Revolutionising Law Reporting !
 |
 |
 |
| Install Now! | Install Now! | Install Now! |
Maharashtra Landing and Wharfage Fees Act, 1882
Act No. 7 of 1882
MH131
|
LEGISLATIVE HISTORY 6 |
Preamble
Whereas it is expedient to provide for the levy of fees for the use of [***] landing Places in certain ports in the [State of Bombay]; It is hereby enacted as follows:- 1. Short title. - This Act shall be called [the Maharashtra Landing and Wharfage Fees Act]. 2. Local extent. - [(1)] [It shall extend to any ports] in the [Bombay area of the State of Maharashtra] to which [Government] may from time to time, by notification in the [Official Gazette,] extend the Act: [Provided that on the commencement of the Bombay Landing and Wharfage Fees (Unification and Amendment) Act, 1959, it shall extend at once to the port in which the Okha Port Rules as continued in force by the Bombay Merged States (Laws) Act, 1950 were in force immediately before such commencement.] [(2) It shall extend to any ports in the rest of the [State of Maharashtra] to which Government may, from time to time by notification in the Official Gazette extend the Act: Provided that on the commencement of the Bombay Landing and Wharfage Fees (Unification and Amendment) Act, 1959, it shall extend at once to those ports in which the Saurashtra Ports (Administration) Ordinance, 1950 and the Bombay Landing and Wharfage Fees Act, 1882, as applied to the Kutch area were in force immediately before such commencement.] 3. [Repeal and savings.] - [(1)] Bombay Act III of 1879 is hereby repealed, and all fees levied and every declaration, appointment, or rule made under that Act shall be deemed to have been levied and made under this Act. [(2) The Saurashtra Ports (Administration) Ordinance, 1950, the Bombay Landing and Wharfage Fees Act, 1882 as applied to the Kutch area and the Okha Port Rules as continued in force by the Bombay Merged States (Laws) Act, 1950 are hereby repealed and consequentially the balance standing at the foot of the general account of the Okha Harbour Board under rule 17 of the Okha Port Rules and that at the foot of each landing and Wharfage fees fund account under section 11 of the Bombay Landing and Wharfage Fees Act, 1882 as applied to Kutch area, immediately before the commencement of the Bombay Landing and Wharfage Fees (Unification and Amendment) Act, 1959, shall be credited to the Consolidated Fund of the State: Provided that such repeal shall not affect-(a) the previous operation of the laws so repealed, or anything duly done or suffered thereunder; or
(b) any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed; or
(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed; or
(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the Bombay Landing and Wharfage Fees (Unification and Amendment) Act, 1959 had not been passed:
Provided further that anything done or any action taken (including notifications issued, limits defined or fixed, remissions or exemptions granted, rules, bye-laws, regulations, delegation and appointment made powers, conferred and duties imposed, in so far as they are not inconsistent with the provisions of this Act, and the scales of tolls, dues, fees rents, rates and charges framed) under the laws so repealed shall continue in force until altered, amended or superseded by anything done or any action taken under this Act.] 4. "Government" "Landing place" and "Passengers" defined. - In this Act [the term "Government" in relation to a major port means the Central Government,] and save as aforesaid means the [State] Government; the [term "landing place" includes a bandar, wharf, pier, jetty, hard and any place used for the landing, shipping or storage of goods, or for the embarking or disembarking of passengers;] [* * *] [and the term "passengers" means any person of three years of age or upwards, carried in a vessel, other than the master and crew and the owner, his family and servants.] 5. Government to fix limits of bandars, etc. and the fees to be levied. - It shall be lawful for [Government] from time to time by notification in the [Official Gazette]-(a) to define the limits of any port to which this Act is made applicable when such limits have not been defined under the [Indian Ports Act, 1908];
(b) to determine what are [*] landing-place to which the provisions of this Act shall apply;
(c) to determine the limits of any such landing-place;
(d) to withdraw this Act from any port in which it is for the time being in force;
[(e) to fix the fees to be levied]-
(1) on goods landed, shipped or stored at, and
(2) on passengers embarking or disembarking at, and
(3) on animals or vehicles bringing or removing goods to or from, or plying for hire at and
(4) on vessels or boats approaching or lying alongside [and
(5) for any services (other than those chargeable under the Indian ports Act, 1908) rendered at or in relation to, any such landing-place]:
