Port-Dues (Burmese Ports) Act, 1857 [Repealed]

[Act 35 of 1857]

[14th December, 1857]

Repealed by Act, 12 of 1875

Passed by the Legislative Council of India.

(Received the assent of the Governor General on the 14th December 1857.)

An Act for the levy of Port-dues in the Ports of Moulmein, Rangoon, KyoukPhyoo, Akyab, and Chittagong.

PREAMBLE

Whereas it is necessary to fix the amount of the Port-dues to be hereafter levied and taken in the Ports of Moulmein, Rangoon, KyoukPhyoo, Akyab, and Chittagong in accordance with the provisions of Act XXII of 1855; It is enacted as follows:?

Section - 1. Port-dues on sea-going vessels of ten tons and upwards entering Port.

Port-dues, at rates not exceeding the rates contained in the Schedule to this Act, shall be chargeable in respect of every sea-going vessel of the burden of ten tons and upwards which shall enter any of the said Ports.

Section - 2. Rate of Port-due on vessels compelled by stress of weather to enter Port.

When any vessel enters any of the said Ports, being driven in by stress of weather, or in consequence of having sustained damage, or for any other reason, hut does not discharge or take in any cargo or passenger therein (with the exception of such un-shipment and re-shipment as may be necessary for the purpose of repair)?the Port-due chargeable in respect of such vessel shall he at a rate equal to one-half the rate chargeable in respect of other vessels.

Section - 3. No Port-due on vessel compelled by stress of whether to re-enter Port.

Provided that, when any vessel having left any of the said Ports is compelled to re-enter it by stress of weather or in consequence of having sustained any damage, no Port-due shall he chargeable in respect of such vessel.

Section - 4. No vessel to pay Port-due at same Port oftener than once in sixty days.

No vessel shall be required to pay at the same Port any Port-due chargeable under this Act oftener than once in sixty days.

Section - 5. No Port dues to be levied except under Act, Rates of Port-dues to be published and No Port-dues to be levied except under Act.

This Act shall commence 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 XLIX Act XXII of 1855, declare, by notification, to be published in the Calcutta Gazette, the rates at which Port-dues shall be levied in any of the said Ports subject to the provisions of and within the limits prescribed by this Act; and from and after the said date no Port-due shall be levied at any of the said Ports except under the authority of Act XXII of 1855 and of this Act.

Section - 6. Act to be read as part Act XXII of 1855.

This Act shall be read with and taken as a part of Act XXII of 1855.

SCHEDULE

Port.	Maximum Rate.
Moulmein????	4 annas for every ton of burden.
Rangoon???..	6 annas ditto ditto.
KyoukPhyoo??	4 annas ditto ditto.
Akyab????????	4 annas ditto ditto.
Chittagong???	4? annas ditto ditto.

 

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Port-Dues (Burmese Ports) Act, 1857 [Repealed]

[Act 35 of 1857]

[14th December, 1857]

Repealed by Act, 12 of 1875

Passed by the Legislative Council of India.

(Received the assent of the Governor General on the 14th December 1857.)

An Act for the levy of Port-dues in the Ports of Moulmein, Rangoon, KyoukPhyoo, Akyab, and Chittagong.

PREAMBLE

Whereas it is necessary to fix the amount of the Port-dues to be hereafter levied and taken in the Ports of Moulmein, Rangoon, KyoukPhyoo, Akyab, and Chittagong in accordance with the provisions of Act XXII of 1855; It is enacted as follows:?

Section - 1. Port-dues on sea-going vessels of ten tons and upwards entering Port.

Port-dues, at rates not exceeding the rates contained in the Schedule to this Act, shall be chargeable in respect of every sea-going vessel of the burden of ten tons and upwards which shall enter any of the said Ports.

Section - 2. Rate of Port-due on vessels compelled by stress of weather to enter Port.

When any vessel enters any of the said Ports, being driven in by stress of weather, or in consequence of having sustained damage, or for any other reason, hut does not discharge or take in any cargo or passenger therein (with the exception of such un-shipment and re-shipment as may be necessary for the purpose of repair)?the Port-due chargeable in respect of such vessel shall he at a rate equal to one-half the rate chargeable in respect of other vessels.

Section - 3. No Port-due on vessel compelled by stress of whether to re-enter Port.

Provided that, when any vessel having left any of the said Ports is compelled to re-enter it by stress of weather or in consequence of having sustained any damage, no Port-due shall he chargeable in respect of such vessel.

Section - 4. No vessel to pay Port-due at same Port oftener than once in sixty days.

No vessel shall be required to pay at the same Port any Port-due chargeable under this Act oftener than once in sixty days.

Section - 5. No Port dues to be levied except under Act, Rates of Port-dues to be published and No Port-dues to be levied except under Act.

This Act shall commence 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 XLIX Act XXII of 1855, declare, by notification, to be published in the Calcutta Gazette, the rates at which Port-dues shall be levied in any of the said Ports subject to the provisions of and within the limits prescribed by this Act; and from and after the said date no Port-due shall be levied at any of the said Ports except under the authority of Act XXII of 1855 and of this Act.

Section - 6. Act to be read as part Act XXII of 1855.

This Act shall be read with and taken as a part of Act XXII of 1855.

SCHEDULE

Port.	Maximum Rate.
Moulmein????	4 annas for every ton of burden.
Rangoon???..	6 annas ditto ditto.
KyoukPhyoo??	4 annas ditto ditto.
Akyab????????	4 annas ditto ditto.
Chittagong???	4? annas ditto ditto.