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State of Tamilnadu - Section

Section 118 in Tamil Nadu Maritime Board Act, 1995

118. Repeal and savings.

- On the application of this Act to any port, the Tamil Nadu Out Ports Landing and Shipping Fees Act, 1885 (Tamil Nadu Act III of 1885) shall stand repealed in relation to the port:Provided that such repeal shall not affect -(a)the previous operation of the Act so repealed, or anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability acquired, accrued and incurred under the Act so repealed;(c)any penalty, forfeiture, or punishment incurred in respect of any offence committed under the Act so repealed; or;(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture and punishment may be imposed, as if this Act had not been passed:Provided further that subject to the preceding proviso, anything done or any action taken under the repealed Act, shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act and shall continue to be in force accordingly unless and until superseded by anything done or any action taken under this Act.Notifications Issued by Cost Recoverable Institutions of State and Central GovernmentsTamil Nadu Maritime BoardDirection Regarding Scale of Rates Levied by The Tamil Nadu Maritime BoardNo. VI-(3a)/233(a)/2008. - In exercise of the powers conferred by sections 37 and 38 of the Tamil Nadu Maritime Board Act, 1995 (Tamil Nadu Act 4 of 1996) and in supersession of the Notification No. VI-3(a)/110/2001, published at Pages 172-188 in Part VI - Section 3(a) of the Tamil Nadu Government Gazette (No. 46), dated the 5th December 2001, with the sanction of the Government of Tamil Nadu in G.O. Ms. No. 226, Highways and Minor Ports (HN2) Department, dated the 24th September 2008, the Tamil Nadu Maritime Board hereby directs that the Scale of Rates, charges and other levies specified from section I to section XIV appended to this notification shall be levied by the Tamil Nadu Maritime Board or any person authorized under section 32 of the said Act in all Minor Ports under the control of Tamil Nadu Maritime Board.The above Scale of Rates shall have effect from the date of publication of this notification. These rates shall be enhanced by 20 percent at the end of every 3rd (third) financial year (i.e.) from the beginning of the 4th (fourth) financial year commencing from the financial year in which this notification is published. These rates shall be reviewed for revision at the end of the 30th (thirtieth) financial year.Published in Part IV - Section 3(a) of the Tamil Nadu Government Gazette, dated the 24th September 2008.AppendixScale of Rates for the Collection of Various fees under the Tamil Nadu Maritime Board Act, 1995 (Tamil Nadu Act 4 of 1996)Section -IScale of Landing and Shipping Charges
S.No. Classification of Cargo Unit Rare Chargeable in Rupees
1 2 3 4
1 A. Petroleum Products/ Petro Chemicals CrudeOil Ton 50
2 Liquid Petroleum products(i) Lubricating Oil (fuel oil) Ton 50
  (ii) Naphtha Ton 50
  (iii) Petrol Ton 50
  (iv) HSD Ton 50
  (v) Caustic Lye Ton 50
  (vi) LSHS Ton 50
  (vii) Kerosene Ton 50
  (viii) Furnace Oil Ton 50
  (ix) Other Liquid Petroleum products Ton 50
3 Liquid Petroleum derivatives(i) Butadiene Ton 50
  (ii) Butene Ton 50
  (iii)VCM Ton 50
  (iv) PVC Ton 50
  (v) EDC Ton 110
  (vi) Paraxylene Ton 50
  (vii) Propylene and Polypropylene Ton 50
  (viii) Ethylene/Trichloro Ethylene Ton 50
  (ix) Other Liquid Petroleum derivatives Ton 50
4 Liquefied Gas(i) LPG Ton 110
  (ii) LNG Ton 110
5 Solid Petroleum Products and derivatives(i) Asphalt, Bitumen and Coal tar Ton 40
  (ii) Pet Coke Ton 30
  (iii) Other Solid petroleum products and derivatives Ton 40
1 B. Organic ChemicalsSolid Chemicals(i) Chemical Salt including processed edible salt, vacuum salt,iodised salt and Gypsum Ton 25
