meetings at such times and places and shall subject to the provisions of sub-sections (2), (3) and (4), follow such procedure in regard to the transaction of business at its meetings as provided by regulations.
(2) The Chairman and in his absence the Vice Chairman and in the absence of both the Chairman and the Vice Chairman, any person chosen by the members present from amongst themselves, shall preside at the meeting of the Board.
(3) All questions at a meeting of the Board shall be decided by a majority of votes of the members present and voting and, in the case of equality of votes, the person presiding shall have a second or casting vote.
(4) The number of members necessary to constitute a quorum at a meeting shall be such as may be provided in the regulations and no business shall be transacted at any meeting unless the members constituting the quorum are present throughout such meeting.
6. Committees of the Board.—(\) The Board may, from time to time, constitute from amongst its members one or more Committees, consisting of such numbers as the Board may consider necessary, for the purpose of discharging such of its duties and functions as may be delegated to such Committee or Committees by the Board.
(2) A Committee constituted under sub-section (1) shall meet at such time and at such place and shall follow such procedure in regard to the transaction of business at its meetings, including the quorum as may be provided by regulations.
7. Defects in appointment not to invalidate acts, ete.—No act or proceeding of the Board or of any of its Committees shall be invalid merely by reason. of,—
(a) any vacancy therein or any defect.in the constitution thereof; or
76
(b} any disqualification of
or
any
defect
in
the
appointment
of,
a
person
acting
as
member
thereof:
or
(c})
any
irregularity in
its
procedure
not
affecting
the
merits
of
the
act
or
proceedings. §.
Delegation
of
p
o
w
e
r
s
.
—
T
h e Board may, with the
previous approval of
the
Government, direct
that
such
of
the
powers
and
duties
conferred or
imposed
upon
the
Board
by
or
under
this
Act
as
may
be
specified in
such
direction, may
also
be
exercised or
performed by
the
Chief
Executive Officer
subject
to
such
conditions and
restrictions as
may
be
specified in
such
direction.
9.
Duties of
the
Chairman, the
Vice
C
h a i r m a n and the Chief Executive' Officer—{1) lt
shall
be
the
duty
of
the
Chairman, the
Vice
Chairman and
the
Chief
Executive Officer, to
attend
every
meeting
of
the
Board
unless
prevented by
sickness or
other
reasonable cause.
(2)
The Chief Executive Officer shall,
as
soon
as
possible, but
not
later
than
fifteen days
of
each
meeting of
the
Board,
transmit to
the
Government and
to
all
members of
the
Board
a
copy
of
the
minutes of
such
meeting and
shall
furnish to
the
Government such
reports, returns, documents or
other
information as
it
may,
from
time
to
time,
call
for.
(3)
The Chief Executive Officer shall
exercise supervision and
control
over
the
acts
of
all
employees of
the
Board
in
the
matters
of
executive administration and
in
matters
concerning the
accounts
and
records
of
the
Board.
:
Crapter Ol
VESTING
AND
TRANSFER
OF
UNDERTAKINGS
10.
Undertakings to
vest
in
G
o v e r n m e n t
.
—
(
1
)
Notwithstanding anything
contained
in
any
other
law
for
the
time
being
in
force
or
in
any
contract
or
other
document,
with
effect,on
and
from
the
appointed
day,
the
undertakings, namely,
the
Kerala
State
Maritime
D
e v e l o p m e n t Corporation registered under
the
Companies Act,
1956
(Central Act
1
of
1956)
and
the
Kerala State Maritime Society registered under
the
Travancore Cochin
Literary, Scientific and
Charitable Societies Registration
77 3
Act, 1955 (Act 12 of 1955) shall by virtue of this Act, stand transferred to and vest in the Government. :
(2} The undertakings vested in the Government shall include the properties, rights, abilities and obligations specified below, namely:—
(i) all the assets in relation to the undertakings and all the documents relating to the undertakings;
(ii) all the rights, liabilities and obligations in relation to the undertakings under any agreement entered into before the appointed day.
(3) If, on the appointed day, any suit, appeal or other proceeding of whatever nature instituted or preferred by or against the undertakings, is pending, the same shall not abate, shall not be discontinued or be, in any way, prejudicially affect by reason of such transfer or of anything contained in this Act, but the suit, appeal or other proceedings may be continued, prosecuted or enforced by or against the State Government or the Board.
ll. Transfer of undertakings to the Board.—The Government may, by drder, transfer the undertakings vested in them under section 10 to the Board on 'such terms and conditions as may be specified in the order and on such transfer, the undertaking together with all assets, liabilities, rights and obligations vested in or devolved on the Government under sub-section (1) of section 10, shall vest in or devolve on the Board.
12. Transfer of existing employees, Provident Fund ete.-—(1) Every officer or other employee who was immediately before the appointed day employed in connection with the undertakings, shall, on the appointed day become an officer or an employee, of the Government and on transfer of undertakings under section 11, they shall become an officer or employee of the Board and shall hold his office by the same tenure, at the same remuneration and upon the same terms and conditions and with the same rights and privileges as to pension, gratuity and other matters as
. would have been admissible to him if the undertakings had not been transferred to and vested in the Government or the Board, as the case
77
78
> may be, and shall eontinue to
do
so
unless and
until
his
employment under
the
G
o v e r n m e n t or the Board, as
the
case
m
a
y
be,
is
duly
terminated or
until
his
remuneration or
terms
and
conditions of
service
are
duly
altered
by
the
Government or
the
Board,
as
the
case
may
be.
(2}
The
transfer
of
the
services
of
any
officer
or
other
person
employed
in
the
undertakings shall
not
entitle
such
officer
or
other
employee
to
any
compensation under
this
Act
and
ne
such
claim
shall
be
entertained by
any
court,
tribunal
or
other
authority.
(3)
Where the
undertakings have
established a
provident fund,
superannuation fund
or
any
other
fund
for
the
benefits
of
the
persons
employed
in
such
undertakings, the
amounts
in
respect
of
the
officer
or
other
employees
whose
services
have
become
transferred, by
or
under
this
Act
to
the
G
o v e r n m e n t or to the Board, shal, out
of
the
amounts standing as
on
the
appointed day
to
the
credit
of
such
provident 'fund,
superannuation fund
or
other
fund,
stand
transferred to
and
vest
in
the
G
o v e r n m e n t
.
or the Board, as
the
case
may
be.
(4)
The amounts which stand transferred under
sub-section
(1)
to
the Government or
the
Board,
as
the
case
may
be,
shall
be
dealt
with
by
the
Government or
the
Board,
as
the
case
may
be
in
such
manner
as
may
be
prescribed. Cuaprer
IV
S
T
A
F
F
OF
T
H
E
B
O
A
R
D
13.
Chief Executive Officer of
the
Board.—(1) The
G
o v e r n m e n t may, by
notification, appoint
the
Chief
Executive Officer
of
the
Board.
*
(2)
The qualification, salary,
allowances, other
conditions of
service
ete.
of
the
Chief
Executive
Officer
shall
be
such
as
may
be
prescribed.
14.
Controller of
Finance and
Accounts, officers and
employees of
the
Board.—(1) The
Board
shall,
with
the
previous sanction of
the
Government in
writing, appoint a
person
possessing the
qualification such
79
as may be prescribed to be the Controller of Finance and Accounts. The Government may sanction such appointment on such terms and conditions as it thinks fit.
(2) The Board may, with the previous sanction of the Government in writing, create such other posts and appoint on deputation or otherwise such other officers and employees as it considers necessary for the efficient performance of the functions of the Board and determine by reguiations their conditions of appointment and service and remuneration payable to them:
Provided that no person shall be appointed as a Pilot at any port who is not for the time being authorised by the Government under the Indian Ports Act, 1908 (Central Act.15 of 1908) to pilot vessels at that port.
(3) Notwithstanding anything contained in this section, the Board may, with the previous approval of the Government in writing, appoint on deputation an employee of the Hydrographic Survey Wing to the Board subject to such usual terms and conditions of deputation as. may be issued by Government from time to time. ,
(4) Save as otherwise provided in this Act, the rules and the regulations made thereunder, the provisions of the Kerala Service Rules, the Kerala State and Subordinate Services Rules, 1958, the Kerala Government Servants' Conduct Rules, 1960 and the Kerala Civil Services (Classification, Control and Appeal) Rules, 1960, as amended from time to time, shall mutatis mutandis apply to the employees of the Board appointed under this Act.
(5) The amounts standing in the credit of the employees referred to in sub-section (1) of section 12 in any pension, provident fund, gratuity or like funds constituted for them shall be transferred by the Government to the Board along with any accumulated interest due till the appointed day and with the accounts relating to such funds and the Board shall to the exclusion of the Government, be liable for payment of pension, provident fund, gratuity or other like sums as may be payable to such employees at the appropriate time in accordance with the conditions of their service.
80
15.
Power to
grant leave, etc.
to
empidvees of
the
Board.—(1} Subject to
the
provisions in
the
regulations, the
power
of
granting
extension of
service,
granting
leave.
suspending, reducing, removing
or
dismissing or
of
disposing of
any
other
question
relating
to
the
service
of
the
employees of
the
Board,
including the
power
of
dispensing with
services
of
any
such
e
m
p
l
o
y
e
e
otherwise than
by
reason
of
the
misconduct of
such
employee, shall
be
exercised by
the
Board
or
such
authority as
may
be
provided
by
the
regulations.
(2)
Any officer or
employee of
the
Board
aggrieved by
an
order
involving his
reduction in
rank,
removal or
dismissal may,
within
such
time
and
in
such
manner
as
may
be
provided for
by
regulations, prefer
an
appeal
to
the
Government. Cuarter
V
P
R
O
P
E
R
T
Y
A
N
D
C
O
N
T
R
A
C
T
S
16.
Transfer of
assets and
liabilgties of
G
o v e r n m e n t to the
.
Board —
A
s from the appointed day,
in
relation to
any
p
o
r
t
—
°
(a)
all
property, assets
and
finds
and
all
rights
to
levy
rates
vested
in
the
Government for
the
purposes of
the
port
immediately before
such
day,
shall
vest
in
the
Board;
(b)
all
debts,
obligations and
liabilities incurred, all
contracts entered
into
and
all
matters
and
things
engaged
to
be
done
by,
with
or
for,
the
Government immediately before
such
day,
for
or
in
connection with
the
purposes of
the
ports,
shall
be
deemed
to
have
been
incurred, entered
into
and
engaged
to
be
done
by,
with
or
for,
the
Board;
(c)
all
non-recurring expenditures incurred
by
the
Government for
or
in
connection with
the
purposes
of
the
ports
up
to
such
day
and
declared
to
be
capital
expenditure by
the
Government shall
be
treated
as
the
capital
provided
by
the
Government to
the
Board;
(d)
all
rates,
fees,
rents
and
other
sums
of
m
o
n
e
y
due
to
the
Government in
relation
to
the
ports,
immediately before
such
day,
shall
be
deemed
to
be
due
to
the
Board:
,
81
' (e) all suits and other legal proceedings instituted by or against the Government immediately before such day for any matter in relation to ports may be continued by or against the Board;
( every employee serving under the Government immediately before such day solely or mainly for or in connection with the affairs of non-major ports shall become an employee of the Board, and shall hold his office or service therein by the same tenure and upon the same terms and conditions of service as he should have held the same if the Board had not been established and shail continue to do so unless and until his employment in the Board is terminated or until his tenure, remuneration or terms and conditions of service are duly altered by the Board by regulations:
Provided that the tenure, remuneration and terms and conditions of service of any such employee shall not be altered to his disadvantage without the previous sanction of the Government.
Explanation.—For the purpose of this section other than the proviso, the term "Government" means the Directorate of Ports. :
17. Transfer . of employees of the port offices and the Directorate of Ports to the Board.—Save as otherwise provided in this Act, the officers and other employees of the port offices and of the Directorate of Ports shall, on and from the appointed day, become the officers and employees of the Board and shall hold office by the same tenure and upon the same remuneration and terms and conditions of service, and with the same right and privileges as to pension, gratuity and other matters as would have been admissible to them, if the-same had not been transferred to the Board, and shall continue to do so unless and until their employment under the Board is duly terminated or until his tenure, remuneration or terms.and conditions of service are duly altered by the Board by regulations. |
18. Transfer of accumulation in provident fund and other like funds.— The sums standing to the credit of the provident fund accounts and to the superannuation funds and other like funds, if any, of the persons referred to in section 17 shall be transferred to the Board by the port offices or the Directorate of Ports and the liability in respect of the
" said funds, shall be the liability of the Board. 33/3237/2017/8-5.
