Section 2040 in The Port Of Calcutta Towage And Pilotage Fees Order, 1997
2040.
G.S.R. 10 (E) dated 13th January, 1997. - In exercise of the powers conferred in sub-section (1) of Sec. 35 of the Indian Port Act, 1908 (15 of 1908) and in suppersession of the Port of Calcutta Towage and Pilotage Fees Order, 1993 published in the Gazette of India as notification No. G.S.R. 45 (E) dated 2nd February, 1993 the Central Government makes the following Order for regulating the levy of fees for towage and pilotage, and in the Port of Calcutta namely.Order
