Indian Ports Act, 1908
[PART
XI- PORTS UNDER THE CONTROL OF GOVERNMENT OF GUJARAT
| Name of
ports. |
Vessels
chargeable |
Highest
rates of port dues leviable subject to explanation hereto. |
Dues how
often chargeable in respect of the same vessel. |
| (1)
|
(2)
|
(3)
|
(4)
|
| I. Bharuch
Group of Ports: |
| (1)
Umargaon |
(1)
Foreign ships |
Re 1.00 p.
per ton. |
Once in 30
days in case of each vessel. |
| (2) Maroli
|
|
|
|
| (3) Kolak
|
|
|
|
| (4)
Umarsadi |
(2)
Coasting ships |
Re. 0.50
p. per ton. |
Do.
|
| (5) Valsad
|
|
|
|
| (6)
Billimora |
|
|
|
| (7)
Vansi-Borsi |
(3)
Sailing Vessels |
Re. 0.35
p. per ton. |
Do.
|
| (8) Onjal
|
|
|
|
| (9) Surat
(Magdalla) |
|
|
|
| (10)
Bhagva
(11)
Bharuch
(12) Dahej
(13)
Khambhat |
(4) Tugs,
ferry and river ships. |
Re. 0.60
per ton. |
Twice in a
year i.e. to say once between the 1st January to the 30th
June and once between the 1st July to the 31st
December. |
|
|
(5)
Foreign ships bringing cargo for transhipment in daughter ships.
|
Re. 2.50
per ton. |
Once in 30
days in case of each vessel. |
|
|
(6)
Daughter ships in ballast being loaded with cargo from tankers and leaving
for ports other than Gujarat State port. |
Re. 1.00
per ton |
-do-
|
| II.
Bhavnagar Group of Ports : |
| (1)
Bhavnagar |
(1)
Foreign ships. |
Re 1.00 p.
per ton. |
Once in 30
days in case of each vessel. |
| (2) Gogha
|
|
|
|
| (3) Talaja
|
(2)
Coasting ships. |
Re. 0.50
p. per ton. |
-Do-
|
|
|
(3)
Sailing Vessels. |
Re. 0.35
p. per ton. |
-Do-
|
|
|
(4) Tug,
ferry and river ships. |
Re. 0.60
p. per ton. |
Twice in a
year i.e. to say once between the 1st January to the 30th
June and once between the 1st July to the 31st
December. |
|
|
(5)
Foreign ships bringing cargo for transhipment in daughter ships.
|
Re. 2.50
p. per ton |
Once in 30
days in case of each vessel. |
|
|
(6)
Daughter ships in ballast being loaded with cargo from tankers and leaving
for ports other than Gujarat State ports. |
Re. 1.00
p. per ton. |
-Do -
|
| III-
Mahuva Group of Ports : |
| (1) Mahuva
|
(1)
Foreign ships. |
Re. 1.00
p. per ton |
Once in 30
days in case of each vessel. |
| (2)
Pipavav Bandar |
|
|
|
| (3)
Jafrabad |
(2)
Coasting ships. |
Re. 0.50
p. per ton. |
-Do-
|
| (4)
Rajpara |
(3)
Sailing Vessels. |
Re. 0.35
p. per ton |
-Do-
|
|
|
(4) Tugs,
Ferry and river ships. |
Re. 0.60
p. per ton. |
Twice in a
year i.e. to say once between the 1st January to the 30th
June and once between the 1st July to the 31st
December. |
|
|
(5)
Foreign ships bringing cargo for transhipment in daughter ships.
|
Re. 2.50
p. per ton |
Once in 30
days in case of each vessel. |
|
|
(6)
Daughter ships in ballast being loaded with cargo form tankers and leaving
for ports other than Gujarat State ports. |
Re. 1.00
p. per ton. |
-Do-
|
| IV.