82
oe
19,
Existing rates
etc.,
to
continue until
aliered by
the
B
o a r d — As from the appointed day,
all
rates,
fees
and
other
charges in
relation to
any
port
shall
unless
and
until
altered by
the
Board
as
per
the
provisions of
this
Act,
continue to
be
levied
and
collected, at
the
same
rate
at
which
they
were
being
levied
and
collected by
the
Government before
such
day.
20.
Repayment of
capital with
interest—The Board
shall
repay,
at
each
intervals and
on
such
terms
and
conditions as
the
Government may
determine, the
amount
which
is
treated
under
clause
(c)
of
section
16
as capital provided by
the
Government, with
interest at
such
rates,
as
may
be
fixed
by
the
Government and
such
repayment of
capital
or
payment
of
interest shall
be
deemed
to
be
part
of
the
expenditure of
the
Board.
21.
Procedure when
land
cannot
be
acquired by
a
g
r
e
e
m
e
n
t
.
— Where any
land is
required for
the
purposes of
the
Board, the
Government may,
at
the
request of
the
Board,
procure the
acquisition thereof
under
the
provisions of
the
Right
to
Fair
Compensation and
|
Transparency in
Land
Acquisition, Rehabilitation and
Resettlement Act,
2013
(Central Act
30
of
2013)
and
on
p
a
y
m
e
n
t
by
the
Board of
the
compensation awarded
under
that
Act
and
of
the
charges
incurred
by
the
Government in
connection with
the
proceedings, the
land
shall
vest
in
the
Board.
22.
Contracts by
the
B
o a r d
.
—
W
i t h respect to
the
making of
coniracts by
the
Board
for
the
purposes of
this
Act,
the
following provisions shall
apply,
namely:—
,
(a) every contract shall
be
made
on
behalf of
the
Board
by
the
Chief
Executive Officer or
an
officer authorised by
the
Board;
(b)
no
contract for
the
acquisition of
sale
of
immovable property or
for
the
lease
or
licence
of
any
such
property for
a
term
exceeding thirty
years,
shall
be
made
unless
it
is
previously approved by
the
Government, on
such
terms
and
conditions as
it
may
think
fit;
83
{c) no contract for leasing or licensing waterfront, jetty, waterway and corresponding infrastructural facilities thereof for a term exceeding five years shall be made unless it is previously approved by the Government, on such terms and conditions as it may think fit;
(dy the form and the manner of executing contracts on behalf of the Board shall be such as may be prescribed:
{e) no contract which is nét made in accordance with the provisions of this Act and the rules or the regulations made thereunder shall be binding on the Board.
CHapterR VI
WORKS AND SERVICES TO BE PROVIDED AT
NON-MAJOR PORTS BY THE BOARD
23. Powers of the Board to execute works and provide appliances.—~ (1) The Board may, subject to any other law for the time being in force, execute such. works, within the limits of port and provide such appliances as it may deem necessary or expedient.
(2) Such works and appliances may include —
(a) wharves, quays, docks, stages, jetties, piers, place of anchorage and other works within the port or port approaches or on the foreshore of the port or port approaches in the State, with all such convenient arches, drains, landing places, stairs, fences, roads, bridges, tunnels and approaches and buildings required for the residence of the employees of the Board as the Board may consider necessary;
(b) buses, locomotives, rolling stock, sheds, hotels, warehouses and other accommodation for passengers and goods and other appliances for carrying passengers and for conveying, receiving and storing goods landed, or to be shipped or otherwise;
(c) moorings and cranes, scales and all other necessary means and appliances for loading and unloading of vessels;
(d) reclaiming, excavating, enclosing and raising any part of the foreshore of the port or port approaches which may be necessary for the execution of the works authorised by this Act or otherwise for the purposes of this Act;
"
84
* (e) such breakwaters and
other
works
as
may
be
expedient for
the
protection of
the
port;
(f)
dredgers and
other
machines for
cleaning, widening, deepening and
improving any
portion
of
the
port
approaches or
of
the
foreshore of
the
port
or
port
approaches; (g)
light
houses,
light
ships,
beacons, buoys,
pilot
boats
and
other
appliances necessary for
the
safe
navigation of
the
port
and
the
port
approaches in
so
far
as
it
relates
to
State
functions; (h)
vessels, tugs,
boats,
barges
and
launches and
lighters for
the
use
within
and
beyond
the
limits
of
the
port,
whether
in
territorial waters
or
otherwise, for
the
purpose
of
towing
or
rendering assistance to
any
vessel
whether
entering or
leaving
the
port
or
bound
elsewhere and
for
the
purpose
of
saving
or
protecting life
or
property and
for
the
purpose
of
landing, shipping or
transshipping passengers or
goods
under
section
27:
(i) sinking of
tube
wells and
equipment maintenance and
use
of
boats,
barges
and
other
appliances for
the
purpose
of
supply
of
water
at
the
port; , 6) engines
and
other
appliances necessary for
extinguishing of
fires;
(k)
lands
abutting
the
sea
coast
including creeks;
()
ferry boats and
other works and
equipment appertaining to
the
running
ferry
service
at
or
between
the
ports;
(m)
construction of
models
and
plans
for
carrying
out
hydraulic studies:
(n)
dry
docks,
slipways, boat
basins
and
workshop
to
carry
out
repairs
or
overhauling of
vessels,
tugs,
boats,
machinery or
other
appliances;
(0)
carrying out
hydrographic survey
within
the port
areas
and
in
other
areas
as
decided
by
the
Board,
and
providing necessary vessels,
equipments and
facilities for
the
same;
(p)
container handling
facilities.
* 85 24, Power of the Board to undertake certain works.—(1) The Board may undertake to carry out on behalf of any person any works or , services or any class of works or services, on such terms and conditions as may be agreed upon between the Board and the person concerned.
(2) The Board may, if it considers necessary or expedient in the public interest so to do, lend any of its vessels or appliances or the services of any of its employees to any person for such period not exceeding three months and on such terms and conditions as may be agreed upon between the Board and the person concerned.
25. Control over fishing vessels.—(1) Every fishing vessel plying within the non-major ports, including channels and basins thereof, shall be subject to the general control of the Board in the manner as may be prescribed.
(2). The Board shall take all possible steps to give warnings of danger that may occur within the jurisdiction of the Board.
26. Power of Board to order sea-going vessels to use docks, wharves etc.—(1} Subject to the provisions of section 29 of the Customs Act, 1962 (Central Act 52 of 1962), regarding. arrival of vessels and aircrafts in India when any dock, berth, wharf, quay, stage, jetty, pier or place of anchorage erected at any port or port approaches under the provisions of this Act has been completed with sufficient warehouses, sheds and appliances for receiving, landing or shipping goods or passengers from and upon sea-going vessels, the Board may, by notification published in three consecutive issues of the Official Gazette, declare that such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage is ready for receiving, landing and shipping or for landing or for shipping goods or passengers from and upon sea-going vessels.
(2) As from the date of publication of such notification for the third time, it shall be lawful for the Board, from time to time, when there is room at such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage to order to come alongside of such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage for the purpose of landing and shipping goods or passengers or for landing or for shipping the same, any
85
86
sea-going vessel
within
the
port
or
port
approaches which
has
not
c
o
m
m
e
n
c
e
d
to
discharge goods
or
passengers or
which
being
about
to
take
in
goods
or
passengers has
not
c
o
m
m
e
n
c
e
d
to
do
so:
Provided that
before
making
such
order,
the
Board
shall
have
regard, as
far
as
possible, to
the
convenience of
such
vessel
and
of
the
shippers in
respect
of
the
use
of
any
particular dock,
berth,
wharf,
quay,
stage,
jetty,
pier
or
place
of
anchorage:
Provided further
that
if
the
Board
is
not
the
Conservator of
the
Port,
the
Board
shall
not
itself
make
the
order
as
aforesaid but
shall
require
the
Conservator of
the
Port
or
other
person
exercising the
rights,
powers
and
authorities of
the
Conservator of
the
Port
to
make
such
order.
27.
If
a
c
c
o
m
m
o
d
a
t
i
o
n
sufficient, alf-sea-going vessels
compelled to
use
docks,
wharves
e
t
e
.
—
W
h e n sufficient number
of
docks,
berths, wharves, quays,
stages, jetties or
piers
have
been
provided at
any
port
or
port
approaches as
aforesaid, the
Board
may,
after
obtaining the
approval and
permission of
the
proper
officer envisaged in
section
33
of the Customs Act,
1962
(Central Act
52
of 1962} and
by
notification published in
three
consecutive issues
of
the
Official
Gazette,
direct
that
no
goods
or
passengers shall
be
landed
or
shipped
from
or
upon
any
sea-going vessel
within
the
non-major port
or
port
approaches otherwise than
at
such
docks,
berths,
wharves,
quays,
stages,
jetties
or
piers,
except
with
the
sanction
of
the
Board
and
in
accordance with
such
conditions as
the
Board
may
specify:
Provided
that
the
goods
shall
be
loaded
from
and
unloaded
at
a
place
approved
under
clause
(a)
of
section
8
of the Customs Act,
1962
(Central Act
52
of
1962).
28.
Power to
order vessels not
to
come
alongside of,
or
to
be
removed from
docks,
wharves e
t
c
.
—
A
n y officer appointed by
the
Board
in
this
behalf, may,
in
case
of
emergency or
for
any
reason
which
appears to
him
sufficient, by
notice
in
writing, order
the
master
or
owner
or
agent
of
any
sea-going vessel
not
to
bring
such
vessel
alongside of,
or
to
remove
such
vessel
from
any
dock,
berth,
wharf,
quay,
stage,
jetty,
pier
87 - or place of anchorage belonging to or under the control of the Board and if, such notice is not complied with, the Board may charge in respect of such vessel such sum as it thinks fit, not exceeding ten thousand rupees for each day of twenty fou hours or portion of such day, during which such vessel remains at such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage:
Provided that in the case of a vessél ordered to be removed, such charge shall not commence to be made till after the expiry of twelve hours from the service of such notice as aforesaid on the master or owner or agent of the vessel.
29. Power of Government ta exempt vessels from obligation to use wharves, etc—The Government may, if in its opinion, it is necessary in the public interest so to do, by general or special order, from time to ' time, permit certain specified vessels or classes of vessels to discharge or ship goods or certain specified goods or classes of goods at such place in a port or within the port approaches, in such manner, during such period and subject to such payments to the Board and on such conditions as the Government may think fit ,
Provided that goods or class of goods are loaded from and unloaded at such places approved under clause (a) of section 8 of the Customs Act, 1962 (Central Act 52 of 1962).
30. Board to declare when vessels, other than sea-going vessels compelled to use dock, wharves eic.—(1) When any dock, berth, wharf, quay, stage, jetty, pier or place of anchorage for receiving, landing or shipment of goods or passengers from or upon vessels, not being sea-going vessels has been made and completed with all proper appliances in that behalf, the Board may, after obtaining the approval of the Collector of Customs, by order published in the Official Gazette—
(i) declare that such dock, berth, quay, stage, jetty, pier or place of anchorage is ready for receiving, landing or shipment of goods or passengers from or on vessels not being sea-going vessels; and
87
88
(ii} direct that
within certain limits to
be
specified therein it
shall
not
be
lawful
without the
express sanction of
the
Board,
to
land
or
ship
any
goods
or
passengers, out
of
or
into,
any
vessel
not
being
sea-going vessel
of
any
class,
specified in
such
order,
except
at
such
dock,
berth,
wharf,
quay,
stage,
jetty,
pier
or
place
of
anchorage.
(2)
As
from the date of
the publication of
the
order
mentioned in
sub-section
(1),
it
shall not
be
lawful, without the
consent of
the
Board, for
any
vessel of
any
such
class,— (i)
to
land
or
ship
any
goods or
passengers at
any
place
within
the
limits
so
specified except
such
dock,
berth,
wharf,
quay,
stage,
jetty,
pier
or
place
of
anchorage; Gi)
while
within
such
limits, to
anchor, fasten
or
lie
within
twelve
nautical miles
from
the
sea
shore.
(3)
If
after the
publication of
such
order,
any
such
vessel,
while
within
the
limits
so
specified, so
anchor,
fasten
or
lie,
it
shall
be
lawful
for
the
Board
to
cause
the
same
to
be
removed
out
of
the
said
limits
at
the
expense
of
the
master
or
owner
or
agent
of
the
vessel.
