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State of Maharashtra - Act

Maharashtra Landing and Wharfage Fees Act, 1882

MAHARASHTRA
India

Maharashtra Landing and Wharfage Fees Act, 1882

Act 7 of 1882

  • Published on 18 November 1882
  • Commenced on 18 November 1882
  • [This is the version of this document from 18 November 1882.]
  • [Note: The original publication document is not available and this content could not be verified.]
Maharashtra Landing and Wharfage Fees Act, 1882Act No. 7 of 1882[18th November, 1882]This Act was extended to any ports in the rest of the State of Bombay to which Government may, from time to time, by notification in the Official Gazette, extend that Act (vide Bombay 55 of 1959, section 2).For Statement of Objects and Reasons, see Bombay Government Gazette, 1881,part V, pages 41, and for proceedings in Council, see Bombay Government Gazette, pages 47.An Act to provide for the levy of fees for the use of [***] [The word 'Public' was deleted by Bombay 55 of 1959, section 4(a).] landing places.PreambleWhereas it is expedient to provide for the levy of fees for the use of [***] [The word 'Public' was deleted by Bombay 55 of 1959, section 4(a).] landing Places in certain ports in the [State of Bombay] [These words were substituted for the words 'Bombay Presidency' by Bombay 55 of 1959, section 4(a).]; It is hereby enacted as follows:-

1. Short title.

- This Act shall be called [the Maharashtra Landing and Wharfage Fees Act] [This short title was substituted for the short title 'the Bombay Landing and Wharfage Fees Act, 1882' by Maharashtra 24 of 2012, Schedule. Entry No. 7 (w.r.e.f. 1-5-1960)].

2. Local extent.

- [(1)] [Section 2 was renumbered as sub-section (1) of that section and sub-section (2) was inserted by Bombay 55 of 1959, section 4(b).] [It shall extend to any ports] [[These words were substituted for the words:-It shall extend(a)to the Ports of Karachi and Aden;(b)to any other ports by Schedule II of the Amending Act, 1985 (16 of 1895).]] in the [Bombay area of the State of Maharashtra] [These words were substituted for the words 'pre-Reorganisation State of Bombay excluding the transferred territories' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] to which [Government] [The words 'Government' was substituted for the words 'the Governor in Council' by the Adaptation of Indian Laws Order in Council.] may from time to time, by notification in the [Official Gazette,] [The words Official Gazette were substituted for the words 'Bombay Government Gazette and other local Official Gazette, by the Adaptation of Indian Laws Order in Council.] extend the Act:[Provided that on the commencement of the Bombay Landing and Wharfage Fees (Unification and Amendment) Act, 1959, it shall extend at once to the port in which the Okha Port Rules as continued in force by the Bombay Merged States (Laws) Act, 1950 were in force immediately before such commencement.] [This proviso was inserted by Bombay 55 of 1959, section 4(b).]
(2)[ It shall extend to any ports in the rest of the [State of Maharashtra] [Section 2 was renumbered as sub-section (1) of that section and sub-section (2) was inserted by Bombay 55 of 1959, section 4(b).] to which Government may, from time to time by notification in the Official Gazette extend the Act:Provided that on the commencement of the Bombay Landing and Wharfage Fees (Unification and Amendment) Act, 1959, it shall extend at once to those ports in which the Saurashtra Ports (Administration) Ordinance, 1950 and the Bombay Landing and Wharfage Fees Act, 1882, as applied to the Kutch area were in force immediately before such commencement.]

3. [Repeal and savings.] [This marginal note was substituted for the original by Bombay 55 of 1959, section 4(c).]

- [(1)] [Section 3 was renumbered as sub-section (1) of that section and sub-section (2) was inserted by Bombay 55 of 1959, section 4(c).] Bombay Act III of 1879 is hereby repealed, and all fees levied and every declaration, appointment, or rule made under that Act shall be deemed to have been levied and made under this Act.
(2)[ The Saurashtra Ports (Administration) Ordinance, 1950, the Bombay Landing and Wharfage Fees Act, 1882 as applied to the Kutch area and the Okha Port Rules as continued in force by the Bombay Merged States (Laws) Act, 1950 are hereby repealed and consequentially the balance standing at the foot of the general account of the Okha Harbour Board under rule 17 of the Okha Port Rules and that at the foot of each landing and Wharfage fees fund account under section 11 of the Bombay Landing and Wharfage Fees Act, 1882 as applied to Kutch area, immediately before the commencement of the Bombay Landing and Wharfage Fees (Unification and Amendment) Act, 1959, shall be credited to the Consolidated Fund of the State:Provided that such repeal shall not affect-
(a)the previous operation of the laws so repealed, or anything duly done or suffered thereunder; or
(b)any right, privilege, obligation or liability acquired, accrued or incurred under any law so repealed; or
(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against any law so repealed; or
(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the Bombay Landing and Wharfage Fees (Unification and Amendment) Act, 1959 had not been passed:
Provided further that anything done or any action taken (including notifications issued, limits defined or fixed, remissions or exemptions granted, rules, bye-laws, regulations, delegation and appointment made powers, conferred and duties imposed, in so far as they are not inconsistent with the provisions of this Act, and the scales of tolls, dues, fees rents, rates and charges framed) under the laws so repealed shall continue in force until altered, amended or superseded by anything done or any action taken under this Act.] [Section 3 was renumbered as sub-section (1) of that section and sub-section (2) was inserted by Bombay 55 of 1959, section 4(c).]