[Provided that it shall be lawful for [Government] at any time to exempt any goods, passengers, vessel, boat, animal or vehicle wholly or partially from any fee to which the same may be liable under this section:] [Provided further that the fee to be levied on any passenger on each occasion of embarking or disembarking at a landing-place shall not exceed one anna.] [5A.Power of State Government to levy fee at higher rate in relation to minor ports.] Notwithstanding anything contained in section 5, after the commencement of the [Bombay Landing and Wharfage (Amendment) Act, 1997], it shall be lawful for State Government by notification in the Official Gazette to levy a fee on any passenger on each occasion of embarking or disembarking at a landing place in any port (not being a major port) at a rate not exceeding [rupees fifty]. 6. Power and duties under this Act by whom to be exercised and performed. - The levy of fees under this Act shall be made and all other powers and duties conferred and imposed by this Act or by any bye-laws made hereunder, shall be exercised and performed by such officers as [Government] shall from tome time direct or by such person as [it] shall from time to time directs in this behalf. [The officers and person (including the Chief Ports Officer, Maharashtra State) empowered as aforesaid shall, in respect of ports other than major ports, be subject to the control of any intermediate authority which the State Government may appoint. The intermediate authority shall in exercising control as aforesaid be subject to the superintendence, direction and control of the State Government.] 7. Powers privileges and Liabilities of officers who collect fees. - The officers and persons whose duty it may be to levy fees under this Act shall have the same powers for collecting and enforcing payment of the same as are exercisable under the provisions of any law, for the time being in force, in respect of duties of sea-customs by the Collector of Customs and his subordinates, and shall have the same privileges and be subject to the same liabilities in respect of anything done by them in collecting and enforcing payment of the said fees as the said Collector of Customs and his subordinates have, or are liable to, under the provisions of any such law. Punishment of offenders. - The law for the time being in force or the punishment of offences relating to the levy or payment of duties of sea-custom, and for the reward of informants, shall, as far as may be, apply to similar offences committed in respect of the said fees. [In particular and without prejudice to the generality of the provisions of foregoing paragraph, the penalty prescribed in the third column of article 1 of section 167 of the Sea-Customs Act, 1878, shall be leviable in respect of contravention of any bye-law made under this Act.] 8. Tables of fees to be posted up. - Tables of the fees leviable under this Act shall be posted up in some conspicuous position at every landing-place at which such fees are leviable, in English and the Vernacular language of the district, [State], or territory in which the port is situate. 9. Power to make Laws. - [The Chief Ports Officer; [Maharashtra State]] may, with the previous sanction of Government, from time to time make, and from time to time after or repeal. bye-laws not inconsistent with the provisions of this Act:(a) regulating the use of every landing-place to which this Act applies;
(b) providing for the management of the traffic over, on or about and to and from every such landing-place;
[(d)] generally for the guidance of all persons in matters connected with the enforcement of this Act.
The bye-laws so made, and every alteration of same and every order repealing the same or any portion thereof, shall be published in the [Official Gazette]. 10. [Fee realised under this Act how to be expended.] Deleted by Bombay 55 of 1959, section 4(f). 11. [Receipt, expenditure and account of landing and wharfage fees.] Deleted By Bombay 55 of 1959, section 4(f). 12. [Grouping of ports.] Deleted by Bombay 55 of 1959, section 4(f).Notifications
G. N., B. & C. D., No. MPT. 2563-N, dated 29th March, 1.963 (M. G., Part IV-13„ pages 447) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Landing and Wharfage Fees (Unification and Amendment) Act, 1959 (Bombay LV of 1959), the Government of Maharashtra hereby appoints 1st April 1963 to be the date on which the said Act shall come into force. G. N., B. & C. D., No. EPT. 1072/57780-N, dated 27th March, 1973 (M. G., Part IV-B, pages 497) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Landing and Wharfage Fees and Indian Ports (Amendment) Act, 1972 (Maharashtra VIII of 1973), the Government of Maharashtra hereby appoints the 1st day of April 1973 to be the date on which the said Act shall come into force. G. N., R, D., No. 1892-A, dated 26th July 1921 (B. G., Part I, pages 1799) - In exercise of the powers conferred by section 2 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), and in supersession of Government Notification in the Revenue Department, No. 1012, dated the 26th January 1917, as amended by Government Notification in the Revenue Department, No. 13032, dated the 9th November 1919, the Governor in Council is pleased to extend the said Act to the following ports* in the Bombay Presidency, namely :Group I
|
Broach |
Group II
|
Bulsar |
Mandwa |
Redi |
Group I
|
Murud (Janjira) |
Shrivardhan. |
Group II
|
Rajpuri |
Borlai-Mandla |
Schedule
1. Berthing Fees (1) (a) Berthing Fees. - For occupation berth or quavy by Steamer wherever provided, the fees specified below shall be charged.|
Unit of Rate |
Rate |
|
|
Overseas Steamer |
Coastal Steamer |
|
|
|
Rs. Ps. |
Rs. Ps. |
|
Per Ton (NRT) or part thereof per trip (including arrival and departure) |
0.40 |
0.30 |
|
Subject to minimum charges of |
750.00 |
600.00 |
|
Note.-For Konkan Passenger Service, Steamers, once in thirty days, as per above rate. |
||
(b) Charges of occupation of jetties and wharves other than those specified in 1 (a) above by Sailing Vessels and Mechanised Vessels, the fees specified below shall be charged.