31.
Performance of
services by
the
Board
or
other
p
e
r
s
o
n
—
(
1
)
The Board shall have power to
undertake the
following services, namely:-— (a)
stevedoring, landing,
shipping
or
transshipping passengers and
goods
between
vessels
in
port
and
the
wharves,
piers,
quays
or
dock
belonging to
or
in
the
possession of
the
Board;
(b)
subject
to
the
regulations made
under
sub-section
(2)
of
section
141
of
the Customs Act,
1962
(Central Act
52
of
1962),
receiving, removing, shifting, transporting, storing
or
delivering goods
brought within the
Board's
premises;
(c)
carrying
passengers within
the
limits
of
the
port
or
port
approaches, by
such
means
and
subject
to
such
restrictions and
conditions as
the
Government may
think
fit
to
impose;
and
(d)
piloting, hauling, mooring,
re-mooring,
hooking
or
measuring
of
vessels
or
any
other
service
in
respect
of
vessels,
89
(2) The Board may, if so requested by the owner, take charge of the goods for the purpose of performing the service or services and shall * give a receipt in such form as the Board may specify.
(3) Notwithstanding anything contained in this section, the Board may authorise any person to perform any of the services mentioned in sub-section (1) on such terms and conditions as may be agreed upon.
(4) No person authorised under sub-section (3) shall charge or recover for such service any sum in excess of the amount ieviable according to the.scale framed under sections 32, 33 or 35 of this Act.
(5) Any such person shall, if so required by the owner, perform in respect of the geods any of the services and for that purpose take charge of the goods and give receipt in such form as the Board may specify.
(6) The responsibility of any' such person for the loss, destruction or deterioration of goods of which he has taken charge shall, subject to the other provisions of this Act, be that of a bailee under sections 151, 152 and 161 of the Indian Contract Act, 1872 (Central Act 9 of 1872).
(7) After any goods have been taken charge of and a receipt given for them under this section, no liability for any loss or damage which may occur to them shall attach to any person to whom a receipt has been given or to the master or owner of the vessel from which the goods have been landed or transshipped.
32. Responsibility of the Board for loss, etc., of goods. "ay Subject to the restrictions contained in section 45 of the Customs Act, 1962 (Central Act 52 of 1962), on custody and removal of imported goods the responsibility of the Board for-the loss, destruction or deterioration of goods of which it has taken charge shall,—
(i), in the case of goods received for carriage by railway, be governed by the provisions of the Railways Act, 1989 (Central Act 24 of 1989); and
(ii) in other cases, be that of a bailee under sections 151, 152 and 161 of the Indian Contract Act, 1872 (Central Act 9 of 1872):
33/3237/201 78-5.
' 90 Provided that
no
responsibility under
this
section
shall
attach
to
the
Board,—
.
(a) until a
receipt mentioned in
sub-section
(2)
of
section
31
is given by
the
Board:
and
.
(b) alter the
expiry of
such
period as
may
be
provided by
the
regulations from
the
date
of
taking
charge
of
such
goods
by
the
Board.
(2)
The Board shall not
be
in
anyway responsible for
the
loss,
destruction or
deterioration of,
or
damage
to,
goods
of
which
it
has
taken
charge,
unless
notice
of
such
loss
ox
damage
has
been
given
within
thirty
days
from
the
date
of
taking
charge
of
such
goods
by
the
Board
under
sub-section
(2)
of
section
31.
:
33.
A
c c o m m o d a t i o n to be provided for
officers of
Customs in
wharves, etc.,
appointed under
Customs Act,
1962,—(1) Subject to
sub-section
(2)
of
section.141 of
the
Customs
Act,
1962
(Central Act
52
of
1962),
where the
officer authorised under
that
Act,
for
the
levy
of
duties
of
customs, appointed any
such
dock,
berth,
wharf.
quay,
stage,
jetty,
pier
or
place
of
anchorage, warehouse or
shed
or
a
portion of
any
warehouse or
shed
provided at
any
port
under
the
provisions of
this
Act
for
the
use
of
sea-going vessels to-be
an
approved place
for
the
landing or
shipping of
goods
or
a
warehouse for
the
storing of
dutiable goods
on
the
first
import
thereof without payment of
duty,
within
the
meaning of
the
Customs Act,
1962
(Central Act
52
of
1962),
the
Board shall set
apart and
maintain such
place
on
or
adjoining such
dock,
berth,
wharf,
quay,
stage,
jetty, pier or
place
of
anchorage or
in
such
warehouses or
shed
or
portion
thereof, for
the
use
of
officers of
Customs
as
may
be
necessary.
(2)
Notwithstanding that
any
dock,
berth,
wharf,
quay,
stage,
jetty,
pier
or
place
of
anchorage,
warehouse
or
shed
or
portion
thereof
at
any
port
has,
under
the
provisions
of
sub-section
(1),
been set apart for
the
use
of
the
officers of
Customs at
the
port,
all
rates
and
other
charges payable under
this
Act
in
respect thereof or
for
the
storage of
goods
therein, shall
be
payable to
the
Board, or
to
such
person or
persons as
may
be
appointed by
the
Board
to
receive the
same.
90
9]
34. Power to permit erection of'private wharves, ete., within the limits of a port subject to condition —(1} No person shall tnake, erect or fix within the limits of a port or port approaches any dock, berth, wharf, quay, stage, jetty. pier, place of anchorage, erection or mooring or undertake any reclamation of foreshore within the said limits except with the previous permission in writing of the Board and subject to such terms and conditions if any, as the Board may specify:
Provided that where the previous permission is sought by a Government Department or an undertaking owned or controlled by Government, a decision thereon shall be taken and communicated within sixty days from the date of receipt of such request:
Provided further that where the Board fails to communicate the decision taken thereon within the stipulated time, permission shail be deemed to have been granted to the Government Department or undertaking, as the case may be.
(2) If any person makes, erects or fixes any wharf, dock, quay, stage, jetty or pier, erection or mooring or undertakes 'any reclamation of foreshore in contravention of sub-section (1), the Board may, by notice, require such person to remove it within such time as may be specified in the notice and if the person fails to do so, the Board may cause it to be removed at the expense of that person.
35. Compensation payable in certain' cases where use of any private wharf, ete., rendered unlawful—(1}) Where, as a result of an order published under section 26 or section 27 the use of any wharf, dock, berth, quay, stage, jetty, pier or place of anchorage, made, fixed or erected by any person is rendered unlawful, the Board may, after hearing the person concerned by order, close, remove, fill up or destroy such wharf, dock, berth, quay, stage, jetty, pier or place of anchorage or permit the use thereof to such person on payment of such rates and charges as the Board may, with the previous sanction of the Government, determine. '(2) Save as otherwise provided under sub-section (3), no person shall be entitled to claim compensation for any injury, damage or loss caused or alleged to have been caused by an order made under sub-section (1).
91
92
'
(3)
If
it
is
proved to
the
satisfaction of
the
Board
that
any
such
wharf,
dock,
berth,
quay,
stage,
jetty,
pter
or
place
of
anchorage was
made,
fixed
or
erected
by
any
person
with
the
previous
permission of
the
authority competent to
grant
such
permission, he
shall
be
paid
by
the
Board
compensation, the
amount
of
which
shall
be
determined in
the
mamner
and
in
accordance with
the
principles hereinafter set
out,
that
is
to
say,—~ (a) in
computing the
compensation, there
shall
not
be
taken
into
account
any
rates
or
other
charges
which
such
person
shall
be
liable
to
pay
for
using
any
wharf,
dock,
berth,
quay,
stage,
jetty,
pier
or
place
of
anchorage, provided
by
the
Board;
(b)
the
amount
of
compensation shall
be
calculated with
reference to
the
cost
of
construction of
such
wharf,
dock,
berth,
quay,
stage,
jetty,
pier
or
place
of
anchorage:
(c)
where
the
amount
of
c
o
m
p
e
n
s
a
t
i
o
n
can
be
fixed
by
agreement, it
shall
be
paid
in
accordance with
such
agreement; (d)
where
no
such
agreement can
be
reached,
the
Government shall
appoint
an
Arbitrator, a
person
who
is,
or
has
been,
or
is
qualified for
appointment as
a
Judge
of
High
Court;
(e)
the
Government may,
in
any
particular case,
nominate
a
person
possessing special
knowledge of
any
matter relating to
any
case
under
inquiry
to
assist
the
Arbitrator
in
determining any
question
which
has
to
be
decided
by
him
under
this
section,
and
where
such
nomination
is
made,
the
person
to
be
compensated may
also
nominate
an
assessor
for
the
same
purpose;
(
f
)
at the c
o
m
m
e
n
c
e
m
e
n
t
of
the proceeding before
the
Arbitrator, the
Board
and
the
person
to
be
compensated shail
state
what
in
their
respective opinion
is
a
fair
amount
of
compensation; (g)
the
Arbitrator shall,
after
hearing
the
dispute,
make
an
award
determining the
amount
of
compensation which
appears
to
him
to
be
just
and
specify
the
person
or
persons
to
w
h
o
m
such
compensation shall
be
paid;
93
(hy where there is a dispute as to the person or persons who are entitled to the compensation, the Arbitrator shall decide such dispute and if-the Arbitrator finds that more persons than one are entitled to . compensation, he shall apportion the amount thereof among such persons. Cuapter VII"
IMPOSITION AND RECOVERY OF RATES AT PORTS
36. Scales of rates for services performed by the Board or other person.—(1) The Board shall, from time to time, frame by regulations a scale of rates at which and a statement of the conditions under which, any of the services specified hereunder shall be performed by itself or any person authorized under section 28 at or in relation to port or port approaches,—
(a) transshipping of passengers or goods between vessels in the port or port approaches;
(b) stevedoring, landing and shipping of passengers or goods from or to such vessels, to or from any wharf, quay, jetty, pier, dock, berth, mooring; stage or erection, land or building in the possession or occupation of the Board or at any place within the limits of the port or port approaches;
(c) cranage or porterage of goods on any such place;
(a) wharfage, storage or demurrage of goods on any place;
(e) hydrographic survey in harbours, port areas, coastal areas, inland water ways and other water bodies; and
(f) any other service in respect of vessels, passengers or goods excepting the services in respect of vessels for which fees are chargeable under the Indian Ports Act, 1908 (Central Act 15 of 1908).
(2) Different scales of rates and conditions may be framed for different classes of goods and vessels and for different ports.
37. Scales of rates and statement of conditions for use of property belonging to the Board.—(1) Subject to sub-section (2) of section 141 of the Customs Act, 1962 (Central Act 52 of 1962), where
od the officer authorised under
that
Act,
the
Board
shall,
from
time
to
time,
also
frame
a
scale
of
rates
on
payment of
which
and
a
statement of
conditions under
which
any
property belonging to,
or
in
the
possession or-
occupation of
the
Board,
or
any
piace
within
the
limits
of
the
port
or
port
approaches may
be
used
for
the
purposes specified h
e
r
e
u
n
d
e
r
—
(a)
approaching or
lying
at
or
alongside any
buoy,
mooring, wharf,
quay,
pier,
dock
or
anchorage, land,
building or
place
as
aforesaid by
vessels; (b) entering
upon
or
plying
for
hire
or
any
wharf,
quay,
pier,
dock,
land,
building, road,
bridge,
approach
or
place
as
aforesaid by
animals
or
vehicles
carrying
passengers or
goods:
(c)
leasing
of
land
or
sheds
by
owners
of
goods
imported
or
intended
for
export
or
by
steamer
agents:
(d}
any 'other use
of
any
land,
building, works,
vessels
or
appliance belonging to
or
provided
by
the
Board.
(2)
Different scales
of
rates
and
conditions may
be
framed
for
different classes of
goods
and
vessels and
for
different ports.
38.
Consolidated rates
of
combination of
services.—The Board
may,
from
time
to
time,
frame
a
consolidated écale
of
rates
for
any
combination of
the
services
specified in
section
31
or for any combination of
such
service
or
services with
any
use
or
permission to
use
or
permission to
use
any
property belonging to,
or
in
the
possession or
occupation of
the
Board,
as
specified in
section
32.
39.
