Section 43 in The Maharashtra Maritime Board Act, 1996
43. Remission of rates of charges
The Board may, in special cases, and for reasons to be recorded in writing, exempt either wholly or partly any goods, vehicles, or vessels or class of goods, vehicles or vessels from the payment of any rate or of any charge levy-able in respect thereof according to any scale of rates in force under this Act or remit the whole or any portion of such rate or charge so levied.
