Section 2046 in The Port Rules for the Port of Bombay
2046.
Notification No. 441 /42-M, dated 19th January, 1925. - In exercise of the powers conferred by Sec. 6, sub-sections (1) and (1-A) of the Indian Ports Act, 1908 (15 of 1908), and in supersession of Government Notification, Marine Department No. 834, dated the 12th November, 1912, and of Government Notification, Marine Department No. 27, dated the 19th September, 1922, in so far as it relates to the Port of Bombay, the Governor in Council is pleased to make the following rules, namely :