Power to
levy concessional rates
in
certain
cases.—In framing
scales
of
rates
under
any
of
the
foregoing provisions of
this
Chapter,
the
Board
may
prescribe a
lower
rate
in
respect
of,—
(a)
coastal
goods,
that
is
to
say,
goods
other
than
imported
goods
as
defined
in
the
Customs
Act,
1962
(Central Act
52
of
1962)
carried in
a
vessel from
one
Indian port
to
another Indian port:
Provided that
the
Board
shall
not
make
any
discrimination between
one
Indian
port
and
another
such
port
in
prescribing a
lower
rate
under
this
section.
so
94
95
(b) other goods in special cases. g 'p
40. Prior sanction of Government to rates and conditions —Every scale of rates and every statement of conditions framed by the Board under the foregoing provisions of this chapter shall be submitted to the Government for sanction and shall have effect when so sanctioned and published by the Board in the Official Gazette,
41. Power of Government to require modifi ication or - cancellation of rates—(1) Whenever the Government considers it necessary in the public interest so to do, it may, by order in writing, direct the Board to cancel any of the scales in force or modify the sanie within such period as it may specify.
(2) If the Board fails or neglects to comply with such direction within the specified period, the Government may cancel any of such scales or make such modifications therein as it may think fit:
Provided that before so cancelling or modifying any scale, the Government shall consider any objection or suggestion which may be made by the Board during the specified period.
(3) When, in pursuance of this section, any of the scales has been cancelled or modified, such cancellation or modification shall be notified by the Government and shall thereupon have effect accordingly.
42. Remission of rates of charges-—The Board may; in special cases, and for reasons to be recorded in writing, exempt either wholly or partly any goods, vehicles or vessels or class of goods, vehicles or vessels from the payment of any rate or of charge leviable in respect thereof according to any scale of rates in force under this Act or remit the whole or any portion of such rate or charge so levied.
43. Refund af-excess charges.—No person shall be entitled to a refund of an excess charge made by the Board unless his claim to the refund has been preferred in writing by him or on his behalf to the Board within six months from the date of payment duly supported by all original relevant documents:
96
:
Provided that
the
Board
may,
of
its
own
motion, refund excess charges made
in'its bills
at
any
time.
44.
Notice of
p
a
y
m
e
n
t
charges short levied or
erroneously refunded —{1)
When
the
Board
is
satisfied that
any
charge
leviable under
this
Chapter
has
been
short
levied
or
erroneously refunded, it
may
issue
a
notice
to
the
person
who
is
liable
to
pay
such
charge
or
to
w
h
o
m
the
refund
has
erroneously been
made,
requiring him
to
show
cause
why
he
should
not
pay
the
amount
specified in
the
notice:
Provided that
no
such
notice
shall
be
issued
after
the
expiry
of
three
years,—
(a)
when
the
charge
is
short
levied,
from
the
date
of
the
payment
of
the
charge;
(b)
where
'a
charge
has
been
erroneously refunded, from
the
date
of
the
refund.
representation, made
by
the
person
to
w
h
o
m
notice
has
been
issued
under
sub-section
(1),
determine the
amount
due
from
such
person
and
thereupon such
person
shall
pay
the
amount
so
determined.
45.
Time for payment of
rates on
g
o
o
d
s
.
—
T
h e rates in
respect of
goods to
be
landed shall be
payable immediately on
the
landing
of
the
goods
and
rates
in
respect
of
goods
to
be
removed
from
the
premises of
the
Board
or
to
be
shipped
for
export
or
to
be
transshipped shall
be
payable
before
the'
goods
are
removed,
shipped
or
transshipped.
46.
Board's lien
for
rates —(1}
For
the
amount of
all
rates leviable by
the
Board
under
this
Act,
in
respect of
any
goods
and
for
the
rent
due
to
the
Board
for
any
building, plinths, stacking areas
or other premises on
or
in
which
any
goods
may
have
been
placed, the
Board
shall
have
a
lien
on
such
goods
and
may
seize
and
detain
the
same
until
such
rates
and
rent
are
fully
paid.
(2)
Such lien shall have priority over
all other liens
and
claims, except
for
general average and
for
the
ship
owner's lien
wpon
the
said
-goods
for
freight and
other
charges where
such
lien
exists
and
for
money
payable to
the
Central Government under
any
law
for
the
time
being
in
force,
relating to
customs other
than
by
way
of penalty or
fine
and
to the
Government under
any
law
for
the
time
being
i in
force.
~
97
47, Ship owner's lien for freight and other charges —(1) If the master or owner of any vessel or his agent at or before the time of landing from such vessels any goods at any dock, wharf, quay, stage, jetty, ' berth, mooring or pier belonging to, or in occupation of, the Board, gives to the Board a notice in writing that such goods are to remain subject to a lien for freight or other charges payable to the ship owner, to an amount to be mentioned in such notice, such goods shall continue to be liable to such lien to such amount.
(2) The goods shall be retained in the custody of the Board at the tisk and expense of the owners of the goods until such lien is discharged as hereinafter mentioned and godown and storage rent shall be payable by the party entitled to such goods for the time during which they may be so retained. '
(3) Upon production before any officer appointed by the Board in that behalf of a document purporting to be a receipt for, or release from, the amount of such lien, executed by the person by whom or on whose behalf such notice has been given, the Board may permit such goods to be removed after taking reasonable care with respect to the authenticity of such document...
(4) The provisions of this section shall not be applicable to fishermen operating traditional vessels and mechanised vessels in the fishing harbours and fish landing centres.
48. Sale of goods.—(1} The Board may, after the expiry of two months from the time when any goods have passed into its custody, or in the case of animals and perishable or hazardous goods after the expiry of such shorter period not being less than twenty four hours after the landing of the animals or the goods as the Board may think fit, sell by public auction or in such cases as the Board considers it necessary so to do, for reasons to. be recorded in writing sell by tender, private agreement or in any other manner such goods or so much thereof as in the opinion-of the Board may be necessary,—
(a) if any rates payable to the Board in respect of such goods have not been paid; or
(b) if any rent payable to the Board in respect of any place on or in which such goods have been stored has not been paid: or 33/3237/201 1/8-S.
98
(c) if
any lien of
any ship owner for
freight or
other charges of
which notice has
been
given has
not
been
discharged and
if
the
person
claiming such
lien
for
freight or
other
charges has
made
to
the
Board
an
application for
such
sale.
(2)
Before making such
sale, the
Board shall give
ten
days
notice of
the
same
by
publication thereof
in
the
Official Gazette
and
also
in
at
least
one
of
the
newspapers having
wide
circulation in
the
locality:
Provided that
in
the
case
of
animals
and
perishable or
hazardous goods,
the
Board
may
give
such
shorter
notice
and
in
such
manner
as
provided in
the
regulations.
(3)
If
the address of
the
owner of
the
goods has
been
stated in
the
manifest of
the
goods
or
in
any
of
the
documents which
have
come
in
the
possession of
the
Board
or
is
otherwise known,
notice
shall
also
be
given
to
him
by
letter
delivered at
such
address or
sent
by
post
or
by
e-mail
but
the
title
of
a
bonafide purchaser of
such
goods
shall
not
be
invalidated by
reason
of
the
omission to
send
such
notice
nor
shall
any
such
purchaser be
bound
to
inquire
whether
notice
has
been
sent.
(4)
Notwithstanding anything
contained
in
this
section,
controlled
goods
may
be
sold
at
such
time
and
in
such
manner
as
the
Government
may
direct.
£xplanation.—In this
section
and
in
section
49
"controlled goods"
means
goods,
the
price
or
disposal of
which
is
regulated under
any
law
for
the
time
being
in
force.
49.
Disposal af
goods
not
removed from
premises of
Board
within the
time
limit-——{1) Subject
to
section
48
and sub-section
(2)
of
section
141
of
the Customs Act,
1962
(Central Act
52
of
1962),
and
subject to
the
procedure in
case
of
goods
not
cleared, warehoused or
transshipped within
thirty
days
after
unloading as
provided
in
section
48
of the said Act, where any
goods placed in
the
custody of
the
Board upon
the
landing thereof are
not
removed by
the
owner or
other person entitled thereto from
the
premises of
the
Board
within thirty days
from
the
date
on
which
such
goods
were
placed on
their
custody, the
Board
may,
if
the
address of
the
owner
or
such
person is
known, cause
a
notice to
be
served upon
him
by
letter delivered at
such
address or
sent
by
post
or
by
e-mail
or
if
the
notice
cannot
be
so
served
upon
him
or
his
address is
not
k
n
o
w
n
,
99
cause a notice to be published in the Official Gazette and also in at least one of the local newspapers having wide circulation in the locality requiring him to remove the goods forthwith and stating that in default of compliance therewith, the goods are liable to be sold by public auction or by tender, agreement or in any other manner:
Provided that where all the rates and charges payable under this Act in respect of any such goods have been paid, no notice of removal shall be so served or published under this sub-section unless two months have expired from the date on which the goods were placed in the custody of the Board.
{2) The notice referred to in sub-section (1) may also be served on the agents of the vessel by which such goods were landed.
(3) If such owner or person does not comply with the requisition in the notice served upon him or published under sub-section (1), the Board may, at any time after the expiration of two months from the date on which such goods were placed in its custody, sell the goods by public auction or, in such cases as the Board considers it necessary so to do, for reasons to be recorded in writing, sell by tender, agreement or in any other manner such goods or so much thereof in the opinion of the Board may be necessary after giving notice of the sale in the manner specified in sub-sections (2) and (3) of section 48.
(4) Notwithstanding anything contained in sub-section (1) or sub-section (3),—
(a) the Board may in the case of animals and perishable or hazardous goods give notice of removal of such goods although, the period of one month or as the case may be, of two months specified in sub-section (1) has not expired or give such shorter notice of sale in such manner as in the opinion of the Board the urgency of the case requires;
(b) controlled goods may be sold in accordance with the provisions of sub-section (4) of section 48.
100
(5)
The Government may,
if
it
deems
necessary so
to
do
in
the
public
interest, by
notification, exempt
any
goods
or
classes
of
goods
from
the
operation of
this
section.
50.
Application of
sale
proceeds.—(1) Subject
to
the
provisions of
the
Customs
Act,
1962
and the rules and
regulations made
thereunder, the
proceeds of
every
sale
under
section
48
or section
49
shail be
applied in
the
following order:-— (a)
in
payment of
the
expenses of
the
sale;
(b)
in
payment, according to
their
respective priorities, of
the
liens
and
claims
exempted in
sub-section
(2)
of
section
46
from the priority of
the
lien
of
the
Board; (c)
in
payment of
the
rates
and
expenses of
landing, removing, storing or
warehousing the
same
and
of
ail
other
charges
due
to
the
Board
in
respect
thereof
including demurrage other
than
the
penal
demurrage payable
in
respect
of
such
goods
for
a
period
of
four
months
from
the
date
of
landing; (d)
in
payment
of a
n
y
other
sum
due
to
the
Board.
(2)
The surplus, if
any,
shall
be
paid
to
the
importer, owner
or
consignee of
the
goods
or
to
his
agent,
on
an
application made
by
him
in
this
behaif
within
six
months
from
the date of
the
sale
of
the
goods.
(3)
Where no
application has
been
made
under
sub-section
(2),
the surplus shall be
applied by
the
Board for
the
purpose of
this
Act.
51.
Recovery of
rates
and
charges by
distraint of
vessel—(1) If
the
master
of
any
vessel
in
respect of
which
any
rates
or
penalties are
payable under
this
Act,
or
under
any
regulations or
orders
made
in
pursuance thereof, refuses
or
neglects to
pay
the
same
or
any
part
thereof
on
demand,
the
Board
may
distrain or
arrest
such
vessel
and
tackle,
apparel
and
furniture belonging thereto
or
any
part
thereof
and
detain
the
same
until
the
amount
so
due
to
the
Board,
together with
such
further
amount
as
may
accrue
for
any
period
during
which
the
vessel
is
under
distraint or
arrest,
is
paid.
,
101 : '
(2) In case any part of the said rates or penalties or of the cost of the distress or arrest or keeping of the same, remains unpaid for a period of five working days next after any such distress or arrest has been so made, the Board may cause the vessel or other thing so distrained or arrested to be sold and with the proceeds of such sale, shall satisfy such rates, or penalties and costs, including the cost of the sale remaining unpaid, rendering the surplus if any, to the master of such vessel on demand:
Provided that ten days notice shall be given to the party before the sale.
