Indian Ports Act, 1908
72 [PART III-PORTS UNDER THE CONTROL OF
GOVERNMENT OF ORISSA
| Name of port |
Vessels chargeable |
Rate or port dues |
Due how often chargeable in respect of the same vessels |
| (1) |
(2) |
(3) |
(4) |
| 1. Chandbali (Dhamra) |
Sea-going vessels of ten tones and upwards (except fishing
boats.) |
Not exceeding rupees one and fifty paise per tone. |
Once in the same month. |
|
(Tug-boats, ferry-boats and river boats, whether propelled by
steam or other mechanical means.) |
Ditto |
Once between the 1st January and the 30th
June, and once between the 1st July and 31st December,
in each year. |
| 2. Gopalpur |
Sea-going vessels of ten tones and upward (except fishing
boats.) |
Not exceeding rupee one and forty paise per
tone. |
Once in the same month. |
|
(Tug-boats, ferry-boats and river boats, whether propelled by steam
or other mechanical means.) |
Ditto |
Once between the 1st January and the 30th
June and once between the 1st July and 31st December, in each
year.] |
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