Indian Ports Act, 1908

⁷⁵ [PART VI-PORTS UNDER THE COTROL OF GOVERNMENT OF PONDICHIERRY

(See sections 1 and 33)

Name of Port	Vessels Chargeable	Rate of port dues per ton	Due how often chargeable in respect of same vessel
(1)	(2)	(3)	(4)
Pondicherry	Sea going vessels of 40 cubic meters and upwards.	(a) Foreign going ship or sailing vessel calling at this port at 15 paise per cubic meter.	(a) Payable on each entry into the port.
		(b) Coasting ships calling at this port at 15 paise per cubic meter.	(b) The payment of port dues will exempt the ship for a period of sixty days from liability to pay the dues again at that port
		(c) Coasting sailing vessel calling at this port at 5 paise per cubic meter.	Do.

(1) The levy of port dues in accordance with the Schedule referred to in clause (1) shall be subject to the following conditions namely :-

(a) that with effect on and from the lst July, 1978, the rates of port dues to be levied on vessels specified in column (2) of the said Schedule, entering the Port in the Union Territory of Pondicherry shall be those laid down in column (3) of the said Schedule;

(b) that such dues shall be levied subject to the conditions mentioned in column (4) of the said schedule;

(c) that the rates of port dues chargeable on any one vessel entering the part in ballast and not carrying passengers shall be 3/4th of the rates laid down in the schedule ;

(d) that when a vessel enters the port but does not discharge or take any cargo or passengers therein (with the exception of such unshipment or reshipment as may be necessary for purposes of repair), she shall be charged with port dues at half the rates specified in the schedule; and

(e) that no port dues shall be levied on-

(i) any pleasure, yacht, or

(ii) any vessel which, having left any port, is compelled to re-enter it by stress of weather, or in consequence of having sustained any damage, or

(iii) any vessel which, having entered any port, leaves it within forty-eight hours without discharging or taking in any passengers or cargo.

(2) For the purpose of this notification the terms "Foreign going ship", "coasting ship", "sailing vessel" and "ship" shall have the same meaning as found in the Merchant Shipping Act, 1958 (Act No. XLIV of 1958).]

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