Other Vessels
|
|
Above 10 |
||||
|
Serial No. |
Classification |
Upto 10Tons |
Tons but less than 50 Tons |
|
|
|
1 |
2 |
3 |
4 |
5 |
|
|
|
|
Rs. np |
Rs. np |
Rs. np |
|
|
1 |
Sea-going Non-mechanised Vessels (including Passenger Vessels.) |
- |
20.00 |
30.00 |
Once in thirty days at the same Port, including its Sub-ports. |
|
2 |
Sea-going Mechanised Vessels (including Passenger Launches). |
10.00 |
30.00 |
40.00 |
|
|
3 |
Tug |
25.00 |
50.00 |
75.00 |
|
|
4 |
Barges |
10.00 |
25.00 |
50.00 |
|
Table
|
(a) |
Streamer, Tugs and Launches. |
||||
|
Unit of Rate |
Overseas |
|
Coastal |
|
|
|
During day |
After sun-set and before sun-rise |
During Day |
After sun-set and before sun-rise |
||
|
|
Rs. |
Rs. |
Rs. |
Rs. |
|
|
1. Per 100 Gross registered Ton (G. R. T.) or part thereof per vessel each way. |
25 |
50 |
20 |
40 |
|
|
2. Not with standing any thing in item 1 the minimum charges shall be leviable at the rates specified in column 2, 3, 4 and 5 respectively. |
300 |
600 |
250 |
500 |
|
|
(b) |
For charge of anchorage- |
(i) Rupees 300.00 per vessel exceeding 2200 N.R.T. |
|||
|
(ii) Rupees 400.00 per vessel exceeding 2200 N. R. T. but not exceeding 6600 N. R. T. |
|||||
|
(iii) Rupees 500.00 per vessel exceeding 6600 N.R.T. |
|||||
|
(c) |
Detention Fee— |
||||
|
Detention fee, if a vessel is not moved within thirty minute after the pilot has boarded it for the purpose of pilotage. |
Rs 100.00 per half an hour or part thereof beyond first 30 minutes till the vessel moves |
||||
|
(d) |
Cancellation Fee— |
||||
|
|
Rs. |
||||
|
(i) If the movement of a vessel is cancelled after the pilot has boarded it for the purpose of pilotage. |
200.00 |
||||
|
(ii) If the movement of a vessel is cancelled and intimated within two hours before the pilot has proposed to board it for the purpose of pilotage. |
150.00 |
||||
|
(e) |
Compensation.- If an outgoing vessel carried away the pilot outside the port limits due to bad weather, compensation at the rate of Rs.100.00 per day should be paid by master of the vessel till the pilot reports back for duty at the Port. In addition to the above, the boarding and loading charges and the cost of sending him back to the port should also be payable by the Master of Vessel. |
||||
Note.- (1) The pilotage charges during the holidays shall be at double the rate aforesaid.
