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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Indian Lighthouse Act, 1927

(1)The Central Government may, by notification in the Official Gazette, prescribe rates, not exceeding [four annals] [Substituted by Act 18 of 1953, Section 3, for "two annas".] per ton, at which light-dues shall be payable, and may prescribe different rates for different classes of ships, or for ships of the same class when in use for different purposes or in different circumstances.