Section 6 in The Paradip Port Trust (Distraint or Arrest and Sale of Vessels) Regulations, 1988
6. Liabilities of the Buyer of the Vessel.
(1)On and from the date of acceptance of the tender all rates/penalties arid other charges shall be to the buyer's account.(2)Upon acceptance of the tender, the buyer shall deposit with the Port an amount representing 30 days' Port dues, fees and charges as may be estimated by the Deputy Conservator to be payable for such period.(3)Customs and Excise Duties, Sale Tax, Local Taxes, etc. shall be as applicable on buyer's account and he should remit the amounts on account of such duties and taxes to the concerned authorities and produce the receipts for such payments before the clearance is granted to the vessel by the Port.(4)(a)Immediately after the acceptance of the tender the buyer shall make all arrangements for manning and maintenance of the vessel by a certificated master, certificated officers and certificated engineers with,an adequate number of crew during the period the vessel is kept inside the harbour.(b)In case of failure by the buyer in making necessary arrangements for manning and maintaining the vessel, the Port authorities may hire and employ proper persons for that purpose and all reasonable expenses incurred in this connection shall be recoverable from the buyer.Form I[See Regulation 4 (1)]ToThe Master,M.V./S.S.Subject - M.V. Rates/Penalties-Non-payment of rates/penalties, issue of Notice demanding immediate payment.Sir,Please refer to my letter cited. You were requested to pay a sum of Rs...... as on......, towards the following rates/penalties payable under the provisions of the Major Port Trusts Act, 1963/regulations or orders made thereunder due to the Port Trust on or before 1............. 2............ 3............. No steps have so far been taken by you as the Master of the vessel, or by the Agents, to pay dues to the Port as demanded towards aforesaid rates/penalties. As on............. an amount of Rs........... is due from the vessel under your command.