52. Graat of port clearance after payment of rates, realisation of damages etc.—If the Board gives to the officer of the Central Government whose duty is to grant the port clearance to any vessel at the port, a notice stating,—
(i) that an amount specified therein is due in respect of rates, fines, penalties or expenses chargeable under this Act or under any regulations or orders made in pursuance thereof, against such vessel, or by the owner or master of such vessel in respect thereof, or against or in respect of any goods on board of such vessel; or
(ii) that an amount specified therein is due in respect of any damage referred to in section 96 and such amount together with the cost of proceedings for the recovery thereof before a Magistrate under that section has not been realised, such officer shall not grant such port clearance until the amount so chargéable or due has been paid or, as the case may be, the damages and cost have been realised:
Provided that any such officer of the Central Government may be authorised io act under this section after issuing a general or special order in consultation with the Central Government.
101
102
Cuaprer
VII
B
O
R
R
O
W
I
N
G
P
O
W
E
R
S
OF
B
O
A
R
D
53.
Power to
raise loans—(1) The
Board
may
raise
loans,
with
the
previous sanction of
the
Government on
such
terms
and
conditions as
may
be
prescribed by
Government for
the
purposes of
this
Act.
(2)
Loans may
be
raised by
the
Board in
the
open
market on
the
securities issued
by
it
or
may
be
obtained from
the
Government or
a
Bank
approved by
the
Government.
54.
S
e c u r i t i e s
(
1
)
The Board may, with the
sanction of
the
Government, provide
by
regulations, the
form
in
which
the
securities of
the
Board
shall
be
issued
by
the
Board
and
the
mode
in
which,
and
the
conditions subject
to
which,
they
may
be
transferred.
(2)
The holder of
any
security in
any
form
may
obtain in
exchange thereof, upon
such
terms
as
the
Board
may,
from
time
to
time,
determine, a
security on
other
form
'provided by
the
regulations.
(3)
The right' to
sue
in
respect of
money secured by
the
securities shall
be
exercisable by
the
holders
thereof
for
the
time
being
without
preference in
respect
of
priority of
date.
535.
Endorsement o
f
a
s
e
c
u
r
i
t
y
—
E
n d o r s e m e n t of a
security of
the
Board
which
is
transferable by
endorsement shal!
be
valid
when
the
maker
or
the
holder
of
such
security
signs
it
in
accordance. with
the
provisions of
section
15
of the Negotiable Instruments Act,
1881
(Central Act
26
of
1881).
56.
Liability of
endorser of
security-—~A person
shall,
by
reason
of
his.
having
endorsed
any
security
of
the
Board,
be
liable
to
pay
any
money
due
either
as
principal or
as
interest
thereunder, unless
the
liability is
excluded
or
made
conditional in
accordance with
the
provisions of
the
Negotiable Instruments Act,
1881
(Central Act
26
of
1881).
57.
Impression of
signature on
securities—(1) The
signature
of
the
person
authorised to
sign
the
securities on
behalf
of
the
Board,
may
be
printed,
engraved
or
lithographed or
impressed
by
such
mechanical process
as
the
Board
may
direct.
(2)
A
signature so
printed, engraved, lithographed, impressed or
otherwise shall
be
valid
as
if
it
had
been
inscribed in
the
proper
handwriting of
the
person
so
authorised.
103
58. Issue of duplicate security—{1). When any security is alleged to have been lost, stolen or destroyed either wholly or in part and a person claims to be the person to whom but for the loss, theft or destruction it would be payable, he may, on application to the Board and on producing proof to its satisfaction of the loss, theft or destruction and justness of the claim, and on payment of such fee, if any, as may be provided by regulations, obtain from the Board an order for-—
{a} the issue of duplicate security payable to the applicant; and
(b) the payment of interest in respect of the security said to be lost, stolen or destroyed pending the issue of a duplicate security.
(2) An order shall not be passed under sub-section (2) until after the issue by the Board of the notification of the loss, theft or destruction in the manner provided by regulations.
(3) A list of securities in respect of which 'an order is passed under sub-section (1) shall be published in such manner as the Board may provide in the regulations.
(4) Ef at any time before the Board becomes discharged under the provisions of this Act from liability in respect of any security the whole of which is alleged to have been lost, stolen or destroyed, such. security is found, any order passed in respect thereof under this section shall be cancelled.
59. Conversion of securities.--(1) The Board may, subject to such conditions as may be provided by regulations, on the application of a person claiming to be entitled to security or securities issued by it, on being satisfied of the jusiness of the claim and on delivery of the security or securities receipted in such manner and on payment of such fee, if any, as it may be provided by regulations, convert, consolidate or subdivide the security or securities, and issue to the applicant a new security or securities, accordingly.
(2) The conversion, consolidation or subdivision referred to in sub-section (1) may be into a security or securities of the same or different classes or of the same or different loans.
60. Discharge in certain cases.—Notwithstanding anything contained in the Limitation Act, 1963 (Central Act 36 of 1963),— (i} on payment of the amount due on a security on or after the date on which payment becomes due; or
104
(ii) when a
duplicate security has
been
issued
under
section 58;
or
(iii)
when
a
new
security or
securities has
or
have
been
issued
upon
conversion, consolidation or
subdivision under
section
59,
the Board 'shall be
discharged from
all
Habilities in
respect of
the
security or
securities so
paid
or
in
place
of
which
a
duplicate or
new
security or
securities has
or
have
been
issued,— (a)
in
the
case
of
payment, after
the
lapse
of
six
years
from
the
date
on
which
payment was
due;
(b)
in
the
case
of
duplicate security after
the
lapse
of
six
years
from
the
date
of
the
publication under
sub-section
(3)
of
section
58
of the list in
which the
security is
first
mentioned or
from
the
date
of
the
last
payment or
interest on
the
original security, whichever, is
later;
(c)
in
the
case
of
new
security issued
upon
conversion, consolidation or
subdivision after
the
lapse
of
six
years
from
the
date
of
the
issue
thereof.
61.
Security for
loans
taken
by
the
Board.—All loans
raised
by
the
Board
under
this
Act
shall
be
a
first
charge
on,—
(1)
the property vested or
which
may
hereafter during
the
currency of
the
loans
become
vested
in
the
Board
other
than,—
(i)
any
sum
set
apart
by
the
Board
as
sinking fund
for
the
purpose of
paying
off
any
loan
or
for
the
payment of
pension to
its
employees; or
(ii)
the
provident or
pension find
established by
the
Board;
and
(2)
the rates leviable by
the
Board
under
this
Act.
62.
Remedies of
G
o v e r n m e n t in respect of
loans made
to
the
B
o a r d — -
T
h e Government shall
have
in
respect of
loans
made
by
it
to
the
- Board the
same
remedies as
holders of
securities issued
by
the
Board
and
Government shall
not
be
deemed
to
possess any
prior
or
greater rights
in
respect of
such
loans
than
holders of
such
securities:
Provided that
when
the
terms
of
any
such
loan
made
before
the
appointed day
expressly provide
that
the
loan
shall
have
priority over
all
other
loans
in
the
matter
of
repayment by
the
Board,
such
loan
shall
have
priority.
105
63. Power of the Board to repay loans before due date.—The Board may with the previous sanction of the Government, apply any sums out of the amounts which may come into its hands under the provisions of this Act and which can be so applied without prejudicing the security of other holders of the securities, in repaying to Government any sum which may remain due in respect of the principal of any loan although the time fixed for the repayment of the same may not have arrived: '
Provided that no such repayment shall be made of any sum less than ten thousand rupees and that if such repayment is made, the amount of interest in each succeeding instalment shall be so adjusted as to represent exactly the interest due on the outstanding principal.
64. Establishment of sinking fund.—(1) Uf in respect of a loan raised by the Board under this Act, which is not repayable before the expiration of' one year from the date of the loan, the Government by an order in writing so directs, the Board shall set apart half yeariy, out of its income, as a sinking fund, a sum sufficient to liquidate the loan within a period which shall not in any case, unless the previous consent of the Government has been obtained, exceed twenty five years but the maximum period shall not in any case exceed forty years:
Provided that a sinking fund need net in the absence of any stipulation to that effect be established in the case of loans taken by the Board from the Central Government or any State Government.
(2) Where any sinking fund has, before the appointed day, been established by any authority in respect of a loan raised by it, for which the Board is liable under this Act, the sinking fund so established by that authority shall be deemed to have been established by the Board under this section. ,
65. Investment and-application of sinking fund-—(1) The sums so set apart by the Board under sub-section (1) of section 64 and the sums forming part of any sinking fund referred to in sub-section (2) of that section shall be invested in public securities or in such other securities as * the Government may approve in this behalf and shall be held by the Board in trust for the purposes of this Act.
33/3237/2017/8-5. ~
.
106
(2)
The Board may
apply the
whole or
any
part of
the
sums accumulated in
any
sinking
fund
in
or
towards
the
discharge of
the
amounts
for
the
repayment of
which
the
fund
has
been
established:
Provided
that
it
pays
into
the
fimd
in
each
year
and
accumulates, until
the
whole
of
the
amounts
borrowed
are
discharged, a
sum
equivalent.to -
the
interest
which
would
have
been
produced
by
the
sinking
fund
or
the
part
of
the
sinking
fund
so
applied.
66.
Annual examination of
sinking
f
u
n
d
.
—
(
1
)
A
sinking fund
established for
the
liquidation of
any
loan
shall
be
subject
to
annual
exantination by
such
person
as
may
be
appointed by
the
Government in
this
behalf
and
the
persons
so
appointed shall
ascertain whether
the
cash
and
the
currént
market
value
of
the
securities at
the
credit
of
the
fund
are
actually
equal
to
the
amount
which
would
have
been
accumulated if,
investment had
been
regularly made
and
the
rate
of
interest
as
originally estimated had
been
obtained
thereon.
(2)
The Board shall pay
forthwith into
the
sinking fund
any
amount
which
the
person
appointed under
sub-section
(1)
to
conduct the
annual ©
examination of
the
fund
may
certify
to
be
deficient unless
the
Government specifically sanctions a
gradual
re-adjustment.
(3)
If
the cash and current market value of
the
securities at
the
credit
of
a
sinking fund
are
in
excess
of
the
amount
which
should
be
at
its
credit, the
person
appointed under
sub-section
(1)
shall certify the
amount of
the
excess and
the
Board may,
with
the
previous sanction of
the
Government, reduce
or
discontinue the
half
yearly
contributions to
the
sinking
fund
required
under
section
64,
67.
Power of
the
Board to
take temporary loans
or
o
v
e
r
d
r
a
f
t
s
—
Notwithstanding anything
contained
in
this
Act,
the
Board
m
a
y
,
— (i) borrow amounts by
means of
temporary overdraft or
otherwise by
placing the
securities held
by
the
Board
in
its
reserve funds
or
on
security of
the
fixed
deposits of
the
Board
in
its
banks;
(ii)
obtain
advances from
such
banks
on
pledge
or
hypothecation of
its
current
assets
withoyt
the
previous
sanction
of
the
Government:
Provided
that
such
temporary overdrafts or
other
loans,—
(a)
shall
not
at
any
time
have
a
longer
currency
than
six
months;
and
106
107
(b) shall not be taken without the previous sanction of the Government, if at any time in any year the amount of such overdrafts, or other loans exceeds such amount not exceeding ten lakhs of rupees, as the Government may fix in this behalf: .
Provided further that all amounts so borrowed by overdrafts or otherwise shall be expended for the purposes of this Act.
68. Power of the Bourd to borrow money from International Bank for Reconstriction and Development or from other foreign institutions.—Notwithstanding anything contained in this Act, but subject to any other law for the time being in force in this behalf, the Board may, with the previous sanction of the Government and on such term and conditions as may be approved by the Government, raise for the purposes of this Act, loans in any currency or currencies from the international Bank for Reconstruction and Development or from any other Bank or Institution in any country outside India, and no other provision of this Chapter shall apply to or in relation to any such loan unless the terms and conditions of the loan or the approval thereof by the Government or otherwise provided so.
. CHaprer [IX REVENUE AND EXPENDITURE -
69. General Fund of the Board.—The Board shali have and maintain its own fund called the General Fund of the Board to which shall be credited all amounts received by or on behalf of the Board under the provisions of this Act and all amounts received by it from the Government by way of grants, subventions, loans and advances, and as the Conservator of Ports and of their approaches or as the body appointed under. section 36 of the Indian Ports Act, 1908 (Central Act 15 of 1908).