  (ii) Soda Ash and Caustic Soda Ton 25
  (iii) Unprocessed salt and unprocessed Gypsum Ton 10
  (iv) All other solid chemicals which are not petroleumproducts/derivatives Ton 35
2 Liquid Chemicals(i) Liquid Ammonia Ton 50
  (ii) Phosphoric acid Ton 50
  (iii) All other liquid chemicals which are not petroleum productsor petroleum derivatives Ton 50
  C. Food Grains And Food Products    
1 Food Grains and food pulses Ton 25
2 Fruits - fresh and dry of all sorts includingdates Ton 150
3 Seeds of all sorts including castor, cotton,groundnut (decorticated or otherwise) Ton 25
4 Fish Ton 50
5 Onion Ton 25
6 Edible Oil (Bulk) Ton 30
7 Edible Oil (Packed) Ton 25
8 Sugar Ton 25
9 Molasses Ton 20
10 All other food grains and food products Ton 30
  D. Iron and Steeland Other MetalsSponge iron, Pig iron and hard briquetted iron Ton 50
1 Hot rolled and cold rolled coils Ton 50
2 Iron slabs, pipes, plates, sheets, wires,cables, etc., Ton 50  
3 Empty drums and barrels Each 10
4 Scrap(i) Mill scrap Ton 20
  (ii) Scrap vessel LDT 50
  (iii) Other scrap Ton 50
5 All other iron and steel products and othermetals Ton 50
  E. MINERALS    
1 Iron ore including fines Ton 25
2 Copper ore including fines Ton 25
3 Bauxite including calsined Bauxite Ton 20
4 Bentonite and clay in lumps/powder Ton 15
5 Coal and coke Ton 25
6 Lignite Ton 20
7 Limestone Ton 20
8 Rock Phosphate Ton 25
9 Sulphur Ton 25
10 Sand (Other than ballast) Ton 15
11 Fluorspar Ton 30
12 Valuable stones like marble, granite, etc.,including mosaic and glazed tiles Ton 40
13 Other stones used for construction includingstone chips Ton 15
14 All other minerals Ton 35
  F. Machinery And Parts    
1 Machineries/Equipments Ton 60
2 Spares and Tools Ton 50
  G. Containers    
  (i) 20 feet loaded Each 720
  (ii) 20 feet empty Each 180
  iii) 40 feet loaded 1080    
  (iv) 40 feet empty Each 270
  H. Other Dry Cargo    
1 Fertilizers of all types Ton 30
2 Cement and Clinker Ton 30
3 Animal feed    
  (i) Oil cakes and de-oiled extractions Ton 20
  (ii) All other animal feed Ton 20
  I. Automobiles And Spares    
1 Two/Three Wheelers Each 100
2 Light Motor Vehicles Each 500
3 Heavy Motor Vehicles Each 1000
4 Automobile spares Ton 500
  J. Electricals and Electronics    
1 Television sets Each 50
2 Computers/Lap tops Each 50
3 Electrical goods Ton 100
4 Electronic spares Ton 100
5 Others Ton 100
  K. Miscellaneous    
1 Animal    
  (i) Goat and sheep Each 20
  (ii) Cows, Bullocks and buffaloes Each 35
  (iii) All other animals Each 40
2 Coir and jute-yarn, ropes and other products Ton 20
3 Raw cotton Ton 20
4 Textiles Ton 150
5 Wood and Timber Ton 40
6 Wool including goat hair and its products Bale 30
7 All other (Un-enumerated) goods Ton 40
Section-IIRates For Containers At Greenfield Ports
Classification of Containers Unit Rate chargeable in Rupees
    Concessional Rates Full Rates
    Option-1 Option-2  
(i) 20 feet loaded Each 345 120 720
(ii) 20 feet empty Each 86 30 180
(iii) 40 feet loaded Each 518 180 1080
(iv) 40 feet empty Each 130 45 270
(1)The rates under option 1 or 2 for handling containers are applicable only to the Greenfield ports that are being developed in a special nature with larger investments.
(2)The rate is applicable also to the Greenfield Captive ports that are permitted to handle commercial cargo.
(3)The rates are applicable for the container cargo considering the special nature and higher investment in the development, operation and maintenance of container terminals.
(4)All the above rates are subject to escalation by 20 percent at the end of every 3(three) years.
(5)The rates under option-1 are applicable for the entire period of 30 years.
(6)The rates under option 2 is applicable only for a period of 15 (fifteen) years after which the developer has to pay the full Scale of rates to Tamil Nadu Maritime Board.
