[1]KARNATAKA PORTS (LANDING AND SHIPPING FEES) (AMENDMENT) RULES, 1987

PREAMBLE

Whereas, the draft of the following rules further to amend the Karnataka Ports (Landing and Shipping Fees) Rules 1964 was published as required by subsection (1) of Section 10 of the Karnataka Ports ((Landing and Shipping) Fees Act, 1961 (Karnataka Act 20 of 1961), in Notification No. PWD 100 PSP 82, dated 24th August, 1987 in Part IV, Section 2-C(i) of the Karnataka Gazette extra ordinary dated: 29th August 1987 inviting objections & suggestions from persons likely to be affected thereby, within 15 days from the date of publication of the draft in the official Gazette.

An whereas, the said Gazette was made available to the Public on 29th August 1987;

And whereas, no objections and suggestions received on the said draft.

Now, therefore, in exercise of the powers conferred by Section 10 of the Karnataka Ports (Landing and Shipping Fees) Act, 1961 (Karnataka Act 20 of 1961), the Government of Karnataka hereby makes the following rules, namely-

Rule - 1. Title and commencement.--

(1)     These rules may be called the Karnataka Ports (Landing and Shipping Fees) (Amendment) Rules, 1987

(2)     They shall come into force at once.

Rule - 2. Amendment of Rule 1.--

In Rule 1 of the Karnataka Ports (Landing and Shipping Fees) Rules, 1964 (hereinafter referred to as the said rules) in clause (b) the words "other than the Ports of Mangalore" shall be omitted

Rule - 3. Amendment of Rule 3.--

In rule 3 of the said rules-

(1)     for sub-rule (4) the following sub-rule shall be substituted namely-

"(4) On all vehicles bringing or removing goods to or from the public landing place, fees at the rates specified in Schedule 'E' shall be levied"

(2)     after sub-rule (4) the following sub-rules shall be inserted namely-

"(5) For use of any land other than the public landing place in any port, fees at the rates specified in Schedule 'F' shall be levied.

(6) On all vessels or boats approaching wharf, quay, pier, dock or any place in the port, fees at the rates specified in Schedule 'G' shall be levied.

(7) For lying at or alongside any wharf or for use of anchorage in the port, fees at the rates specified in Schedule 'H' shall be levied".

Rule - 4. Substitution of Schedule 'A', 'B', and 'C'.--

for schedules 'A', 'B', and 'C' of the said rules the following Schedules shall respectively by substituted, namely.-

"SCHEDULE 'A'

[See rule 3(1)]

Fees on goods, animals, etc., landed or shipped in the ports in the State of Karnataka except the Port of New Mangalore.

