The Light House Act, 1927

[Act No. 17 of 1927]

[21st September, 1927.]

Contents:
Title	The Light House Act, 1927
Sections:	Particulars:
Chapter I	Preliminary Sections
1.	Short title, extent and commencement
2.	Definitions
3.	Appointment of officers
4.	Advisory Committees
Chapter II	General Lighthouses
5.	Management of general lighthouses by the Central Government and delegation of management
Chapter III	Local Light Houses
6.	Power to inspect local lighthouses
7.	Control of local lighthouses by the Central Government
8.	Management of local lighthouses by the Central Government
8A.	Power of Central Government to prohibit lights and regulate heights of buildings, structures and trees
Chapter IV	Light-Dues
9.	Levy and collection of light-dues
10.	Rates of light-dues leviable
11.	Receipts for light-dues
12.	Ascertainment of tonnage
13.	Recovery of light-dues, expenses and costs
14.	Refusal of port-clearance
15.	Determination of disputes as to liability for payment
16.	Light-dues payable at one port recoverable at another
17.	Penalty for evading payment of light-dues
18.	Exemption from payment of light-dues
19.	Refund of excess payments
19A.	Fees
Chapter V	Accounts
20.	Accounts, etc
Chapter VI	Delegation of Powers Omitted.
20A.	[Omitted.]
Chapter VII	Rules
21.	Power to make rules
Chapter VIII	Repeals
22.	[Repealed.]
Schedule I	[Enactments repealed.]