Section 2027 in The Port Of New Mangalore (Harbour Craft) Rules, 1976
2027.
G.S.R. 1169, dated 19th July, 1976. - Whereas draft of the port of New Mangalore (Harbour Craft) Rules, 1975, was published as required by sub-section (2) of Sec. 6 of the Indian Ports Act, 1908 (15 of 1908) at pages 3025 to 3030 of the Gazette of India, Part II, Section 3, sub-section (i), dated the 25th October, 1975, under the Notification of the Government of India in the Ministry of Shipping and Transport (Transport Wing), No. G.S.R. 2583, dated the 26th September, 1975, inviting objections and suggestions from all persons likely to be affected thereby till the expiry of a period of sixty days from the date of publication of that notification in the Official Gazette.And whereas the said Gazette was made available to the public on the 10th November, 1975;And whereas no objections or suggestions have been received from the public;Now, therefore, in exercise of the powers conferred by sub-section (1) of Sec. 6 of the said Act, the Central Government hereby makes the following rules, namely :