Veraval Group of Ports : |
| (1)
Nawabandar |
(1)
Foreign ships |
Re. 1.00
p. per ton |
Once in 30
days in case of each vessel. |
| (2)
Madhwad |
|
|
|
| (3) Kotda
|
(2)
Coasting ships. |
Re. 0.50
p. per ton |
-Do-
|
| (4)
Veraval |
|
|
|
| (5)
Mangrol |
(3)
Sailing Vessels. |
Re. 0.35
p. per ton |
-Do-
|
|
|
(4) Tugs,
ferry and river ships. |
Re. 0.60
p. per ton |
Twice in a
year i.e. to say once between the 1st January to the 30th
June and once between the 1st July to the 31st
December. |
|
|
(5)
Foreign ships bringing cargo for transhipment in daughter ships.
|
Re. 2.50
p. per ton |
Once in 30
days in case of each vessel. |
|
|
(6)
Daughter ships in ballast being loaded with cargo from tankers and leaving
for ports other than Gujarat State ports. |
Re. 1.00
p. per ton. |
-Do-
|
| V.
Porbandar Group of Ports : |
| (1)
Porbandar |
(1)
Foreign ships. |
Re. 1.00
p. per ton |
Once in 30
days in case of each vessel. |
|
|
(2)
Coasting ships. |
Re. 0.50
p. per ton |
Do.
|
|
|
(3)
Sailing vessels. |
Re. 0.35
p. per ton |
Do.
|
|
|
(4) Tugs,
Ferry and river ships |
Re. 0.60
p. per ton |
Twice in a
year i.e. to say once between the 1st January to the 30th
June and once between the 1st July to the 31st
December. |
|
|
(5)
Foreign ships bringing cargo for transhipment in daughter ships.
|
Re. 2.50
p. per ton |
Once in 30
days in case of each vessel. |
|
|
(6)
Daughter ships in ballast being loaded with cargo from tankers and leaving
for ports other than Gujarat State port. |
Re. 1.00
p. per ton. |
Do
|
| VI. Okha
Group of Ports. |
| (1) Dwarka
(Rupen) |
(1)
Foreign ships. |
Re. 1.00
p. per ton. |
Once in 30
days in case of each vessel. |
| (2) Okha
|
(2)
Coasting ships. |
Re. 0.50
p. per ton. |
Do.
|
| (3) Beyt
|
(3)
Sailing Vessels. |
Re. 0.35
p. per ton. |
Do.
|
|
|
(4) Tugs,
ferry and river ships. |
Re. 0.60
p. per ton. |
Twice in a
year i.e. to say once between the 1st January to the 30th
June and once between the 1st July to the 31st
December. |
|
|
(5)
Foreign ships bringing cargo for transhipment in daughter ships.
|
Rs. 2.50
p. per ton |
Once in 30
days in case of each vessel. |
|
|
(6)
Daughter ships in ballast being loaded with cargo from tankers and leaving
for ports other than Gujarat State port. |
Re. 1.00
p. per ton. |
Do.
|
| VII. Bedi
Group of Ports: |
| (1)
Pindhara |
(1)
Foreign ships. |
Re. 1.00
p. per ton. |
Once in 30
days in case of each vessel. |
| (2) Salaya
|
|
|
|
| (3) Sikka
|
|
|
|
| (4)Bedi
(including Rozi) |
(2)
Coasting ships |
Re. 0.50
p. per ton. |
Do.
|
| (5) Jodia
|
(3)
Sailing Vessels. |
Re. 0.35
p. per ton |
Do.
|
|
|
(4) Tugs,
ferry and river ships |
Re. 0.60
p. per ton. |
Twice in a
year i.e. to say once between the 1st January to the 30th
June and once between the 1st July to the 31st
December. |
|
|
(5)
Foreign ships bringing cargo for transhipment in daughter ships.
|
Re. 2.50
p. per ton. |
Once in 30
days in case of each vessels. |
|
|
(6)
Daughter ships in ballast being loaded with cargo from tankers and leaving
for ports other than Gujarat State port. |
Re. 1.00
p. per ton. |
Do.
|
| VIII.
