Section 5 in Maharashtra Landing and Wharfage Fees Act, 1882
5. Government to fix limits of bandars, etc. and the fees to be levied.
- It shall be lawful for [Government] [The word 'Government' was substituted for the words 'the Governor in Council' by the Adaptation of Indian Laws Order in Council.] from time to time by notification 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.]-(a)to define the limits of any port to which this Act is made applicable when such limits have not been defined under the [Indian Ports Act, 1908] [These words and figures were substituted for the words and figures 'Indian Ports Act, 1875' by Bombay 55 of 1959, section 4(d).];(b)to determine what are [*] [The word Public was deleted by Bombay 55 of 1959, section 4(d).] landing-place to which the provisions of this Act shall apply;(c)to determine the limits of any such landing-place;(d)to withdraw this Act from any port in which it is for the time being in force;(e)[ to fix the fees to be levied] [Clause (e) was substituted by section 3(1) of the Bombay Landing and Wharfage Fees Amendment) Act, 1916 (Bombay 5 of 1916).]-(1)on goods landed, shipped or stored at, and(2)on passengers embarking or disembarking at, and(3)on animals or vehicles bringing or removing goods to or from, or plying for hire at and(4)on vessels or boats approaching or lying alongside [and [This portion was substitutes for the words 'any such landing place' by Bombay 55 of 1959, section 4(d).](5)for any services (other than those chargeable under the Indian ports Act, 1908) rendered at or in relation to, any such landing-place]:[Provided that it shall be lawful for [Government] [This and the succeeding proviso were substituted for the original proviso by Bombay 5 of 1916, section 3(2).] at any time to exempt any goods, passengers, vessel, boat, animal or vehicle wholly or partially from any fee to which the same may be liable under this section:][Provided further that the fee to be levied on any passenger on each occasion of embarking or disembarking at a landing-place shall not exceed one anna.] [This and the succeeding proviso were substituted for the original proviso by Bombay 5 of 1916, section 3(2).]
