13A. [ Lands with ports limits. [Inserted by G.O. (P) 88/67/Rev. dated 27-2-1967 published in Kerala Gazette No. 9 dated 7-3-1967.]
(1)Lands with in ports limits shall be leased out or licenced for marine purposes by the Port Department in consultation with the Revenue Department(2)Lease or license of land within the port limits for non-marine purposes shall be made by the concerned officers of the Revenue Department in consultation with the port department.(3)The revenue realised from lease or licence for marine and non-marine purposes shall be to the credit of the receipt head of the concerned departments viz. the Port Department or the Revenue Department as the case maybe.Note. - Marine purposes for which the use of Government lands in port limits shall be considered are the following:-(a)For hauling up or docking a sea-going vessel.(b)For building a sea-going vessel.(c)For storing timber, firewood, clay and tiles before shipment and after landing.(d)For storing cargo other than (c) before shipment and after landing.(e)For hauling up a cargo or other Boat for repairs.(f)For building a cargo or other boat.(g)For a crane site.(h)For saw pits of sheds.(i)For scrapping native craft at a boat bunder for repairs.(j)For hauling up a vessels on a boat bunder for repairs etc.(k)For laying up logs of timber or boats plying for hire at a boat bunder.(1)For oil installations].
