[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1858] Repealed by Bom.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. 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:? 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 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 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. No vessel shall be required to pay at the same Port-due chargeable under
this Act oftener than once in the same calendar month 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. 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 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 This Act shall be read with and taken as a part of Act XXII of 1855 SCHEDULE Surat. Oomersaree. Bulsar. Bhugwa. Gogo. Dehj. Bowlearee. Dehgaum. Khoon. Tunkaria. Koluck. Broach.Port-dues Cambay
Gulf Act, 1858 [Repealed]
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