(7)The rates applicable for a period of 15 (fifteen) or 30 (thirty) years as opted by the Port developer, keeping in line the trend and general norms of the industrial payback period and to allow the Developer/Captive user to compete with the industrial competitiveness in the initial period of the project.Section- IIILaunching Fee For New Build Flotilla CraftsThe Launching fees for new build flotilla crafts shall be levied at the following rates :-
Sl. No. Description Units Rate
1 Tug/Launch (i) Up to 500 Break Horse Power Per vessel Rs.1,00,000
  (ii) Above 500 Break Horse Power Per 100 Break Horse Power or part thereof Rs.20,000 subject to a minimum of Rs. 1,00,000
2 Dumb Barges Per Gross Registered Tonnage Rs. 100 subject to a minimum of Rs.1,00,000
3 Self propelled barges Per Gross Registered Tonnage Rs. 100 subject to a minimum of Rs.5,00,000
4 Fishing vessels/Trawlers(i) Up to 100 Gross Registered Tonnage Per vessel Rs.25,000
  (ii) Above 100 Gross Registered Tonnage Per vessel Rs. 50,000
5 Sailing vessels Per Gross Registered Tonnage Rs. 100 subject to a minimum of Rs.50,000
6 Other vessels Per Gross Registered Tonnage Rs. 100 subject to a minimum of Rs.10,00,000
Section-IVPassenger Embarking And Disembarking Fee
(1)Rs. 20 per adult.
(2)Rs. 10 per child below 12 years of age and no fee shall be levied for infants below three years of age.Section-VShed RentI. Godown or shed rent:
Details Per month or part thereof (Rate per 10 squaremetre in Rupees) Per half year or part thereof (Rate per 10square metre in Rupees) Minimum charges (in Rupees)
1 2 3 4
Reinforced Cement Concrete Roof Shed 200 1000 500
Asbestos Sheet Shed 150 800 400
Platform 80 400 200
II. For Passenger Luggage:
(1)24 hours from the time of landing is free.
(2)For the first 10 days including free period Rs.5 per package per day.
(3)For the next 5 days after 10 days including free period Rs. 8 per package per day.
(4)For the next 5 days after 15 days including free period Rs. 10 per package per day.
(5)For beyond 20 days including free period Rs. 15 per package per day.III. For Vehicles:
(1)Two wheelers Rs. 10 per day
(2)Light Motor Vehicles Rs. 20 per day
(3)Heavy Motor Vehicles Rs. 50 per day.Explanation. - (1) Day shall be reckoned as 24 hours of storage.
(2)The landing time shall be reckoned from the time the last passenger enters into the customs examination shed.
(3)The passenger luggage and other packages shall be stored in the port godowns which are in the custody of Customs Department and the Tamil Nadu Maritime Board shall not accept any responsibility for the safe custody of the luggage and other packages.
(4)The vehicles shall be stored only in the open ground.Section-VIGround Rent on Land for Marine PurposesScale of rates of rents on lands within port limits in the Tamil Nadu State for marine purposes for a period of less than one year:
Sl. No. District Port For space occupied for cargo stacking beforeshipment or after landing or vessels under construction orrepairs, fish curing, drying of fishing nets and storage of fish(Rate per 10 square metres or part thereof per week or partthereof) For any other marine Purposes (Rate per 10square metres or part thereof per week or part thereof)
1 2 3 4 5
1 Thiruvallur Kattupalli Rs. 5 (Rupees Five only) Rs. 10 (Rupees ten only)
2 Thiruvallur Ennore Minor Port    
3 Cuddalore Cuddalore    
4 Cuddalore Thiruchopuram    
5 Cuddalore Silambiman-galam Shipyard Port Rs. 5 (Rupees Five only) Rs. 10 (Rupees ten only)
6 Nagapattinam Thirukkadaiyur    
7 Nagapattinam Nagapattinam    
8 Nagapattinam Thirukkuvalai    
9 Ramanathapuram Pamban    
10 Ramanathapuram Rameswaram    
11 Ramanathapuram Valinokkam Rs. 5 (Rupees Five only) Rs. 10 (Rupees ten only)
12 Thoothukudi Punnakayal    
13 Thoothukudi Manappad    
14 Thirunelveli Koodankulam    
15 Kanyakumari Kanyakumari    
16 Kanyakumari Colachel    
Rent for the space occupied by Cargo stacked before shipment or after landing in the port land shall be collected as follows :-
(1)First three days free of charge.
(2)The ground rent will be levied according to the above scale of rates in column (4) of the Table upto one week including free days.
(3)The ground rent will be Rs. 10, if the cargo is kept from beyond one week to commencement of third week.
(4)The ground rent will be Rs. 15, if the cargo is kept from beyond second week to the commencement of fourth week.
