Section 9 in Maharashtra Landing and Wharfage Fees Act, 1882
9. Power to make Laws.
- [The Chief Ports Officer; [Maharashtra State] [These words were substituted for the words 'The Chief Customs authority' by Bombay 55 of 1959, section 4(e) read with Maharashtra 30 of 1960.]] 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;(c)[ regulating the collection and remittance of the fees leviable under all or any of the provisions of this Act; and] [Clause (c) was inserted by section 5(b) of the Bombay Landing and Wharfage Fees Amendment) Act, 1916 (Bombay 5 of 1916).](d)[] [Clause (d) was renumbered by section 5(c) of the Bombay Landing and Wharfage Fees Amendment) Act, 1916 (Bombay 5 of 1916).] 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] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette and other local Official Gazette by the Adaptation of Indian laws Order in Council.].
