Section 3 in Karnataka Ports (Landing and Shipping Fees) Act, 1961
3. Levy of fees on goods Shipped, etc..
(1)[Fees at such rates and subject to such conditions] [Substituted by Act 8 of 1980 w.e.f. 1.1.1980.] as may be prescribed shall be levied [ on] [Substituted by Act 8 of 1980 w.e.f. 1.1.1980.]-(a)all passengers embarking or disembarking at any port,(b)goods landed from or shipped into any vessel lying or being within the limits of any port,(c)goods stored at any place provided for the purpose within the limits of any port, and(d)animals or vehicles bringing or removing goods to or from, or plying for hire within the limits of any port;[( e) transhipping of passengers or goods between vessels in the harbour of any port; [Inserted by Act 8 of 1980 w.e.f. 1.1.1980.](f)landing and shipping of passengers or goods from or to such vessels, from or to any wharf, quay, pier, dock, land, building or place in any port;(g)cranage or porterage of goods on any such place;(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;(i)any other service in respect of vessels, passengers or goods in any port.]in the [ State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.]:Provided that the State Government may by notification exempt any class of goods, passengers, vessels, animals or vehicles, wholly or partly from any fee to which the same may be liable under this section.[ Provided further that different fees and different conditions may be prescribed for the port of Mangalore.] [Inserted by Act 8 of 1980 w.e.f. 1.1.1980.](2)Any person who evades or attempts to evade payment of fees fixed under sub-section (1) shall be liable to pay such penalty not exceeding twice the fees payable, as may be prescribed.(3)The fees and penalties prescribed under sub-sections (1) and (2) shall be payable in addition to all tolls or charges lawfully levied within any port.