4. "Government" "Landing place" and "Passengers" defined.

- In this Act [the term "Government" in relation to a major port means the Central Government,] [The words the term 'Government' in relation to a major port means the Central Government, and save as aforesaid means the 'Provincial Government' were inserted by the Adaptation of Indian Laws Order in Council.] and save as aforesaid means the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government; the [term "landing place" includes a bandar, wharf, pier, jetty, hard and any place used for the landing, shipping or storage of goods, or for the embarking or disembarking of passengers;] [The definition of the term 'landing place' was substituted by section 2(a) of the Bombay Landing and Wharfage Fees (Amendment) Act, 1916 (Bombay 5 of 1916).][* * *] [The definition of term 'Commissioner' was rendered by section 2(b) of the Bombay Landing and Wharfage Fees (Amendment) Act, 1916 (Bombay 5 of 1916).][and the term "passengers" means any person of three years of age or upwards, carried in a vessel, other than the master and crew and the owner, his family and servants.] [This definition was added by section 2(c), of the Bombay Landing and Wharfage Fees (Amendment) Act, 1916 (Bombay 5 of 1916).]

5. Government to fix limits of bandars, etc. and the fees to be levied.

- It shall be lawful for [Government] [The word 'Government' was substituted for the words 'the Governor in Council' by the Adaptation of Indian Laws Order in Council.] from time to time by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words Bombay Government Gazette and other local Official Gazette by the Adaptation of Indian Laws Order in Council.]-(a)to define the limits of any port to which this Act is made applicable when such limits have not been defined under the [Indian Ports Act, 1908] [These words and figures were substituted for the words and figures 'Indian Ports Act, 1875' by Bombay 55 of 1959, section 4(d).];(b)to determine what are [*] [The word Public was deleted by Bombay 55 of 1959, section 4(d).] landing-place to which the provisions of this Act shall apply;(c)to determine the limits of any such landing-place;(d)to withdraw this Act from any port in which it is for the time being in force;(e)[ to fix the fees to be levied] [Clause (e) was substituted by section 3(1) of the Bombay Landing and Wharfage Fees Amendment) Act, 1916 (Bombay 5 of 1916).]-
(1)on goods landed, shipped or stored at, and
(2)on passengers embarking or disembarking at, and
(3)on animals or vehicles bringing or removing goods to or from, or plying for hire at and
(4)on vessels or boats approaching or lying alongside [and [This portion was substitutes for the words 'any such landing place' by Bombay 55 of 1959, section 4(d).]
(5)for any services (other than those chargeable under the Indian ports Act, 1908) rendered at or in relation to, any such landing-place]:[Provided that it shall be lawful for [Government] [This and the succeeding proviso were substituted for the original proviso by Bombay 5 of 1916, section 3(2).] at any time to exempt any goods, passengers, vessel, boat, animal or vehicle wholly or partially from any fee to which the same may be liable under this section:][Provided further that the fee to be levied on any passenger on each occasion of embarking or disembarking at a landing-place shall not exceed one anna.] [This and the succeeding proviso were substituted for the original proviso by Bombay 5 of 1916, section 3(2).]

5A. [Power of State Government to levy fee at higher rate in relation to minor ports.] [Section 5A was inserted by Maharashtra 24 of 1963, section 2.]

Notwithstanding anything contained in section 5, after the commencement of the [Bombay Landing and Wharfage (Amendment) Act, 1997] [These words were substituted for the words 'Bombay Landing and Wharfage (Amendment) Act, 1997' by Maharashtra 43 of 1997, section 2(9).], it shall be lawful for State Government by notification in the Official Gazette to levy a fee on any passenger on each occasion of embarking or disembarking at a landing place in any port (not being a major port) at a rate not exceeding [rupees fifty] [These words were substituted for the words 'twenty five paise' by Maharashtra 43 of 1997, section 2(b).].

6. Power and duties under this Act by whom to be exercised and performed.

- The levy of fees under this Act shall be made and all other powers and duties conferred and imposed by this Act or by any bye-laws made hereunder, shall be exercised and performed by such officers as [Government] [The word 'Government' was substituted for the words 'the Governor in Council' by the Adaptation of Indian Laws Order in Council.] shall from tome time direct or by such person as [it] [The word 'it' was substituted for the word 'he' by Bombay 5 of 1916, section 3(2).] shall from time to time directs in this behalf.[The officers and person (including the Chief Ports Officer, Maharashtra State) empowered as aforesaid shall, in respect of ports other than major ports, be subject to the control of any intermediate authority which the State Government may appoint. The intermediate authority shall in exercising control as aforesaid be subject to the superintendence, direction and control of the State Government.] [This portion was added by Maharashtra 8 of 1973, section 2.]

