Ports Under The Control of Government Of Kerala | Indian Ports Act, 1908 | Bare Acts | Law Library

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Indian Ports Act, 1908

⁷⁶ [PART VII- PORTS UNDER THE CONTROL OF GOVERNMENT OF KERALA

Name of Ports		Vessels chargeable	Rate of Port dues		Dues how often chargeable in respect of the same vessel.
District	Ports		Class of vessel	Rate of port dues
(1)	(2)	(3)	(4)	(5)	(6)
Trivanduram	1. Kovalam Vizhinjam 2. Trivandrum	All sea-going vessels of 40 cubic meters and upwards.	(a) Foreign ship or steamer or coastal steamer calling at any port.	Not exceeding Rs. 1.50 per ton.	The payment of the dues on entry at any minor port of Kerala will exempt steamers for a period of 30 days and ships for a period of 60 days from payment of port dues again at that port.
Quilon	3. Quilon	(other than fishing vessels)	(b) Coastal ship	Not exceeding paise 50 per ton
	4. Neendakara
Alleppey	5. Alleppey
Trichur/Ernakulam	6. Azhikode
Mallappuram	7. PonnanI
Kozhikode	8. Calicut (including Beypore)
	9. Badagara
Cannanore	10. Tellichery
	11. Cannanore
	12. Azhikkal.
	13. Kaaragode

Notes:

(1) In assessing the Port dues the date an which a vessel anchored shall be the date from which dues shall be calculated.

(2) In the case of vessels the certificate of registry of which shows her tonnage in the British standard tons only, a factor of 2.83 cubic meters will be the equivalent to one ton for purpose of levy of Port dues specified in column 3 and on conversion of such tons into cubic meters any fraction less than half will be omitted and half and above rounded to the nearest cubic meters.

Explanation- In this schedule-

(a) "ship" means a vessel propelled solely by wind-power.

(b) "Steamer" means any vessel other than a ship.

(c) "Coasting ship" or "Coasting steamer" means respectively a ship or steamer which at any Port discharges cargo Exclusively from or takes in cargo exclusively for any ports in India or in Burma, or in the Island of Ceylon and "Coasting Steamer" includes a coasting steam vessel having a general pass under section 164 of the Sea Customs Act, 1878.

(d) "Foreign ship" or "Foreign Steamer" means respectively a ship or steamer not being a coasting ship or coasting steamer.]

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