Sl. No.	Classification of Commodities/Animals	Unit	Karwar		Mangalore	Malpe, Hangarkatta, Kundapur, Bhatkal, Honnavar, Tadri, Belekeri,	Byndoor, Shirali, Murdeshwar, Manki,  Kumta, Ankola, Chedia, Binga, Majali
			Steamer Berth	Other Public Landing places
1	2	3	4	5	6	7	8
1.	Animals	Each	Rs. 6.00	Rs. 3.00	Rs. 5.00	Rs. 3.00	Rs. 2.00
2.	Animals Feeds	Per Metric Ton	10.00	3.00	4.00	3.00	1.00
3.	Arms and Ammunitions	-do-	15.00	3.00	5.00	3.00	2.00
4.	Arracks, Wines, Liquor, Sprits and Alcohol	-do-	15.00	3.00	5.00	3.00	2.00
5.	Birds and Poultry	Per Dozen	12.00	3.00	4.00	3.00	2.00
6.	Cement	Per Metric Ton	15.00	3.00	5.00	3.00	2.00
7.	Coconuts	Per 1,000	12.00	3.00	4.00	3.00	2.00
8.	a) Chemicals, Chemical salts etc.	Per Metric Ton	15.00	3.00	4.00	3.00	2.00
	b) Chemicals, Fertilizers	Per Metric Ton	15.00	3.00	5.00	3.00	2.00
9.	Coal, Coke and Charcoal	Per Metric Ton	15.00	3.00	4.00	3.00	2.00
10.	Estate Hills, and forest Products, Cashewnuts, Coffee, Tea, etc.	-do-	15.00	4.00	6.00	4.00	3.00
11.	Firewood	-do-	10.00	3.00	4.00	3.00	2.00
12.	Fish and Fish Products	-do-	25.00	3.00	4.00	3.00	2.00
13.	Food grains and pulses	-do-	15.00	3.00	4.00	3.00	2.00
14.	Groceries, spiced and condiments including Chillies, garlics, onions etc.	-do-	15.00	3.00	4.00	3.00	2.00
15.	Hydrochloric Acid	-do-	20.00	8.00	8.00	8.00	6.00
16.	Iron, Steel and other metals including implements etc.,	-do-	15.00	3.00	5.00	3.00	2.00
17.	Minerals including bauxite, Iron ore etc., Granite Stones including sand etc.,	-do-	15.00	3.00	4.00	3.00	2.00
18.	Machinery and parts	-do-	20.00	3.00	5.00	3.00	2.00
19.	Oils Edible and Vegetable Oil	-do-	15.00	3.00	4.00	3.00	2.00
20.	Petroleum Products
	(a) Asphalt-Coaltar	-do-	15.00	3.00	5.00	3.00	2.00
	(b) Petrol lubricating oil, kerosene etc	Per 100 litres	5.00	2.00	2.00	2.00	1.00
21.	Personal Effects	Per Metric Ton	10.00	3.00	4.00	3.00	2.00
22.	Edible Salt, Country and Rock	-do-	5.00	2.00	4.00	2.00	1.00
23.	Sugar	-do-	15.00	3.00	4.00	3.00	2.00
24.	Tiles including bricks	Per 1,000 Nos.	15.00	3.00	5.00	3.00	2.00
25.	Timber-Logs, Sawn, Bamboos, Cane etc.,	Per Metric Ton	15.00	3.00	5.00	3.00	2.00
26.	Textiles including cotton Yarn, Silk and wollen	Per Metric Ton	20.00	4.00	5.00	4.00	2.00
27.	Tobacco and allied products	-do-	15.00	4.00	6.00	4.00	2.00
28.	Vegetables and Fruit-raw, dried preserved etc.	-do-	20.00	3.00	4.00	3.00	2.00
29.	Vehicles:
	a. Two wheeled vehicles Bicycles	Each	10.00	3.00	5.00	3.00	2.00
	b. Two wheeled vehicles Motor cycles Scooter Moped etc.,	Each	25.00	10.00	15.00	10.00	5.00
	c. Three wheeled Vehicles	Each	30.00	12.00	24.00	12.00	6.00
	d. Four wheeled Vehicles-Cars and Jeeps.	Each	100.00	25.00	50.00	25.00	15.00
	e. Four wheeled Vehicles like Buses, Trucks, Station Wagons etc.,	Each	150.00	35.00	70.00	35.00	25.00
	f. Tractors, Bull-dozers etc.,	Each	150.00	35.00	70.00	35.00	25.00
30.	Ships and other Vessels to be scrapped and landed	Light Dead weight Tonnage	10.00	10.00	10.00	10.00	10.00
31.	Un-enumerated goods/articles	Per Metric Tonne.	20.00	5.00	6.00	5.00	3.00

NOTE:-

1.       For the purpose of levy of fees, less than half a metric tonne shall be reckoned as half metric tonne and half a tonne and more but less than one tonne shall be reckond as one tonne.

1.       Tiles, bricks, coconuts (the rates in respect of which have been fixed for unit 1,000) 500 and above will be reckoned as one unit and below 500 will be charged at half the rates.

2.       Oil, (the rates in respect of which has been fixed for unit of 100 litres) 50 litres and above shall be reckoned as one unit and less than 50 litres will be charged at half rates.

 

3.       Where the unit of charge is by weight it shall be the gross weight and not the net weight.

4.       Where the unit of charge is by measurement 1.4 cubic metres (49-44 oft) shall be reckoned as one tonne.

5.       The weight of firewood loaded upto the gunwale will be calculated at two-third of the registered tonnage of the vessel and if loaded above the gunwale it will be taken as three-fourths of tonnage of the vessel. When the firewood is loaded below the gunwale or if some other cargo is also loaded in the same vessel the feed shall be leived on firewood by actual measurement adopting 2 cubic meters as equal to one metric tonne.

6.       0.5 Metric tonne or above, or 0.7 cubic metre and above shall be reckoned as one metric tonne and below that quantity shall be reckoned as half tonne.

7.       0.5 cubic meters and above shall be reckoned as one cubic metre.

SCHEDULE-'B'

[See Rule 3(2)]

Fees to be levied on passenger embarking and disembarking at the Port in the State of Karnataka Except the Port of New Mangalore.