Navlakhi Group of Ports : |
| (1)
Navlakhi |
(1)
Foreign ships |
Re. 1.00 p
per ton. |
Once in 30
days in case of each vessel. |
|
|
(2)
Coasting ships |
Re. 0.50
p. per ton. |
Do
|
|
|
(3)
Sailing vessels |
Re. 0.35
p. per ton. |
Do.
|
|
|
(4) Tugs,
ferry and river ships. |
Re. 0.60
p. per ton. |
Twice in a
year i.e. to say once between the 1st January to the 30th
June and once between the 1st July to the 31st
December. |
|
|
(5)
Foreign ships bringing cargo for transhipment in daughter ships.
|
Re. 2.50
p. per ton. |
Once in 30
days in case of each vessel. |
|
|
(6)
Daughter ships in ballast being loaded with cargo from tankers and leaving
for ports other than Gujarat State port. |
Re. 1.00
p. per ton. |
Do.
|
| IX. Mandvi
Group of ports : |
| (1) Mundra
|
(1)
Foreign ships |
Re. 1.00
p. per ton. |
Once in 30
days in case of each vessel. |
| (2) Mandvi
|
(2)
Coasting ships |
Re. 0.50
p. per ton. |
Do .
|
| (3) Jakhau
|
(3)
Sailing Vessels |
Re. 0.35
p. per ton. |
Do.
|
| (4)
Koteshwar |
(4) Tugs,
ferry and river ships. |
Re. 0.60
p. per ton. |
Twice in a
year i.e. to say once between the 1st January to the 30th
June and once between the 1st July to the 31st
December. |
|
|
(5)
Foreign ships bringing cargo for transhipment in daughter ships.
|
Re. 2.50
p. per ton. |
|
|
|
(6)
Daughter ships in ballast being loaded with cargo from tankers and leaving
for ports other than Gujarat State port. |
Re. 1.00
p. per ton. |
Do.
|
Explanations
to Part XI of the First Schedule
Explanation 1-
(a) The ports
shown Under each of the nine groups in the first column of the table shall be
treated as if they were only one port. The payment of the dues at the first Port
called in a group shall exempt the vessel for the period shown in column 4 in
the table from the liability of payment of the dues, again on re-entering or
entering that or any other port in the same group.
(b) No port
dues shall be charged in respect of vessel of less than 10 tons or any fishing
boat.
(c) A vessel
in distress with no cargo on board brought into harbor in tow shall be charged
with three-fourths of port-dues.
(d) A coastal
ship entering a port, bringing coal or taking salt shall be charged port dues at
ten per cent. less than the rates with which she would, otherwise be chargeable.
Explanation
2.-
(a) In
determining of the measurement of the net tonnage for the purpose of calculating
the charges, a fraction of half a ton or more shall be counted as one ton and
less than half ton shall be ignored.
(b) The period
of thirty days shall be reckoned from the date of entry of the vessel into the
port.
(c) "Vessel"
includes any ship, boat, sailing vessel or other description of vessel used in
the navigation.
(d) "Sailing
vessel" means any description of vessel provided with sufficient sail area for
navigation. under sails alone, whether or not fitted with mechanical means of
propulsion, and includes a rowing boat or canoe but does not include a pleasure
craft.
(e) "ship"
does not include a sailing vessel.
(f) "coastal
ship" means a ship which at any port in Gujarat discharges exclusively from or
takes any cargo exclusively for any port in the Republic of India and is not
engaged in overseas trade.
(g) "Foreign
Ship" means a ship which is not a coasting ship.
Explanation
3.- lf the vessel.
in the course of her voyage or during stay in the port, changes her character
from a coasting vessel to a foreign ship or vice versa, port dues shall be
charged at the rates leviable in respect of foreign ships.
Explanation
4.-
(a) A vessel
entering a port and taking in only provisions, water, bunker-coal or liquid fuel
for her own consumption shall be charged port dues at half the rate with which
she would otherwise be chargeable.
(b) A vessel
that has paid half the port dues under clause (a) above re-enters the same port
with cargo or passengers or both within thirty days from the date of its
previous entry in the port shall be charged the difference between the dues
already paid and those payable at the full rate.
Explanation
5.-
When a vessel which has been charged port dues, leviable under Government of
Gujarat, Public Works Department, Notification No. G/J/48/75/IPA-2975-M, dated
the 5th December, 1975, re-enters the same port with cargo or passengers or for
any other purpose within thirty days from the date of its previous entry on the
port, it shall be charged the difference between the dues already paid and those
with which she would otherwise be chargeable.]
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