Section 1464 in Calcutta Port (Pilotage) Act, 1948
1464.
Object and Reasons.- At present the responsibility for administrative control over pilotage on the river Hooghly from the sea to the Calcutta Port limits rests with Government while the Commissioners for the Port of Calcutta are responsible for the conservation and improvement of the Hooghly river and its approaches. The two functions are inter-dependent and in the light of experience, it is considered that in the interests of better administration the Port Commissioner should be made responsible for pilotage also. The Commissioners have agreed to this proposal and the present Bill gives them the necessary legal powers for maintaining a cadre of pilots collecting pilotage fees from vessels, and provides for certain incidental matters.[16th April, 1948.]An Act to provide for the transfer of control over pilotage on the River Hooghly to the Commissioners for the Port of Calcutta.WHEREAS it is expedient to provide for the transfer of control over pilotage on the River Hooghly to the Commissioners for the Port of Calcutta and for other matters incidental thereto, and to make certain consequential amendments in the Calcutta Pilots Act XII of 1859;It is hereby enacted as follows:-