SCHEDULE-C

[See Rule 3(3)]

Fees for storing of goods at any Public landing place within the limits of any Port in the State of Karnataka Except the Port of New Mangalore.

Sl. No	Classification	Unit	Karwar		Mangalore	Malpe, Hangarkatta, Kundapur, Bhatkal, Honnavar, Tadri, Belekeri,	Byndoor, Shirali, Murdeshwar, Kumta, Manki, Ankola, Chendia, Binga, Majali
			Steamer Berth	Other Public Landing places
1	2	3	4	5	6	7	8
1.	For Covered area (Covered Transit/Cargo shed)	Rs. Ps.	Rs. Ps.	Rs. Ps.	Rs. Ps.	Rs. Ps.	Rs. Ps.
a)	For the First 24 hours	Nil	Nil	Nil	Nil	Nil	Nil
b)	For the next 4 days or any portion thereof
	i) Per bag, small cases, bundles or package weighing.	Less than 100 Kgs or 0.25 cmtr	0.10	0.05	0.05	0.05	0.02
	ii) Per bag, large cases, bundles or package weighing.	100 Kgs and above or 0.25 cmtr or above	0.20	0.10	0.10	0.10	0.04
	iii) Coconut loose	Per 1,000 or part thereof.	3.00	1.00	1.00	1.00	0.50
	iv) Other Cargo	Per metric tonne or 1.4 cmtr.	3.00	1.00	1.00	1.00	0.50
c)	Double the rates specified in item (b) for the next four days or any portion thereof, three times the rates specified in item.
d)	For every succeeding four days or any portion thereof
2.	For open transit sheds	Per day or part thereof	-	-	75.00   irrespective of   the space   occupied	-	-
3.	For Uncovered area:-
a)	For the first 24 hours	Nil	Nil	Nil	Nil	Nil	Nil
b)	For the first week or part thereof	Per 10. Sq.Mtrs. of part thereof.	2.00 per week or part thereof until vacation of Rs. 300 per annum or part thereof	1.00 per week or part thereof until vacation of Rs 35.00 per annum or part thereof	1.00 per week or part thereof until vacation of Rs. 150.00 per annum or part thereof	1.00 per week or part thereof until vacation of Rs. 35.00 per annum or part thereof	0.50 per week or part thereof until vacation of Rs. 15.00 per annum or part thereof
c)	For the second week or part thereof	Per 10. Sq.Mtrs. of part thereof. Per week or part thereof	3.00	-	2.00	-	-
d)	For the third week or part thereof	Per 10. Sq.Mtrs. of part thereof, per week or part thereof.	4.00	-	3.00	-	-
e)	For the fourth week or part thereof	Per 10. Sq.Mtrs. of part thereof, per week or part thereof.	5.00	-	3.50	-	-
f)	For the fifth week or part thereof	Per 10. Sq.Mtrs. of part thereof, per week or part thereof.	6.00	-	4.50	-	-
g)	For the sixth week or part thereof	Per 10. Sq.Mtrs. or part thereof, per week or part thereof.	7.00	-	5.50	-	-
h)	For the Seventh week or part thereof	Per 10. Sq. Mtrs. or part thereof, per week or part thereof.	8.00	-	6.50	-	-
i)	For the Eighth week or part thereof	Per 10. Sq.Mtrs. or part thereof, per week or part thereof	9.00	-	7.00	-	-
j)	For the Ninth and subsequent week	Per 10. Sq.Mtrs. or part thereof, per week or part thereof.	10.00 per week or part thereof Rs. 300 per annum or part thereof	-	7.50 per week or part thereof Rs. 150 per annum or part thereof

NOTE:-

(1)     The period of first twenty four hours is calculated from 6.00 A.M. on the date following that on which Cargo is stored.

(2)     Goods will be stored at owners risk and the Port authorities accept no responsibility of safe custody.

(3)     The stacking of the dunnage material shall be confined only to the area specially permitted by the officer under section 4 of the Act.

(4)     If cargo is stacked on any part of river bed before shipment or after landing instead of within the public landing place, such river bed shall be deemed to be included, within the extent of landing place and ground rent levied accordingly.

(5)     No cargo shall remain on the wharves for a period exceeding eight weeks without specific written permission from the Director of Ports & Inland Water Transport, Karwar.

(6)     Subletting of Port premises including buildings should not be permitted. Existing cases of subletting already permitted will continue until expiry of the period of existing lease.

(7)     Whenever the shed is kept open at any time between 6 p.m. and 6 am and on holidays on the request of any person, overtime fees at the rates specified in the table below shall be paid by a person making such request whether the shed is actually used or not.

