Section 13A(3) in Kerala Land Assignment Rules, 1964
(3)The revenue realised from lease or licence for marine and non-marine purposes shall be to the credit of the receipt head of the concerned departments viz. the Port Department or the Revenue Department as the case maybe.Note. - Marine purposes for which the use of Government lands in port limits shall be considered are the following:-(a)For hauling up or docking a sea-going vessel.(b)For building a sea-going vessel.(c)For storing timber, firewood, clay and tiles before shipment and after landing.(d)For storing cargo other than (c) before shipment and after landing.(e)For hauling up a cargo or other Boat for repairs.(f)For building a cargo or other boat.(g)For a crane site.(h)For saw pits of sheds.(i)For scrapping native craft at a boat bunder for repairs.(j)For hauling up a vessels on a boat bunder for repairs etc.(k)For laying up logs of timber or boats plying for hire at a boat bunder.
