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State of Odisha - Section
Section 24 in The Gopalpur Port Rules, 1987
24. Repeal and savings.
- The Puri and Gopalpur Port Rules, 1937 (No. 6553-IIP-43/37-Com., dated the,24th August, 1937) amended as the Gopalpur Port Rules in the notification of Government of Orissa in the Commerce Department No. 245, dated the 21st January, 1941 are hereby repealed :Provided that anything done or any action taken under the rules so repealed shall be deemed to have been done or taken under these rules.FormReport of arrival of vessels[See Rule 3 (8)]| Date of arrival | Name of vessel | How rigged | Tons | Colour | Name of master | Wherefrom, also intermediate ports (if any)touched at | Date of departure |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Consignees | Cargo | Name of pilot-in-charge | Number of passengers on board | Remarks as to the light, buoys and beacons, ifany | Signature of the master | Remarks |
| 9 | 10 | 11 | 12 | 13 | 14 | 15 |