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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1)(h) in Karnataka Ports (Landing and Shipping Fees) Act, 1961

(h)property or place in any port, used for the purpose of,-
(i)approaching or lying at or alongside any moorings, wharf, quay, pier, dock, land, building or place as aforesaid, by vessels or boats;
(ii)entering upon or plying for hire at or on any wharf, quay, pier, dock, land, building or place as aforesaid, by animals or vehicles carrying passengers or goods;
(iii)leasing of land or sheds in any port by owners of goods imported or intended for export or by steamer agents;
(iv)any other use of any land, works or appliances in any port;