Port Dues
(Calcutta) Act, 1857 [Repealed]
[Act 30 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Repealed by Act, 12 of 1875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 Calcutta.
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 Calcutta in accordance with the
provisions of Act XXII of 1855; It is enacted as follows:?
Section - 1. Port-due chargeable on sea-going vessel of twenty tons the and upwards entering the Port.
A Port-due, at a rate not exceeding the rate of four annas for every
ton, of burden, shall be chargeable in respect of every sea-going vessel of the
burden of twenty tons and upwards which shall enter the said Port.
Section - 2. No Port-due on vesels compelled by stress of weather 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 it by stress of weather,
or in consequence of having sustained any damage.
Section - 3. Port-due on Dhonies and country vessels.
Provided also that the Port-due chargeable in respect of Dhonies and
country vessels employed in the coasting trade, shall be at a rate equal to
one-half the rate chargeable in respect of other vessels; and such due shall
not be chargeable oftener than once in sixty days 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. Tug Steamers and River Steamers.
Tug Steamers and River Steamers belonging to the said Port shall be liable
to the Port-due specified in Section I of this Act; and the said due shall be
chargeable in respect of every every such. Steamer once between the 1st day
of January and the 80th day of June, and once between the 1st day
of July and the 31st day of December in each year. The
provisions of Section XLVI Act XXII of 1855 shall not he applicable to such
Steamers.
Section - 6. Fees for certain services.
Within the said Port, fees may be charged for the following services at
rates not exceeding those hereinafter specified, namely,
|
Hauling to or from chain moorings, each operation
? ? |
Rs. 16 |
|
Hauling to or from swinging moorings, each
operation ? ? |
Rs. 10 |
|
Re-mooring? ? ? ? ? ? ? ?. ? |
Rs. 16 |
|
Hauling in or out of dock, each operation ? ? ? |
Rs. 30 |
|
Removing from one part of the Port to another ? ? |
Rs. 25 |
|
Removing from one mooring to another at the
request of the agent or master .. .. .. .. ? ? .. .. |
Rs. 50 |
|
Hooking .. .. .. ? .. .. ? ? ? .. |
Rs. 16 |
|
Measuring .. .. ? .. ? ? ? .. ? ? |
Rs. 30 |
Section - 7. 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 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 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, excepted under the authority of Act XXII of 1855 and of this
Act.
Section - 8. 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.