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Indian Ports Act, 1908

Foot Notes

1. Enacted w.e.f. 18th December, 1908.

2. Substituted by the A.O. 1937, for the words "Local Government".

3. Substituted by the A.O. 1950, for the words "His Majesty".

4. The words "or the Government of India" omitted by the A.O. 1937.

5. Substituted by the Port Laws (Amendment) Act, 1997 (Act No. 15 of 1997) dated 25th March, 1997 for clause (1).

6. Inserted by Act 35 of 1951, section 188.

7. Inserted, ibid.

8. Clause (10) omitted by Act 3 of 1951.

9. Omitted by Act 6 of 1916.

10. Omitted by Act 6 of 1916.

11. Inserted by Act 17 of 1978.

12. Inserted by Act 39 of 1923.

13. Inserted by Act 9 of 1925.

14. Inserted by Act No. 15 of 1997, dated 25th March, 1997.

15. Substituted by the A.O. 1950, for the word "Crown" which had been Substituted by the A.O. 1937, for the word "Government."

16. Substituted by Act No. 15 of 1997, dated 25th March, 1997 for clause (jj).

17. Substituted by Act 15 of 1997, dated 25th March, 1997 for clause (k).

18. Substituted by Act 4 of 1911, section 2 for clause (p).

19. Omitted by the A.O. 1937.

20. Sub-section (1A) omitted by Act 26 of 1938.

21. The words, brackets, figure and letter "and sub-section (1A)" Inserted by Act 15 of 1922 omitted, ibid.

22. Inserted by Act 20 of 1983, w.e.f. 15th. March, 1984.

23. Substituted, ibid., for the words "that Government".

24. Substituted by Act 55 of 1952, for the words "six months".

25. Inserted by Act 55 of 1952.

26. See now the Merchant Shipping Act, 1958 (44 of 1958).

27. The words "the Secretary of State for India in Council" successively Substituted by the A.O. 1937 and the A.O. 1950 to read as above.

28. Inserted by Act 39 of 1923.

29. Substituted, ibid., for the words "or thrown".

30. Substituted, ibid., for the words "or throw it".

31.Substituted by Act 55 of 1952.

32. Inserted by Act 36 of 1925.

33. Substituted by the A.O. 1937, for the words "Governor-General in Council".

34. Inserted by Act 6 of 1916.

35. Sub-sections (2), (3) and (4) re-numbered as sub-sections (3), (4) and (5) respectively by Act No. 6 of 1916.

36. Sub-sections (4) and (5), as re-numbered by Act 6 of 1916, omitted by Act 36 of 1925.

37. Inserted by Act 6 of 1916.

38. Substituted ibid, for the words "within its own province."

39. The words "British India" successively Substituted by the A.O. 1948 and the A.O. 1950 to read as above.

40. Proviso omitted by the A.O. 1937.

41. Sub-sections (2), (3) and (4) re-numbered as sub-sections (3), (4) and (5) respectively by Act 6 of 1916.

42. Certain words omitted by Act 6 of 1916.

43. Proviso omitted by the A. O. 1937.

44. Earlier section 34 substituted by Act No. 15 of 1997, dated 25th March, 1997.

45. Proviso omitted by the A. O. 1937.

46. Inserted by Act 35 of 1951, section 190.

47. Substituted by the A.O. 1937, for the words "that Government".

48. Inserted by Act 35 of 1951.

49. Sub-section (5) omitted by Act 6 of 1916.

50. Substituted by Act 35 of 1951, 191 for clause (a).

51. Inserted by Act 35 of 1951.

52. Inserted, ibid.

53. Proviso omitted, ibid.

54. Omitted, ibid.

55. Omitted by the A.O. 1948.

56. The words "British India" submissively amended by the A.O. 1948, the A.O. 1950 and Act 3 of 1951.

57. The word "Government" successively Substituted by the A. O. 1937 and the A. O. 1950.

58. Substituted ibid., for the words "Local Government".

59. Substituted by Act 35 of 1950.

60. Substituted by the A. O. (No. 2), 1956, for the words "in the State of Madras or in the State of Andhra".

61. Substituted by the A. O. 1950, for the words "any of His Majesty's subjects".

62. Substituted, ibid., for the words "British colors".

63. Substituted, ibid., for the words "His Majesty's regulations."

64. Substituted by the A. O. 1250, for the words "His Majesty's Navy or the Royal Indian Navy".

65. Inserted, ibid.

66. Substituted ibid., for the words "with the previous sanction of the Local Government".

67. Inserted by Act 6 of 1916.

68. Ins by Act 35 of 1951.

69. This Schedule is liable to variation by notifications of State Government, and for any change thereof notification of the State concerned should be consulted.

70. Substituted by notification No. G.S.R. 257 (E) dated 1st. May, 1978, Gazette of India, Pt. II, s. 3 (i) p. 398, for the heading and major ports of Calcutta and Paradip and the entries relating thereto.

71. Entries under columns 2, 3 and 4 omitted by Act No. 15 of 1997, dated 25th March 1997.

72. Added by notification No. 1317 PD, dated 29th. April, 1978, Gazette of Orissa.

73. Added by notification No. G.O. Ms. 253 dated 28th. April, 1968, Gazette of Andhra Pradesh.

74. Added by notification No.11. (2)/ TRA/ 1914(c)/ 78, dated 1st. May, 1978, Gazette of Tamil Nadu.

75. Inserted by notification No. G.O. Ms. 70/78-Pt., dated 1st. May, 1978, Gazette of Pondicherry.

76. Added by notification No. S.R.O. 373/78 dated 26th. January, 1978, Gazette of Kerala.

77. Inserted by notification No. P.W.D 42 PSP 77 dated 29th. April, 1978, Gazette of Karnataka (Extraordinary) Part IV-2 c(ii).

78. Inserted by notification No. 1/605/78/IPD, dated 1st. May, 1978, Gazette of Goa, Daman and Diu.

79. Inserted by notification No. IPA 1077/264/36-TR, dated 21st. March, 1978, Gazette of Maharashtra.

80. Inserted by Notification No. G/ J/ 16/ IPA/ 1077/ 95 M dated 1st. May, 1978, Gazette of Gujarat, Extraordinary, Part IV-A.









  

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