No. 9-P(19)/42, dated 3rd December, 1943. - In exercise of the powers conferred by sub-section (1) of Sec. 6 of the Indian Ports Act, 1908 (15 of 1908), and in suppression of the rules published with the notifications of the Government of Bengal in the Marine Department, Nos.82-Marine, and 7-Marine, dated the 15th July 1919 and the 20th February 1934, respectively, the Central Government is pleased to make the following Rules for the Port of Calcutta, the same having been previously published as required by sub-section (2) of the said section, namelyRules