3. Survey Fees. - The Survey Fees should be charged at the following rates:-|
Serial No. |
Tonnage of Ship |
Drought cargo Survey fees on Working days |
Drought cargo Survey fees on Sundays/Holidays and night time (i.e. from 6-00 p.m, to 6-00 a.m.) |
|
(1) |
(2) |
(3) |
(4) |
|
|
|
0.00 |
Rs. |
|
1. |
Ships upto 10,000 DWT |
300.00 |
450.00 |
|
2. |
Ships above 10,000 DWT but less than or upto 20,000 DWT. |
450.00 |
600.00 |
|
3. |
Ships above 20,000 DWT but less than or upto 30,000 DWT. |
600.00 |
750.00 |
|
4. |
Ships above 30,000 DWT but less than or upto 40,000 DWT. |
750.00 |
900.00 |
|
5. |
Ships above 40,000 DWT but less than or upto 50,000 DWT. |
900.00 |
1050.00 |
|
6. |
Ships above 50,000 DWT. |
900.00 |
1050.00 |
Schedule
Schedule of rates of landing/shipping fees on clinker and gypsum from Bhagwati Part (Mirya Bay), Ratnagiri, in the Maharashtra State.
|
Serial No. |
Commodities |
Unit |
Rate |
|
1. |
Clinker (of any description, size or composition) |
Per. M. Tonne |
13.00 |
|
2. |
Gypsum (of any description) |
Per. M. Tonne |
5.00 |
Schedule
Schedule of rates of landing Fees in Ports of Maharashtra State
|
Serial No. |
Articles |
Unit of charge |
Rate |
|
1. |
Clinker (of any description, size or composition) |
Per. M. Tonne |
5.00 |
|
2. |
Gypsum (of any description) |
Per. M. Tonne |
5.00 |
Note:- Tonne- 1000 Kilograms.
G. N., H. D., No. IPA. 1087/CR-3592-TRA-4, dated 24th March, 1988 (M. G., Part IV-B, pages 325) - In exercise of the powers conferred by sub-clause (5) of clause (e) of section 5 and section 6 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), and section 35 of the Indian Ports Act, 1908 (15 of 1908), and all other powers enabling it in that behalf and in supersession of all the previous notifications, orders and instructions issued in this behalf, the Government of Maharashtra hereby directs that the fees mentioned in Schedule hereto shall be levied by the Conservator of the Port or any Officer or port staff deputed by him, on the Rock Phosphate landed within the limits of all the minor ports in the State of Maharashtra from the date of issue of this notification.Schedule
Schedule of rate of landing fees on Rock Phosphate at all minor ports in the State of Maharashtra
|
Serial No. |
Commodities |
Unit |
Rate |
|
1. |
Rock Phosphate |
Per. M. Tonne |
2.50 |
Schedule
Schedule of rates of landing fees on the heavy machinery package at Mandwa Port and on the Chemical Salt at Bhainder Minor Port
|
Name of the Port |
Commodity |
Unit |
Rate per Metric tonne. |
|
(1) |
(2) |
(3) |
(4) |
|
(i) Mandwa Port |
Heavy Machinery Package |
(a) Upto three metric tonnes |
15.00 |
|
(ii) Bhainder Minor Port |
Chemical Salt |
Per metric tonne. |
2 |
Schedule
Schedule of rate of landing fee on cement at all minor port except Bhagwati Port, Ratnagiri, in the State of Maharashtra.
|
Commodity |
Unit |
Rate |
|
Cement |
Per Metric Tonne |
3.50 |
Schedule
Schedule of rates of landing and shipping fees on clinker from Bhagwati Port, Mirya Bay, Ratnagiri in the Maharashtra State.
|
Serial No. |
Commodity |
Unit |
Rate |
|
1 |
Clinker (of ant description, size or composition). |
Per Metric Tonne. |
Rs. 8.00 |
|
(i) |
Government Notification, Revenue Department, No. 1013, dated the 26th January 1917, except so far as it fixes the fees to be levied on goods stored at any landing place to which the provisions of the said Act apply: |
Notifications specified in the margin the Government of Maharashtra with effect from the 1st Day of September 1963 hereby—(1) determines every bandar wharf, pier, Jetty, hard or any place used for landing, shipping or storage of goods or of the embarking and disembarking of passengers within the limits of the minor ports to which the said Act extends to be a landing place to which the provisions of the said Act shall apply. |
|
(ii) |
Government Notification, Revenue Department, No. 1270-C, dated the 11th January 1932: and |
|
|
(iii) |
Government Notification buildings, and Communications Department No, SAN. 1462-N , dated the 17th October, 1962. |
(i) a fee of fifteen paise shall be levied on children over one year of age and under twelve years of age and no fee shall be levied on children under one year of age :
(ii) no fee shall be levied on passengers carried in Government launches or boats when travelling on Government service:
(iii) no fee shall be levied where passengers are paying ferry fare of re, 0.50 or less."]
