Port Dues
(Bombay) Act, 1857 [Repealed]
[Act 31 of
1857]
[23rd
October, 1857]
Repealed by Act, 12 of 1875
Passed by the Legislative Council of India.
(Received the assent of the Governor General on the 23rd October 1857.)
An Act for the levy of Port-dues and Fees in the Port of Bombay.
PREAMBLE
Whereas it is necessary to fix the amount of the Port-dues and fees to be
hereafter levied and taken in the Port of Bombay in accordance with the
provisions of Act XXII of 1855; It is enacted as follows:?
Section - 1. Port-due chargeable on sea-going vessels of tons and upwards entering the Port.
A Port-due, at a rate not exceeding the rate of two annas for every ton
of burthen, shall be chargeable in respect of every sea-going vessel of the
burthen of ten tons and upwards (except fishing boats) which shall enter the
said Port.
Section - 2. No Port-due on vessels compelled by stress of whether to re-enter the Port.
Provided that no such due shall be chargeable in respect of any vessel
which, having left the Port, is compelled to re-enter by stress of weather, or
in consequence of having sustained any damage.
Section - 3. No vessels to pay Port-due oftener than once a month.
The Port-due
chargeable under this Act shall not be chargeable oftener than once in the same
calendar month in respect of the same vessel.
Section - 4. Vessels entering the Port in ballast.
Vessels entering the Port in ballast shall be charged with three-fourths
of the Port-due which would otherwise be chargeable.
Section - 5. Fees for certain services.
Within, the said Port, fees may be charged for the following services at
rates not exceeding those hereinafter specified, namely,
|
Transporting. |
Fair Season. |
Monsoon. |
|
Vessels not exceeding 300 tons ? |
Rs. 40 |
Rs. 65 |
and 10 Rupees additional for every additional 100 tons.
Transporting to the Middle Ground.
|
Vessels not exceeding 500 tons ? ? ? |
Rs. 60 |
|
Between 500 and 1,000 tons ? ? ? |
Rs. 80 |
|
Between 1,000 and 1,500 tons ? ? ? |
Rs. 100 |
|
Between 1,500 and 2,000 tons ? ? ? |
Rs. 120 |
Vessels proceeding to sea and anchoring by desire at the Middle Ground for less
than twenty-four hours, half the above rate.
|
Hooking ? ? ? ? ? ? |
Rs. 16 |
|
Measuring ? ? ? ? ? ? |
Rs. 30 |
Section - 6. Commencement of Act, Rates of Port-dues and fees to be published and no other Port-dues or fees to be levied.
This Act shall commerce and have effect from and after the first day of
January 1858; and, the local; Government shall on or before that date, pursuant
to Section XLII Act XXII of 1855, declare, by notification to be published in
the Bombay Gazette, the rates at which Port-dues and fees shall be levied in
the said Port, subject to the provisions of and within the limits prescribed by
this Act; and from and after the said date, no Port-due or fee shall be levied
at the said Port, except under the authority of Act XXII of 1855 and of this
Act.
Section - 7. Act to be read as part of Act XXII of 1855.
This Act shall be read with and taken as a part of Act XXII of 1855.