Indian Ports Act, 1908

46. Port-due on vessels in ballast

A vessel entering any port ¹⁴[not being a major port] subject to this Act ¹⁹[***] in ballast and not carrying passengers shall be charged with a port-due at a rate to be determined by the ⁵⁸[Government] and not exceeding three-fourths of the rate with which she would otherwise be chargeable.

Back

Index

Next