Section 22 in The West Bengal Maritime Board Act, 2000
22. Power of Board to prescribe lower rate.
- In fixing the scales of rates under the provisions of this chapter, the Board may prescribe a lower rate in respect of-(i)coastal goods, that is to say, goods other than imported goods as defined in the Customs Act, 1962, carried in a vessel from one Indian port to another Indian port:Provided that there shall be no discrimination between Indian ports in prescribing a lower rate under this section;(ii)other goods in special cases.