70. Application of amounts in General Fund.—(1) The amounts credited to the General Fund under section 69 shall be applied by the Board in payment of the following charges, namely:-—
(a) the. interest and instalments of principal due in respect of any loan that may have been raised or obtained by the Board or for the payment of which the Board may be liable and payments to the sinking fund established for such loan;
108
(b) the salaries, fees,
remunerations, allowances, pensions,
gratuities, compassionate allowances or
other
amounts
d
u
e
to
officers
and
other
employees
of
the
Board;
(c)
the
contributions, if
any,
payable
to
the
Central
or
State
Government on
account
of
pension
and
leave
allowance
of
any
officer
lent
to
the
Board
by
such
Government; (d)
the
cost
and
expenses,
if
any,
incurred
by
the
Board
in
the
conduct
and
administration of
any
provident
fund,
welfare
fund,
loan
or
special
fund
established by
the
Board;
*
(e)
the
contributions, if-any,
duly
authorized to
be
made,
by
regulations made
under
this
Act,
'to
any
such
fund
referred
to
in
clause
(d);
(f)
such
sums
as
may,
from
time
to
time,
be
agreed
upon
by
the
Board
and
the
G
o v e r n m e n t or the Central
G
o v e r n m e n t or any other authority as
a
reasonable contribution payable
by
the
Board
towards
the
expenses
in
connection with
the
watch
and
ward
functions of
the
Police
Force
or
the
Central
Industrial Security
Force
or
any
other
Force w
h
i
c
h
the
Government or
the
Central
Government or
any
other
authority, as
the
case
may
be,
may
establish and
maintain
for
the
protection of
the port
and
the
docks,
warehouses and
other
property
of
the
Board;
()
the cost of
repairs and
maintenance of
the
property belonging to
or
vested
in,
the
Board
and
all
charges
upon
the
same
and
all
working
expenses; (h)
the
cost
of
the
execution and
provision of
any
new
work
or
appliance specified in
section
23
which the
Board may
determine to
charge
to
revenue; (i)
any
expenditure incurred under
section
24:
(j) any other expenditure which
may
be
incurred by
the
Board
generally for
the
purposes of
this
Act;
109
(k) any other charge which may on the application of the Board or otherwise be specially sanctioned by the Government or for
which the Board may be legally liable. ,
(2) All amounts standing at the credit of the Board which cannot immediately be applied in the manner or for the purpose specified in
sub-section (1) shall—
(a) be deposited in any Nationalised Bank or Treasury Savings Bank or financial institution coritrolled and managed by the Government as the Board may decide: or
(b) be invested in any specialised scheme in Nationalised Banks or in such public securities as may be determined by the Board an d
the said securities shall be held in trust by the Board for the purposes o f
this Act.
71. Power to transfer amounts from General Fund to specified account and vice-versa. —The Board may, with the previous sanction o f
the Government, apply any sum out of the amounts credited to th e
General Fund of the Board towards meeting deficits, if any, in the
particular or specified accounts such as pilotage account, if so mainta ined
or transfer the whole or part of any surplus funds in such partic ular
accounts to the General Fund of the Board.
72, Establishment of Reserve Funds —The Board may, from time to time, set apart such sums out of its surplus income as it thinks fit as a
reserve fund or funds for the purpose of expanding existing faci lities or
creating new facilities at the ports or for the purpose of providing against
any temporary decrease of revenue or increase of expenditure arisi ng from
transient causes or for purposes. of replacement or for meetin g
expenditure arising from loss or damage from fire, cyclones, shipwreck s or
other accident or for any other emergency arising in the ordinary con duct
of its works under this Act:
110
Provided that
the
sums
set
apart
annually in
respect of
and
the
aggregate at
any
time
of,
any
such
reserve fund
or
funds
shall
not
exceed
such
amount
as
may,
from
time
to
time,
be
fixed
in
that
behalf
by
the
Government.
73.
Power to
reserve Maritime Board
securities for
Board
Ss
own
investments.—(1) For
the
purpose
of
any
investment
which
the
Board
is
authorised
to
make
under
this
Act,
it
shall
be
lawful
for
the
Board
to
reserve
and
set
apart
any
securities
to
be
issued
by
it
on
account
of
any
loan
to
which
the
consent
of
the
Government
has
been
given:
.
Provided that
the
intention to
so
reserve and
set
apart
such
securities has
been
notified as
a
condition to
the
issue
of
the
loan.
(2)
The issue by
the
Board of
such securities direct
to
and
in
the
name
of
the
Board
shall
not
operate to
extinguish or
cancel
such
'
securities, but
every
security so
issued
shall
be
valid
in
all
respects as
if
issued
to,
and
in
the
name
of,
any
other
person.
(3)
The purchase by
the
Board
or
the
transfer, assignment or
endorsement to
the
Board
of
any
security issued
by
the
Board,
shall
not
operate
to
extinguish or
cancel
any
such
security but
the
same
shall
be
valid
and
negotiable in
the
same
manner
and
to
the
same
extent
as
if
held
by
or
transferred or
assigned or
endorsed to
any
other
person,
74,
Prior sanction of
G
o v e r n m e n t to charge expenditure to
eapital.—(1) No
expenditure shall
be
charged
by
the
Board
to
capital
without
the
previous
sanction
of
the
Government:
Provided
that
the
Board
may
without
such
sanction
charge
to
capital
expenditure not
exceeding such
limit
as
may
be
specified and
subject
to
such
conditions as
may
be
imposed
by
the
Government.
(2)
Nothing in
sub-section
(1)
shall be
deemed to
require the
further sanction of
the
Government in
any
case
where
the
actual
expenditure incurred as
a
charge
to
capital
exceeds
the
expenditure sanctioned in
this
behalf
by
the
Government unless
the
excess
is
more
than
ten
per
cent
of
the
expenditure 'so
sanctioned.
ili
75. Works requiring sanction of the Board or Government.—(1) No new work or appliance, the estimated cost of which exceeds such - amount as may bé fixed by the Government in this behalf, shall be commenced or provided by the Board nor shall any contract be entered into by the Board in respect of any such new work or appliance until a plan of an estimate for such work or appliance has been submitted to, and approved by the Board and in case the estimated cost of any such new work or appliance exceeds such amount, as may, from time to time, be fixed by the Government in this behalf, sanction of the Government to the plan and estimate shail be obtained before such work is commenced or appliance provided.
(2) Nothing in sub-section (1) shall be deemed to require further sanction of the, Government in any case where the actual expenditure incurred does net exceed by more than ten per cent of the estimated cost so sanctioned. .
16. Power of Chief Executive Officer te direct execution of work.—Notwithstanding anything contained in section 75, the Chief Executive Officer may direct the execution of any work the cost of which does not exceed such maximum limit as may be fixed by the Government in that behalf and may enter into contracts for the execution of such works but in every case the Chief Executive Officer shall, as soon as possible, make a report to the Board of any such direction given or contract entered into by him.
77. Power of Board to compound or compromise claims.—The Board may compound or compromise any claim or demand or any action or suit instituted by or against it for such sum of money or other compensation as it deems sufficient: ,
Provided that no settlement shall be made under this section without the previous sanction of the Government if such settlement involves the payment by the Board of a sum exceeding such amount as may be specified by the Government in this behalf.
78. Writing off loss (1) Subject to such conditions as may be specified by the Government, where the Board is of the opinion that any amount due or any loss, whether of money or of property, incurred by the Board is irrecoverable, the Board may, with the previous approval of the Government, sanction the writing off finally of the said amount or loss:
.
111
.
112
Provided that
no
such
approval of
the
Government shall
be
necessary where
such
irrecoverable amount
or
loss
does
not
excéed
in
an
individual case,
twenty
five
thousand
rupees
or
in
the
agaregate in
any
year,
rupees
five
lakhs.
(2)
Notwithstanding anything
contained
in
sub-section
(1),
where the
Chief Executive Officer is
of
opinion that
any
amount
due
to
or
any
loss,
whether of
m
o
n
e
y
or
of
property, incurred by
the
Board
is
irrecoverable, the
Chief
Executive
Officer
may
sanction
the
writing
off
finally
of
such
amount
or
loss
provided
that
such
amount
or
loss
does
not
exceed,
in
an
individual case,
five
thousand
rupees
or
in
the
aggregate
in
any
one
year,
one
lakh
rupees
and
in
every
such
case,
the
Chief
Executive
Officer
shall
make
a
report
to
the
Board
giving
reasons
for
such
sanction.
79.
P
o w e r ete., of
Board as
C
o n s e r v a t o r
.
—
A
l
U
the powers, authorities and
restrictions in
respect
of
the
work
authorized under
this
Act,
shall
apply
to
the
works
which
may
be
executed
by
the
Board
as
the
Conservator of
the
Port
or
as
the
body
appointed under
sub-section
(1)
of
section
36
of the Indian Ports Act,
1908
(Central Act
15
of
1908)
and
also to
the
sanction of
such
works, the
estimate thereof and
the
expenditure thereunder.
80.
Budget estimates.—(1) The
Board
shall
on
or
before
the
thirty
first
day
of
January
in
each
year,
hold
a
special
meeting
at
which
the
Chief
Executive
Officer
of
the
Board
shall
present
an
estimate
of
the
income
and
expenditure of
the
Board
for
the
next
financial
year,
in
such
form
as
the
Government may
specify.
(2}
A
copy of
such estimate shall
be
sent
by
post
or
otherwise to
each
m
e
m
b
e
r
of
the
Board
so
as
to
reach
him
not
less
than
ten
clear
days
prior
to
the
date
appointed for
the
special meeting referred to
in
sub-section
(1).
(3)
The Board shall consider the
estimate at
such
meeting and
may
provisionally approve
it
with
or
without
modification.
(4)
The Board shall, on
or
before the
tenth day
of
February, cause
a
copy
of
such
estimate as
provisionally approved
by
it,
to
bes sent
to
the
Government.
112
i13
(5) The Government may sanction the estimate or may return it with remarks and may call for such additional information as it may deem necessary.
> (6) When an estimate is returned under sub-section (5), the Board shall proceed to reconsider the estimate with reference to such remarks and shali furnish such additional information as the Government may call for and shall, if necessary, modify or alter the estimate and resubmit it to the Government.
(7) The Government shall sanction the estimate with or without modifications.
(8) Where such estimate is not sanctioned by the Government before the commencement of the financial year to which it relates, the Goverment may authorise the Board to incur such expenditure as may be necessary in the opinion of the Government until such time as the approval of the estimate by the Government is communicated to the Board.
81, Preparation of supplementary estimates-—The Board may in the course of any year for which an estimate has been sanctioned by the . Government cause one or more supplementary estimates for the residue of . such year to be prepared and the provisions of section 80 shall, so far as may be, apply to such estimate as if it were an original annual estimate. '82. Reappropriation of amount in estimates.—-Subject to any directions which the Government may give in this behalf, any sum of money or part thereof, of which the expenditure has been authorised in an estimate for the time being in force sanctioned, by the Government and which has not been so spent, may at any time be reappropriated by the Board to meet any excess in any other expenditure authorised in the said estimate. - '
83. Adherence to estimate except in emergency.—(1) Subject to the provision of section 81, no sum exceeding such amount as the Government may fix in this behalf shall, save in cases of emergency, be expended by, or on behalf of, the Board unless such sums are included in 33/3237/201 7/85,
113
114
any estimate of
the
Board
at
the
time
in
force
which
has
been
finally sanctioned by
the
Government.
.
(2)
If
any sum exceeding such
limit
as
may
have
been
fixed
in
this
behalf
under
sub-section
(1)
is
so
expended by
the
Board
on
a
pressing emergency, the
circumstances shali
be
forthwith reported
by
the
Chief
Executive Officer
to
the
Government together
with
an
explanation of
the
way
in
which
it
is
proposed
by
the
Board
to
cover
such
extra
expenditure.
84.
Accounts and
audits —(1}
The
Board
shali
maintain proper accounts and
other
relevant records and
prepare the
annual statement of
accounts including the
balance sheet
in
such
form
as
may
be
approved by
the
Government.
(2)
The accounts of
the
Board
shall
be
audited once
in
every
year
and
if
so
required 'by
the
G
o v e r n m e n t concurrently with
the
compilation of
such
accounts
by
an
auditor
appointed by
the
Government in
consultation with
the
Comptroller and
Auditor
General
of
India
and
any
amount
payable
to-such
Auditor
by
the
Board
in
respect-of such
audit
shall
be
debitable to
the
General
Fund
of
the
Board.
(3)
The Auditor shall have
the
same
rights, privileges and
authority in
connection with
the
audit
of
the
accounts of
the
Board
as
the
Compiroller and
Auditor
General
of
India
has
in
connection with
the
audit
of
the
Government accounts and
in
particular, shall
have
the
right
to
demand
production of
book
of
accounts, connected vouchers and
other
d
o
c
u
m
e
n
t
s
of
the
Board.
