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Indian Ports Act, 1908 39. Master to report arrival (1) Within twenty-four hours after the arrival within the limit of any port subject to this Act of any vessel liable to the payment of port-dues under -this Act, the master of the vessel shall report her arrival to the conservator of the port. (2) A master failing without lawful excuse to make such within the time aforesaid shall for every such offence be punishable with, fine which may extend to one hundred rupees. (3) Nothing in this section applies to tug-steamers, ferry steamers or river steamers plying to and from any of the ports subject to this Act 55[***]    |
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