Explanation:

1.       The rate of overtime fees will be the same for indoor and outdoor work.

2.       Pay including substantive pay, officiating pay and personal pay.

3.       In calculating overtime fees period of 15 minutes and less shall be ignored while period of over 15 minutes reckoned as one hour.

4.       Closed holidays are 26th January, 15 August and 2nd October and all Sundays, and other holidays declared by the government.

5.       Pay indicated above is as per the Karnataka civil services (Revised pay) Rules, 1982".

Rule - 5. Insertion of new schedules 'E','F', 'G' and 'H'.--

After schedule 'D' of the said rules, the following schedules shall be inserted namely.-

"SCHEDULE-'E'

[See Rule 3(4)]

Fees on Vehicles bringing or removing goods to or from any public landing place in the Ports in Karnataka State Except the Port of New Mangalore.

SCHEDULE-F

[See Rule 3(5)]

Fees on use of any land other than the public landing place in any Port in the State of Karnataka Except the Port of New Mangalore.

SCHEDULE-'G'

[See Rule 3(6)]

Fees on Vessels or Boats approaching, wharf, quay, pier, dock or any place in the Port in the Karnataka State Except the Port of New Mangalore.

SCHEDULE-'H'

[See Rule 3(7)]

Fees for laying at or alongside any wharf or for use of anchorages in the Ports in Karnataka State except the Port of New Mangalore.

Sl. No.	Description	Karwar		Mangalore	Malpe, Hangarkatta, Kundapur, Bhatkal, Honnavar, Tadri, Belekeri	Byndoor, Shirali, Murdeshwar, Manki, Kumta, Ankola chendia, Binga, & Majali.
		Steamer Berth	Other public landing places
1	2	3	4	5	6	7
1)	Port Moorings	Rs. Ps.-- --	Rs. Ps. 0.10 per	Rs. Ps. 0.10 per DWT	Rs. Ps. 0.10 per DWT	Rs. Ps.-
	Port wharves (vessels tied up alongside waves)	---	---	---	---	---
	(i) (a) Steamers Overseas	0.05 per *NRT per day subject to a minimum of Rs. 750-00 per day.	----	----	----	----
	b) Steamers Coastal	0.30 per *NRT per day subject to a minimum of Rs. 600-00 per day.	----	----	----	----
	(ii) sailing vessels and mechanised vessels other than steamers	0.20 per *NRT per day	0.05 per *GRT per day	0.05 per *GRT per day or part	0.05 per *GRT per day or part	Free
	(iii) Any mechanised/Dumb Harbour Crafts other than mechanised fishing vessel.	0.20 per *NRT per day	0.05 per *GRT per day	0.05 per *GRT per day or part	0.05 per *GRT per day	Free
*NRT-Net Registered Tonnage *GRT-Gross Registered Tonnage
	(iv) Sailing vessels-		Free	Free	Free	Free
	(a) For the first 3 days		0.5 per Gross	0.5 per Gross	0.5 per Gross	Free
	(b) Every succeeding day or part thereof		Registered Tonnage per day	Registered Tonnage per day or part	Registered Tonnage per day or part
	(v) vessels tied up alongside wharves foul weather.		1.50 per Gross Registered Tonnage per month	1.50 per Gross Registered Tonnage per month	1.50 per Gross Registered Tonnage per month	Free
3.	Anchorage (Open)
	(i)	Steamers up to 10,000 Dead Weight Tonnage First 5 days Every succeeding day or part thereof	Free 0.05 per Dead Weight Tonnage per  day	Free 0.05 per Dead Weight Tonnage per  day or part	Free 0.05 per Dead Weight Tonnage per day or part	Free Free
	(ii)	Steamers above 10,000 Dead Weight Tonnage for first 10 days Every succeeding day or part thereof	Free 0.10 per Dead Weight Tonnage per day	Free 0.10 per Dead Weight Tonnage per day or part	Free 0.10 per Dead Weight Tonnage per day or part	Free Free

NOTE:-

(1)     Fees at double the rate period in excess of 10 days will be levied for steamers remaining alongside the steamer berths.

(2)     Fees at double the rate for period in excess of 6 days will be levied for sailing vessels, remaining alongside the wharf.

(3)     Day means the period of 24 hours commencing from 6 a.m.

(4)     A vessel or vessels tied alongside another vessels lying alongside the wharf shall be construed as a vessel lying alongside the wharf."