Section 2029 in The Port Of New Mangalore (Rates For The Use Of Wharf) Rules, 1977
2029.
G.S.R. 391, dated 28th February, 1977. - Whereas draft of the port of New Mangalore (Rates for the Use of the Wharf) Rules, 1976, was published as required by sub-section (2) of Sec. 6 of the Indian Ports Act, 1908 (15 of 1908), at pages 2563 to 2572 of the Gazette of India, Extraordinary, Part HI, Sec. 3, sub-section (i), dated the 18th October, 1976, under the notification of the Government of India in the Ministry of Shipping and Transport (Transport Wing) No. G.S.R. 851 (E), dated the 16th October, 1976, 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 28th October, 1976.And whereas the objections and suggestions received from the public have been duly considered by the Central Government;Now, therefore, in exercise of the powers conferred by Cl. (ii) of sub-section (1) of Sec. 6 of the said Act, the Central Government hereby makes the following rules, namely :