85.
Publication of
audit
report—(1) Within
fourteen days
after
the
audit
and
examination of
the
accounts of
the
Board
have
been
completed, the
Auditor
shall
forward
copies
of
the
audit
report
to
the
Government and
to
the
Board.
(2)
The
G
o v e r n m e n t shall cause every audit report to
be
laid
before. the
Legislative Assembly as
soon
as
may
be
after
such
report
is
received by
the
Government. '
86.
Board to
remedy defects and
irregularities pointed
out
in
audit
r
e
p
o
r
t
—
T
h e Board shall forthwith take
into
consideration any
defects
or
irregularities that
may
be
pointed
out
by
the
Auditor,
in
the
audit
report
on
the
income
and
expenditure of
the
Board
and
shall
take
such
action
thereon
as
the
Board
may
think
fit
and
shail
also
send
a
report
of
the
action
taken
to
the
Government. be
aw
115
87. Government to decide difference between Board and Auditors. —If there is difference of opinion between the Board and the Auditor on any point included in the audit report and the Board is made unable to accept and implement the recommendations, if any, made by him on such point, the matter shall forthwith be referred to the Government which shall pass final orders thereon and the Board shall be bound to give effect to such orders.
CHAPTER X
SUPERVISION AND CONTROL OF GOVERNMENT
88. Administration report—(1) As soon as may be after the first day of April in every year and not later than such date as may be fixed in this behalf by the Government, the Board shall submit to the Government a detailed report of the administration of the ports during the preceding year ending on the thirty first day of March, in such form as the Government may direct. ,
(2) The Government shall cause every annual administration report to be laid before the Legislative Assembly as soon as may be, after such report is received by the Government.
89. Submission of statement of income and expenditure to Government.—(1) The Board shall annually, or often, or if directed by the Government so to do, submit statement of its income and expenditure in such form and at such time as the Government may direct.
(2) A copy of all such statements shall be open to inspection of the public at the office of the Board during office hours on payment of such fee for each inspection as may, from time to time, be fixed by the Board. .
90. Power of Government to supersede the Board —(1) If, at any time, the Government is of opinion —
(a} that on account of grave emergency, the Board is unable to perform the duties imposed on it by or under the provisions of this Act or any other law: or
116
(b) that the Board has
persistently made
default
in
the
performance of
the
duties
imposed
upon
it
by
or
under
the
provisions of
this
Act
or
of
any
other
law
and
as
a
result
of
such
default,
the
financial position
of
the
Board
or
the
administration of
the
ports
has
deteriorated considerably, the
G
o v e r m e n t may, by
notification, supersede the
Board
for
such
period,
not
exceeding six
months
at
a
time,
as
may
be
specified in
the
notification:
Provided
that
before
issuing
a
notification under
this
sub-section for
the
reasons
mentioned in
clause
(b),
the
G
o v e r n m e n t shail give a
reasonable opportunity to
the
Board
to
show
cause
why
it
should
not
be
superseded and
shall
consider the
explanations and
objections, if
any,
of
the
Board.
(2)
Upon the publication of
the
notification under
sub-section
(1)
superseding the
Board,—
,
(a) all the m
e
m
b
e
r
s
of
the Board shali, as
from
the
date
of
supersession, vacate
their
offices
as
such
members
of
the
Board;
(b)
all
the
powers
and
duties
which
may,
by
or
under
the
provisions of
this
Act,
or
of
any
other
law,
be
exercised or
performed by
or
on
behalf
of
the
Board
shall,
until
the
Board
is
reconstituted under
clause
(b)
or
clause
(c)
of
sub-section
(3),
be
exercised and
performed by
such
person
or
persons as
the
Government may
direct; {c)
all
property vested
in
the
Board
shall,
until
the
Board
is
reconstituted under
clause
(b)
or
(c)
of
sub-section
(3),
vest in
the Government,
.
(3)
On
the expiration of
the
period
of
supersession specified in
the
notification issued
under
sub-section
(1),
the Government m
a
y
,
— (a} extend the
period of
supersession for
such
further
term,
not
exceeding six
months,
as
it
may
consider
necessary; or
(b)
reconstitute the
Board
by
fresh
appointment and
in
such
case,
any
person
who
has
vacated
his
office
under
clause
(a)
of
sub-section
(2)
shall not
be
deemed to
have
disqualified for
appointment; or
17)
(c) reconstitute the Board by appointment only for such period as it may consider necessary and in such a case the persons wh o vacated
their offices under clause (a) of sub-section (2) shall not be deeme d to
have disqualified for such appointment merely because they were members of the Board when the Board was superseded:
Provided that the Government may, at any time before the expiration of the periad of supersession, whether as originally specified under sub-section (1) or as extended under this sub-section, take action under clause (b) or clause (c) of this sub-section.
(4) The Government shall cause a notification issued under sub- section () and a full report of any action taken under this section and the circumstances leading to such action to be laid before the Legislativ e
Assembly at the earliest possible opportunity.
91. Directions by Government.—(1) The Government may from time to time issue to the Board such general or special directions of policy as they may deem necessary or expedient for the purposes of
carrying out the objects of this Act and the Board shail bé bound to
follow and act upon such directions:
Provided that the Board shall be given an opportunity to express its views before any direction is given under this sub-section.
(2) The decision of the Government whether a question is one of policy or not shall be final.
(3) The Government may issue direction to Kerala Maritime Board to develop non major ports in accordance with the provisions of the Indi an
Ports Act, 1908 (Central Act 15 of 1908) and the amended Act, if a ny,
by the Government of India. .
92. Declaring of port limits —The port limits for the non-major ports proposed to be developed may be prepared in consultation with the
Ministry of Shipping, Government of India so as to ensure co-ordinated and sustainable development of port facilities with waterways and user facilities.
117
118
CuapTer
XI
P
E
N
A
L
T
I
E
S
93.
Persons employed under
this
Act
to
be
public servants for
certain p
u
r
p
o
s
e
s
—
E
y e r y person employed by
the
Board
under
this
Act
shall, for
the
purposes of
sections
166
to
171,
184,
185
and
409
of
the Indian Penai Code,
1860
(Central Act
45
of
1860)
and
for
the
purposes of
the
Prevention of
Coruption Act,
1988
(Central Act
49
of
1988),
be
deemed to
be
a
public servant within the
meaning of
section
21
of the said Code,
94.
Penalty for
contravention of
sections
26,
27,
28
and 30.— Whoever contravenes the
provisions of
any
order
issued
under
sections
26,
27
or
28
of this Act or
fails to
c
o
m
p
l
y
with any
condition imposed. under
section
30
shall, on
conviction, be
punishable with
fine
which
may
extend
to
ten
thousand rupees
and
where
the
contravention or
failure
is
a
continuing one
with-further fine
which
may
extend
to
one
thousand
rupees
for
each
day
after
the
first,
during
which
such
contravention or
failure
continues.
95,
Penalty for
setting up
wharves, quay,
ete.,
without b
e
r
m
i
s
s
i
o
n
.
— Any person who
contravenes the
provisions of
section
34
shall, on
conviction, be
punishable with
fine
which
may
extend
to
ten
'thousand rupees
for
the
first
contravention, and
with
a
ferther
fine
which
may
extend
to
one
thousand
rupees
for
each
day
after
the
first
during
which
the
contravention continues.
96.
Penalty for
evading rates, e
t
e
.
—
A
n y person who
with
the
intention of
evading payment of
the
rates
lawfully due
in
respect of
any
goods
or
vessels carrying any
goods,
to
the
B
o a r d — {a) understates or
incorrectly gives
the
weight,
quantity, value
or
description of
such
goods,
or
the
tonnage
of
such
vessel
in
any
document presented to
any
employee of
the
Board
for
the
purpose
of
enabling him
to
determine such
rates:
or
(b)
removes
or
attempts to
remove
or
abets
the
removal
of
such
goods
or
such
vessel,
shall,
on
conviction, be
punishable with
fine
which
may
extend
to
twice
the
amount
of
rates
so
due
subject
to
a
m
i
n
i
m
u
m
of
five
hundred
rupees.
119
97. Recovery of value of damage to property of Board.—lIf, through negligence of any person having the guidance or command of any vessel, or of any mariner or persons employed on such vessel, any damage is caused to any dock, wharf, quay, mooring, stage, jetty, pier or other work in the possession of the Board or any movable property belonging to the Board, the amount of such damage shall, on the application of the Board, be recoverable together with the cost of such recovery by distress and sale under a Magistrate's warrant, of a sufficient portion of the boat's masts, spares, ropes, cables, anchors or stores belonging to such vessel:
Provided that no Magistrate shail issue such warrant until the master of the vessel has been duly summoned to appear before him and, if he appears, until he has been heard:
Provided further that no such warrant shall be issued if the vessel was at the time under the orders of a duly authorised employee of the Board and the damage caused was attributable to the order, improper act or omission of such employee.
98. Member or employee of the Board not to acquire share or interest.— Any person who, being a member or an employee of the Board, acquires, directly or indirectly, any share or interest in any contract °
"or employment with, by or on behalf of the Board, shall be punishable with simple imprisonment for a term which may extend to one year, or with fine or with both.
99. Other offences.—Any person who contravenes any of the provisions of this Act, or of any rule, regulation or order 'made thereunder for the contravention of which no penalty is expressly provided thereunder, shall, on conviction, be punishable with fine which may extend to two thousand rupees.
100. Cognizance of offences.—{1) All offences under this Act shall be investigated, inquired into, tried and dealt with otherwise according to the provisions of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).
(2) No court shall take cognizance of an offence under this Act except on a report in writing by the Chief Executive Officer.
120
101.
Offences by
Companies, Body
corporates and
Co-operative Societies —
(1)
If
the person committing an
offence under
this
Act
is
a
company, body
corporate or
co-operative society,
every
person
who,
at
the
time
the
offence
was
c
o
m
m
i
t
t
e
d
was
in
charge
of,
and
was
responsible to,
the
company,
body
corporate or
co-operative society
for
the
conduct
of
the
business
of
such
company,
body
corporate or
co-
operative society,
as
well
as
the
company,
body
corporate or
co-operative society,
shall
be
deemed
to
be
guilty
of
the
offence
and
shall
be
liable
to
be
proceeded against
and
punished
accordingly:
Provided
that
nothing
contained in
this
sub-section shall
render
any
such
person
liable
to
such
punishment provided
in
this
Act
if
he
proves
that
the
offence
was
committed without
his
k
n
o
w
l
e
d
g
e
or
that
he
exercised all
due
diligence to
prevent
the
commission of
such
offence.
(2)
Notwithstanding anything
contained
in
sub-section
(1),
where an
offence under this
Act
has
been
committed by
a
company, body
corporate or
co-operative society
and
it
is
proved
that
the
offence
has
been
committed with
the
consent
or
connivance of
or
that
the
commission of
the
offence
is
attributable to
any
negligence on
the
part
of
any
Director, Manager,
Secretary or
other
officer
of
the
company,
body
corporate or
co-operative society
such
Director, Manager,
Secretary or
other
officer
of
the
company,
body
corporate or
co-operative society
shall
also
be
deemed
to
be
guilty
of
that
offence
and
shall
be
liable
to
be
proceeded against
and
punished
accordingly. Explanation:—For the
purpose
of
this
section—
;
(a)
"
c o m p a n y
"
means a
c
o
m
p
a
n
y
incorporated under
the
Companies Act,
2013
(Central Act
18
of
2013)
or
incorporated under
a
previous
C
o m p a n y Law. (b)
"body corporate"
means
a
group
of
people
authorised by
law
"to act as
a
legal personality and
having
its
own
powers,
duties
and
Habilities and
includes a
company- incorporated outside
India.
(c)
"co-operative society"
means
a
society
registered under
any
law
relating
to
co-operative societies. (d)
"director"
in
relation to
a
firm,
means
a
partner in
the
firm.
121
CuarTer XI
MISCELLANEOUS
102. Constitution of State Ports Consultative Committee (1) The Government may, by notification, constitute a State Ports Consultative Committee consisting of members of the Board and such other persons, being not less than ten and not more than twenty as the Government may appoint from amongst persons who are, in the opinion of the Government, capable of representing the interests of the Chamber of Commerce, Shipping, Sailing, Vessels, Customs, Railways, Road Transport, Labour, Communications, Manufacturers of Marine Products, Operators of Ports, Fisheries and Industries, so however that, there shall be at least one member from each of the aforesaid interests.
