Port-dues Cambay Gulf Act, 1858 [Repealed]

[Act 9 of 1858]

[19th March, 1858]

Repealed by Bom. Act II of 1866

Passed by the Legislative Council of India.

(Received the assent of the Governor General on the 19th March 1858.)

An Act for the levy of Port-dues in certain Ports within the limits of the Gulf of Cambay.

PREAMBLE

Whereas it is necessary to fix the amount of the Port-dues to be hereafter levied and taken, in accordance with the provisions of Act XXII of 1855, in the Ports named in the Schedule to this Act, being Ports within the limits of the Gulf of Cambay; It is enacted as follows:?

Section - 1. Port-dues on sea-going vessels of ten tons and upwardsenterin.g Port.

Port-dues, at a rate not exceeding the rate of two annas for every ton of burden, shall be chargeable in respect of every seagoing vessel of the burden of ten toils 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 any damage or for any other reason, but does not discharge or take in any cargo or passenger therein (with the exception of such unshipment and reshipment as may be necessary for the purpose of repair)?the Port-due chargeable in respect of such vessel shall be at a rate equal to one-half the rate chargeable in respect of other vessels

Section - 3. No Port-due on vessels compelled by stress of weather to put back.

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

Section - 4. No vessel to pay Port-due at same Port offener than once a month.

No vessel shall be required to pay at the same Port-due chargeable under this Act oftener than once in the same calendar month

Section - 5. The Port-dues of the several Ports shall form a common Found.

For the purposes of Section XLXV Act XXII of 1855, the said several Ports shall be regarded as constituting a single port. All sums received on account of Port-dues at any of the said Ports shall form a common Fund, which shall be called the Cambay Ports Fund, and shall be available for the payment, of all such expenses as are described in the said Section, incurred on account of any of the said Ports, and for the construction and maintenance of Light-Houses within the limits of the Gulf of Cambay.

Section - 6. Commencement of Act.

This Act shall commence and have effect from and after the 1st day of May 1858; and until this Act comes into effect, Port-dues may continue to be levied at the said Ports under the rules and at the rates now in force

Section - 7. Rates of Port-dues to be published and no other Port-due to be levied.

The local Government shall, on or before the 1st day of May 1858, pursuant to Section XLII Act XXII of 1855, declare, by notification to be published in the Bombay Gazette, the rate at which Port-dues shall be levied in 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 - 8. Act to be road as part of Act XXII of 1855.

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

SCHEDULE