(4) fixes fifty paise per metric tonne to be the fee to be levied on iron and manganese ores shipped at any such landing place : and (5) directs that the levy of fees referred to in clauses (3) and (4) shall be made and all other powers and duties conferred and imposed under the said Act or by any bye-laws made thereunder shall be exercised and performed by the Chief Ports Officer, Maharashtra State. (G. N. H. D. NO. IPA- 1096/CR-6/TRA-4, dated 16th November, 1996 (M. G. Part IV-B, pages 2) - In exercise of the power conferred by sub-clause (1), (3) and (5) of clause (e) of section 5 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), and of all other powers enabling it in that behalf, and in supersession of all the pervious notifications, orders and instructions issued in this behalf, the Government of Maharashtra hereby fixes the fees at the rate mentioned in column (3) of the Schedule appended hereto be levied on the commodities mentioned in column (2) thereof per unit specified in column (4) thereof landing and shipping services, within the limits of all the minor ports in the State of Maharashtra with effect from 60 days after the publication of this Notification.Schedule
|
Serial No. |
Commodity |
Rate of fees |
Unit |
|
(1) |
(2) |
(3) |
(4) |
|
1. |
Animals |
10.00 |
Each |
|
2. |
Animals Food. |
||
|
(i) Oi!cakes and Deoiled Extractions |
15.00 |
Ton |
|
|
(ii) All others |
10.00 |
Ton |
|
|
3. |
Ballast of all kind Ashes and rubbish of Steamer |
10.00 |
Ton |
|
4. |
Bones and Bone Meals including hides horns and skines |
20.00 |
Ton |
|
5. |
Building Materials.— |
||
|
(i) Cement and clinkers |
15.00 |
Ton |
|
|
(ii) All other including all type of Bricks tiles and stone |
20.00 |
Ton |
|
|
6. |
Chemicals.— |
||
|
(i) Chemical salt other than vaccum and Edible |
15.00 |
Ton |
|
|
(ii) Chemical salt vaccum and edible or Proposed salt and Gypsum |
10.00 |
Ton |
|
|
(iii) Soda and Caustic Soda. |
20.00 |
Ton |
|
|
(iv) Liquid Amonia |
70.00 |
Ton |
|
|
(v) Liquid phospheric Acid |
70.00 |
Ton |
|
|
(vi) Ethylene |
50.00 |
Ton |
|
|
(vii) All kinds NOR including Fumigates,insecticides, Inorganic acid |
30.00 |
Ton |
|
|
7. |
Coir and Jute yarn Ropes and other products |
20.00 |
Ton |
|
8. |
Cotton.— |
||
|
(i) Requiring Funigation |
15.00 |
Ton |
|
|
(ii) Others |
10.00 |
Ton |
|
|
9. |
Fertilisers.— |
||
|
(i) Muriate of Potash |
30.00 |
Ton |
|
|
(ii) Others |
30.00 |
Ton |
|
|
10. |
Fish |
70.00 |
Ton |
|
11. |
Foodgrains and pulses |
30.00 |
Ton |
|
12. |
Fruits-fresh and Dry including dates all sorts |
7.00 |
50 kgs. |
|
13. |
Groceries and Oilman Stores.— |
||
|
(i) Best Nuts |
7.00 |
50 kgs. |
|
|
(ii) Coconuts and copra |
10.00 |
Ton |
|
|
(iii) Onion |
15.00 |
Ton |
|
|
(iv) Oil vegetable and edible (Bulk) |
30.00 |
Ton |
|
|
(v) Oil vegetable and edible (Packed) |
15.00 |
Ton |
|
|
(vi) Sugar |
15.00 |
Ton |
|
|
(vii) Groceries N.O.R |
8.00 |
50 kgs. |
|
|
14. |
Guar Gum |
20.00 |
Ton |
|
15. |
Iron and steel and other metals |
20.00 |
Ton |
|
(i) Empty Drums and Barrels |
05.00 |
Each |
|
|
(ii) Scrap- |
|
|
|
|
(a) Scrap from ship Breaking |
60.00 |
LDT |
|
|
(b) Other Scrap |
50.00 |
Ton |
|
|
(c) Mill Scale |
25.00 |
Ton |
|
|
(iii)(a) Sponge Iron and Bricketed iron |
40.00 |
Ton |
|
|
(b) Pig iron |
50.00 |
Ton |
|
|
(iv) All other NOR |
50.00 |
Ton |
|
|
16. |
Machinery and Parts including Belting |
50.00 |
Ton |
|
17. |
Minerals- |
||
|
(i) Bauxite |
20.00 |
Ton |
|
|
(ii) Bentonite and Clay |