, (2)-The Vice Chairman of the Board shall be the ex-officio Chairman of the Committee.
(3) Such officer of the Board as the Government may appoint in this behalf shall act as the Secretary to the Committee.
(4) The Committee constituted under sub-section (1) shall have the following functions, namely—-
(a) to advise the Board on all general questions pertaining to the non-major ports;
(b) to advise the Board in respect of any scheme pertaining to the development of any non-major port:
(c) to review the administration of non-major ports and to suggest ways and means of improving their work;
(d) to suggest ways and means to remove any difficulty experienced by the Board in its administration of non-major po rts;
(ec) to make suo-moiu recommendation to the Board in regard to any matter relating to administration of the non-major ports;
(f) to report to the Board on such matters as may be referred to it either by the Government or the Board for its opini on..
33/3237/2017/8-5.
122
(5)
The Government may
by
rules
provide for—
.
(a) the calling 'of
the
meetings of
the
Committee and
the
procedure of
meetings; tb)
quorum
of
the
Committee:
(c)
duties
of
the
Secretary of
the
Committee:
-
(d)
term
of
office
of
persons a
p
p
o
i
n
t
e
d
to
be
the
members of
the
Committee, travelling allowance and
daily
allowance to
the
members of
the
Committee and
rates;
thereof.
(6)
Any person appointed to
the
Committee to
represent any
of
the
aforesaid interest may
resign
from
the
membership by
tendering his
resignation in
writing
to
the
Chairman and
the
resignation shall
take
effect
from
the
date
on
which
it
is
received. by
the
Chairman who
shall
give
intimation of
the
vacancy
to
the
Government.
103,
Local Advisory Committee —(1)
The
Government may,
from
time
to
time,
constitute for
such
ports
as
it
may
determine, Local
Advisory Committees consisting of
such
number
of
persons as
it
may
think
fit
in
each
case
and
on
such
terms
and
conditions as
may
be
prescribed.
(2)
The Board may, if
it
thinks fit,
consult the
Local Advisory Committee concerned on
any
business coming
before
it
and
shall
do
so
in
respect of
such
business as
the
Government may,
by
general or
special order
in
this
behalf, specify or
when
required by
the
regulation so
to
do.
(3)
The Port Officer appointed under
the
Indian
Ports
Act,
1908
(Central Act
15
of
1908)
shall be
the
ex-officio Chairman of
a
Local
Advisory Committee.
(4)
The Local Advisory Committee shall
meet
at
such
intervals as
may
be
prescribed and
for
the
transaction of
urgent
business on
such
other
occasions as
the
Chairman of
the
Board
may
require.
(5)
The n
u
m
b
e
r
of
the m
e
m
b
e
r
s
necessary to
constitute a
quorum
at
a
meeting of
a
Local
Advisory Committee shail
be
such
as
the
Government may
specify.
.
(6)
The recommendations of
the
Local
Advisory
Commitiee
may
be
placed
before
the
next
Board
meeting.
s
&
123
104, Limitation of proceedings in respect af things done under this Act—No suit or other proceedings shall be commenced against the Board or any member or employee thereof for anything done, or purporting to have been done, in pursuance of this Act until the expiration of one month after notice in writing has been given to the Board or to 'such member or employee stating the cause of action or after six months after the accrual of the cause of action.
105. Pratection of acts done in good faith —No suit or other legal proceedings shall lie against the Board or any member or employee thereof in respect of anything which is in good faith done or intended. to be done under this Act or any rule or regulation made thereunder, or for any damage sustained by any vessel in consequence of any defect in any of the mooring, hawsers or other things belonging to, or under the control of the Board.
106. Power to make rules —(1) The Government may, by notification, make rules for carrying 'out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing powers, such rule may be made for all or any of the following matters, namely: 8
(a) the terms and conditions of service of the Chief Executive Officer under sub-section (2) of section 13;
(b) the form and manner of executing contracts under section 22;
(c) the terms and conditions on which the Board with the previous sanction of the Government may raise loans under sub-section
(1) of section 53;
(d) the terms and conditions of appointment of persons as member of a Local Advisory Committee under sub-section (1) of section 103; and
(e) any other matter which is to be or may be prescribed by rules.
(3) All rules made under this Act shall be subject to the condition of previous publication:
Provided that if the Government is satisfied that circumstances exist which render it necessary to take immediate action, it may dispense with previous publication of any rule to be made under this section.
123
124
(4)
Every rule made under this Act
shall be
laid, as
soon as
may
be
after it
is
made, before the
Legislative Assembly, while
it
is
in
session
for
a
total
period
of
fourteen days,
which
may
be
comprised in
one
session
or
in
two
successive sessions, and
if,
before
the
expiry
of
the
session
in
which
it
is
so
laid
or
the
session
immediately following, the
Legislative Assembly makes
any
modification in
the
rule
or
decides
that
the
rule
should
not
be
made,
the
rule
shail
thereafter have
effect
only
in
such
modified
form
or
be
of
no
effect,
as
the
case
may
be,
so
however
that,
any
such
modification or
annulment shall
be
without
prejudice to
the
validity
of
anything
previously done
under
that
rule.
,
107.
P
o w e r to make r
e
g
u
l
a
t
i
o
n
s
.
—
T
h e Board may, with the
previous approval of
the
Government, make
regulations consistent with
this
Act
and
the
rules
m
a
d
e
thereunder to
carry
out
the
purposes of
this
Act
and
without
prejudice to
the
generality of
this
power,
such
regulations may
provide
for
all
or
any
of
following matters, namely:— (a)
the
time
and
place
of
the
meetings of
the
Board
or
its
comunittees, the
procedure to
be
followed
for
the
transaction of
business
at
such
meetings
and
the
number
of
members
necessary to
constitute the
quorum
at
such
meetings; (b}
the
appointment, promotion, suspension, removal
and
dismissal of
its
officers
and
employees;
:
(c) leave, leave allowances, pensions, gratuities, compassionate allowances and
travelling allowances of
the
officers
and
employees, the
establishment and
maintenance of
a
provident fund
or
any
other
fund
for
their
welfare;
(d)
the
time
within
which
and
the
manner
in
which
appeals
may
be
preferred under
sub-section
(2)
of
section
15
and the procedure for
deciding such
appeals; _
(2)
the terms and
conditions of
service of
persons who
become
employees of
the
Board
under
clause
(£)
of
section 16;
(f)
any
other
matier
which
is
incidental to
or
necessary for
the
purpose of
regulating the
appointment and
conditions of
service
of
its
employees; '
125%
(g) the form of receipt to be given under sub-section (2) of section 31;
(h) the period within which notice may be given under sub-section (2) of section 32;
(i) the safe, efficient and convenient use, management and control of the docks, wharves, quays, jetties, buildings and other works constructed or acquired by or vested in, the Board, or of any land or foreshore acquired by, or vested in, the Board, under this Act;
(j) the reception, porterage, storage and removal of goods brought within the premises of the Board, for the exclusive conduct of these operations by the Board or persons employed by the Board, and for declaring the procedure to be followed for taking charge of goods which may have been damaged before landing, or may be alleged to have been so damaged;
(k} keeping clean the port, river or basins or the bank of the river and the works of the Board, and for preventing filth or rubbish being thrown therein or thereon;
(1} the mode of payment of rates leviable by the Board under this Act;
(m) regulating, declaring and defining the docks, wharves, quays, jetties, stages and piers vested in the Board on which goods shall be landed from vessels and shipped on board vessels;
(n) regulating the manner in which and the conditions under which the loading and unloading of all vessels within the port or port approaches shall be carried out;
(0) regulating the lighterage of cargo between ships or between ships and shore or between shore and ships;
(p} the exclusion from the premises of the Board of disorderly or other undesirable persons and of trespassers;
(q) ensuring the safety of the port;
(r) generally for the efficient and proper administration of the ports;
125
126
{s) the person, if
any,
authorized to
sign
and
the
mode
of
affixing the
corporate seal
and
of
attestation of
documents relating to
securities issued
or
to
be
issued
by
the
Board;
(t)
the
manner
in
which
payment
of
interest in
respect
of
such
securities to
be
made,
recorded and
acknowledged; (a)
the
circumstances and
the
manner
in
which
securities may
be
renewed;
'(v)
the
circumstances in
which
such
securities must
be
renewed
before
further
payment
of
interest
thereon
can
be
claimed;
(w)
the
form
in
which
such
securities delivered for
renewal,
conversion, consolidation or
sub-division are
to
be
receipted; (x)
the
proof
which
is
to
be
produced
by
a
person
applying
for
duplicate securities, (y)
the
form
and
manner
of
publication of
the
notification mentioned in
sub-section
(2)
of
section
58
and the manner of
publication of
the
list
mentioned in
sub-section
(3)
of
that section; (z)
the
nature and
amount of
indemnity to
be
given
by
a
person
applying for
the
payment of
interest on
the
securities alleged to
have
been
wholly
or
partly
lost,
stolen
or
destroyed, or
for
the
issue
of
duplicate ;
Securities; (za)
the
conditions subject
to
which
securities may
be
converted, consolidated or
sub-divided:
(zb)"
the
amount
for
which
stock
certificate may
be
issued;
(ze)
generally all
matters
connected with
the
grant
of
duplicate, renewal,
conversion, consolidation and
sub-division of
securities; (zd)
the
fees
to
be
paid
in
respect
of
the
issue
of
duplicate securities and
of
the
renewal,
conversion, consolidation and
sub-division of
securities:
,
127 "'s {ze} the fees to be levied in respect of the issue of stock certificate;
(zf) any other matter, which is to be, or may be, 'provided by regulations.
108. Provisions with respect to regulations.—(1) No regulation made by the Board under this Act shall have effect until- the same has been published by the Board in the Official Gazette. +
(2) Any regulation made under this Act, may provide that a breach thereof shail, on conviction, be punishable with fine which may extend to two hundred rupees and where the breach is a continuing one, with further fine which may extend to fifty rupees for every day during which such breach continues.
(3) Every regulation made under this Act, shall be laid, as scon as may be after it is made, before the Legislative Assembly, while it is in session for a total period of fourteen days, which may be comprised in one session or in two successive sessions. .
109. Power of Government to direct to make regulations.—(1) Whenever the Government considers necessary in the public interest so to do, it may, by order in writing thereof, direct the Board to make any regulations for all or any of the matters specified in section 107 or to amend any regulation, within such period as the Government may specify in this behalf: , Provided that the Government may extend the. period specified by it by such further period or periods as it may consider necessary.
(2) If the Board, fails or neglects to comply with such directions within the period allowed under sub-section (1), the Government may make the regulations or amend the. regulations, as the case may be, either in the form specified in the direction or with such modification thereof as the Government may think fit: .
Provided that before so making or amending the regulations the Government shall consider any objection or suggestion made by the Board within the said period.
s é
127
128
(3) Where in pursuance of sub-section (2) any regulations have
been made or amended, the regulations so made or amended shall be
published by the Government in the Official Ga zette and shall thereupon
have effect accordingly.
110. Power of Government to make fir st. regulations.—
Notwithstanding anything contained in this Act, the first regulations under
this Act shall be made by the Government by notif ication.
Lil. Posting of certain regulations etc-—The text of the regulations
made under clause (a) to (r) of section 107 and the scale of rate framed
together with a statement of conditions framed by the Board under chapter
VII shall be prominently posted by the Board in Ma layalam and English
and in regional languages on special boards to be maintained for the
purpose at the wharves, docks, piers and other convenient places on the
premises of the Board.
112. Saving of right of Central Governm ent and Locai Self
Government Institutions to use wharves, etc., for collection of duties
and power of Customs Officers —Nothing in this#Ac t shall affect,—
() the right of the Central Government to coll ect customs duties or
of any Local Self Government Institution to c ollect duties at any dock,
berth, wharf, quay, stage, jetty or pier in the pos session of the Board; or
(ii) any power or authority vested in the customs authorities under
any law for the time being in force.
113. Application of provisions of this Act to aircraft —The
provisions of this Act shall also apply to all aircrafts making use of
any port while on water in the same manner as they apply in relation to
vessels. .
114. Power to remove difficulties —If any difficulty arises in giving
effect to the provisions of this Act, the Governme nt may, by general or
special order, do anything not inconsistent with su ch provisions which
appears to it to be necessary or expedient for the purpose of removing
the difficulty:
Provided that no such order shall be made after the expiry of a
period of two years from the date of commencement of t his Act.
(2) Every order made under this section shall be laid as soon as
may be after it is made, before the Legislative Assemb ly.