(5)The Port authority may levy rent as it deems fit and appropriate, but not less than Rs. 20 from fourth week onwards till the cargo is completely cleared from the Port.II. Scale of rates for using the land licenced within and outside the port limits for various purposes.
(a) Rate of rent to be charged on land of 10square meters or part thereof per annum Rs. 250 (Rupees two hundred and fifty only)
(b) Rate of rent to be charged on land per acreor part thereof per annum for salt pan purposes Rs. 800 (Rupees eight hundred only)
III. Scale of rates for using the water-front licenced within and outside the port limits for various purposes.
(i) Rate of rent to be charged on water-frontlength of 100 meters or part thereof per annum or part thereof Rs. 24,000 (Rupees Twenty four thousand only)
(ii) Rate for sea weed cultivation like RedMarine Sea Weed, Carrageenan, Hypnea, Eucheuma, etc. per Raft perannum. Rs. 15 (Rupees fifteen only)
Section-VIIVehicle Entry FeeFee for the entry of vehicles into the premises of the ports under the control of Tamil Nadu Maritime Board.I. The vehicles plying within the port area for the transport of passengers and or cargo shall be licensed by the port officer, after collecting the annual licence fee at the rates specified below :-
(i) Lorry or Tractor Rs. 1,000
(ii) Taxi Rs. 750
(iii) Hackney Carriage Rs. 500
(iv) Bullock Cart Rs. 250
(v) Hand Cart Rs. 150
II. Vehicles which are not licensed as above also may be permitted to enter the wharf area on payment of the at the following rates, namely :-
(i) Lorry or Tractor Rs. 15 per trip
(ii) Taxi Rs. 10 per trip
(iii) Hackney Carriage Rs. 10 per trip
(iv) Bullock Cart Rs. 5 per trip
(v) Hand Cart Rs. 5 per trip
III. No fee shall be collected for vehicles (Lorry or Tractor) entering into the port solely for the purpose of weighment in the port weighbridge.Section-VIIIWeighbridge Fees Nagapattinam Port
  Rate for each weighment
(1) Weighment of vehicles laden with cargo,: Rs. 25
(2) Weighment of empty vehicles,: Rs. 15
(3) Weighment of cargo alone,: Rs. 10
Section-IXCharges For The Goods Wagon Entering Port LimitsA fee of Rs. 100 (Rupees one hundred only) per wagon shall be collected from the parties using the Railway sidings in the port area for loading and unloading.Section-XRates For Supply of Fresh Water to Ships or VesselsWhen fresh water is supplied by private boats, the rate chargeable is Rs. 10 (Rupees ten only) per metric tonne.Section-XIRates for Using the Slipway at NagapattinamHire charges per day: Rs. 400 (Rupees four hundred only)Section-XIILicence Fee For Construction Of Jetties, Piers, Quays, Wharves Or Any Other Marine Structure.
Cargo jetties, moorings, piers, pipelines, etc.   Rs. 10,000 per annum(Rupees ten thousand only)
Section-XIIIFee for Issue of Private Pilot LicenceFor issuing of private pilot licence for piloting the vessels in the minor port under the control of Tamil Nadu Maritime Board. Rs. 5,000 each (Rupees five thousand only)Section-XIVMerchant Overtime FeesRates of overtime fees for collection from merchants
Category of Officers Fee per hour or part thereof on Working Days Fee per hour or part thereof on Holidays
06.00 to 20.00 Hours (in Rupees) 20.00 to 06.00 Hours (in Rupees) 06.00 to 20.00 Hours (in Rupees) 20.00 to 06.00 Hours (in Rupees)
1 2 3 4 5
Administrative Officer, Superintendent, PortConservator, Junior Engineer (Electrical/ Mechanical) 60 80 100 120
Assistant, Junior Assistant, Assistant PortConservator, Typist, VHP Operator 40 50 70 90
Office Assistants, Watchman, Assistant Lightkeeper, Wireman 30 40 50 60
High Ways Department Conducting of Departmental Examination Lower Grade and Higher Grade Revision of Syllabus For Tamil Nadu Maritime Board(G.O. Ms. No. 60, Highways (NH2), dated the 31st March 2004)No. II(2)/HW/365/2004. - The revised syllabus shall be applicable to the examination to be conducted after the lapse of a period of six months from the date of publication of the revised syllabus in Tamil Nadu Government Gazette.AnnexureProposed Revised Syllabus For Tamil Nadu Maritime Board TestThe Syllabus for the Tamil Nadu Maritime Board Test, Lower Grade (3 hours) (with Books) shall be as follows:-