Section 10(2) in Karnataka Ports (Landing and Shipping Fees) Act, 1961
(2)In particular and without prejudice to the generality of the foregoing power, rules may be made,-(a)appointing places where goods or particular classes of goods intended for shipment or landed from ships within the port are to be placed for the purpose of assessing the fees payable under this Act and places where passengers may embark or disembark;(b)prescribing the fees and penalties payable under section 3;(c)regulating the manner in which such fees shall be assessed and the time when they shall be paid;(d)providing for the manner in which table of fees shall be displayed at any port;(e)providing for the ascertainment and recovery of the amount of any damage that may be caused to a pier, jetty, wharf or quay in a port by any person or by any vessel or drift;(f)prescribing the uniforms or badges to be worn by officers and persons exercising powers under section 4;(g)providing for management of the traffic over, in or about and to and from every area within the port limits;(h)prescribing the authority and the manner of maintaining the Port Fees Fund Account and the [Karnataka Ports Funds Account] [Adapted by the Karnataka Adaptation of Laws Order 1973 w.e.f. 1.11.1973.](i)generally for carrying out the purposes of this Act.