20.00 |
Ton |
|
|
(iii) Calcined Bauxite |
20.00 |
Ton |
|
|
(iv)(a) Coal and Coke |
20.00 |
Ton |
|
|
(b) Lignite |
15.00 |
Ton |
|
|
(v) Limestone |
15.00 |
Ton |
|
|
(vi) Rock Phosphet |
25.00 |
Ton |
|
|
(vii) Sand(Other than Ballast) |
5.00 |
Ton |
|
|
(viii) Sea Shell |
10.00 |
Ton |
|
|
(ix) Sulphur |
30.00 |
Ton |
|
|
(x) Iron Ore |
25.00 |
Ton |
|
|
18. |
News Print |
20.00 |
Ton |
|
19. |
Stone's Chips |
15.00 |
Ton |
|
20. |
Petroleum Products.- |
||
|
(i) Asphalts, Bitumen and Coaltar |
20.00 |
Ton |
|
|
(ii) Lubricating Oils |
75.00 |
Ton |
|
|
(iii) Butadine |
100.00 |
Ton |
|
|
(iv) All others including Fuel Oils Petrol, Kerosine, L.D.O and High Speed Diesel. |
50.00 |
Ton |
|
|
21. |
Salt and Gypsum(unprocessed) |
5.00 |
Ton |
|
22. |
Seeds, all sorts including Castor, Cotton Groundnut(decoraticated). |
30.00 |
Ton |
|
23. |
Textile- |
||
|
(i) Cotton |
5.00 |
50 kgs. |
|
|
(ii) Woollen |
5.00 |
50 kgs. |
|
|
(iii) All other |
5.00 |
50 kgs. |
|
|
24. |
Wood and Timber.- |
||
|
(i) Bobbin, Plywood and other Boards, Logs, Squares and Sleepers, Planks and Scantlings. |
25.00 |
Ton |
|
|
(ii) Wood Pulp |
20.00 |
Ton |
|
|
(iii) N.O.R. including Bamboos and Bamboo Chips and Fire Wood, |
20.00 |
Ton |
|
|
25. |
Wool- |
||
|
(i) Raw including goat hair and its products |
20.00 |
Ton |
|
|
(ii) Waste |
15.00 |
Ton |
|
"(iv) (a) Coal Rs. 10"
No. IPA. 1096/CR-6/TRA-4 - In exercise of the power conferred by sub-clauses (1), (3) and (5) of clause (e) of section 5 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), and of all other powers enabling it in that behalf, the Government of Maharashtra hereby amends the Notification of even number, dated 16th November, 1996, as follows with immediate effect:- In the said Notification, in the Schedule,- (1) In entry 6 for sub-entry (vi) the following sub-entry shall be substituted, namely :-"(vi) Ethylene, Ethylene Dichloride .................. Rs. 10"
(2) In entry 15 for Sub-entry (in), the following sub-entry shall be substituted namely :"(iii) (a) Sponge Iron ..........................................Rs 15
(b) Bricketed Iron .......................................Rs. 10
(c) Pig Iron Rs. 20
(3) In entry 17 for sub-entry (x), the following sub-entry shall be substituted namely:-"(x)(a) Iron ore (Except at Redi port) ...........................Rs. 10.
"(x)(b) Iron ore ( at Redi port) .......................................Rs. 4"
(4) In entry 17 after sub-entry (x), the following sub-entry (xi) shall be added."(xi) Iron ore pallet. ................................Rs. 10
G. N. B & C.D., No. MPT-1063-I-N, dated 29th March 1963 (M.G., part IV-B, pages 447) - In exercise of the powers conferred by section 6 of the Bombay Landing and Wharfage Fees Act, 1882 (VII of 1882), the Government of Maharashtra hereby directs:-(a) that the levy of fees under the said Act shall be made by the Chief Ports Officer, Maharasht4 State and for that purpose amends the Government of Bombay Notification, Revenue Department, No. 1013, dated the 26th January, 1917, as follows, namely :
In clause (5) of the said notification, in sub-clause (b) for the words "Collector of Customs" the words "Chief Ports Officer, Maharashtra State" shall be substituted, and(b) that in supersession of all previous notifications in this behalf all other powers and duties conferred and imposed by the said Act or by any bye-laws made thereunder, shall be exercised and performed by the Chief Port Officer, Maharashtra State.