7. Powers privileges and Liabilities of officers who collect fees.

- The officers and persons whose duty it may be to levy fees under this Act shall have the same powers for collecting and enforcing payment of the same as are exercisable under the provisions of any law, for the time being in force, in respect of duties of sea-customs by the Collector of Customs and his subordinates, and shall have the same privileges and be subject to the same liabilities in respect of anything done by them in collecting and enforcing payment of the said fees as the said Collector of Customs and his subordinates have, or are liable to, under the provisions of any such law.Punishment of offenders. - The law for the time being in force or the punishment of offences relating to the levy or payment of duties of sea-custom, and for the reward of informants, shall, as far as may be, apply to similar offences committed in respect of the said fees.[In particular and without prejudice to the generality of the provisions of foregoing paragraph, the penalty prescribed in the third column of article 1 of section 167 of the Sea-Customs Act, 1878, shall be leviable in respect of contravention of any bye-law made under this Act.] [This paragraph was inserted by section 4 of the Bombay Landing and Wharfage Fees (Amendment) Act. 1916 (Bombay 5 of 1916).]

8. Tables of fees to be posted up.

- Tables of the fees leviable under this Act shall be posted up in some conspicuous position at every landing-place at which such fees are leviable, in English and the Vernacular language of the district, [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], or territory in which the port is situate.

9. Power to make Laws.

- [The Chief Ports Officer; [Maharashtra State] [These words were substituted for the words 'The Chief Customs authority' by Bombay 55 of 1959, section 4(e) read with Maharashtra 30 of 1960.]] may, with the previous sanction of Government, from time to time make, and from time to time after or repeal. bye-laws not inconsistent with the provisions of this Act:
(a)regulating the use of every landing-place to which this Act applies;
(b)providing for the management of the traffic over, on or about and to and from every such landing-place;
(c)[ regulating the collection and remittance of the fees leviable under all or any of the provisions of this Act; and] [Clause (c) was inserted by section 5(b) of the Bombay Landing and Wharfage Fees Amendment) Act, 1916 (Bombay 5 of 1916).]
(d)[] [Clause (d) was renumbered by section 5(c) of the Bombay Landing and Wharfage Fees Amendment) Act, 1916 (Bombay 5 of 1916).] generally for the guidance of all persons in matters connected with the enforcement of this Act.
The bye-laws so made, and every alteration of same and every order repealing the same or any portion thereof, shall be published in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette and other local Official Gazette by the Adaptation of Indian laws Order in Council.].

10. [Fee realised under this Act how to be expended.]

Deleted by Bombay 55 of 1959, section 4(f).

11. [Receipt, expenditure and account of landing and wharfage fees.] [The balance standing at the foot of each landing and wharfage fees fund account section 11 immediately before the commencement of Bombay 55 of 1959, shall be credited to the Consolidated fund of the State [Vide Bombay 55 of 1959, section 4(f)].]

Deleted By Bombay 55 of 1959, section 4(f).

12. [Grouping of ports.]

Deleted by Bombay 55 of 1959, section 4(f).NotificationsG. N., B. & C. D., No. MPT. 2563-N, dated 29th March, 1.963 (M. G., Part IV-13„ pages 447) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Landing and Wharfage Fees (Unification and Amendment) Act, 1959 (Bombay LV of 1959), the Government of Maharashtra hereby appoints 1st April 1963 to be the date on which the said Act shall come into force.G. N., B. & C. D., No. EPT. 1072/57780-N, dated 27th March, 1973 (M. G., Part IV-B, pages 497) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Landing and Wharfage Fees and Indian Ports (Amendment) Act, 1972 (Maharashtra VIII of 1973), the Government of Maharashtra hereby appoints the 1st day of April 1973 to be the date on which the said Act shall come into force.G. N., R, D., No. 1892-A, dated 26th July 1921 (B. G., Part I, pages 1799) - In exercise of the powers conferred by section 2 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), and in supersession of Government Notification in the Revenue Department, No. 1012, dated the 26th January 1917, as amended by Government Notification in the Revenue Department, No. 13032, dated the 9th November 1919, the Governor in Council is pleased to extend the said Act to the following ports* in the Bombay Presidency, namely :Group I
BroachSuratBasseinBombay [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]BhiwandiKalyan UlwaaThana***Rewas [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Dharamtar [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Trombay [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]] Panwel(Ulwa) [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Mora [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Karanja [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]MandadHarnai, [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Dabhol [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Jaygad [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]] JaitapurViziadurg.Vengurla.Karwar. [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Ankola.Kumta. [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Honawar. [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]
Group II
BulsarMaroliBandraVessavaBoryaPalshetSadashivgadBingiUmbergaonDahanuTarapur NavapurSatpadiKelwaDativraAunallaManoriBelapur [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]UttanNhaw [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Thal [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]] MandwaAlibag [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Revadanda [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Bankot [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Varavda [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Ratnagiri [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Purrnagad [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Deogad [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Achra [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Malwan [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Nivti RediKiranapani.Tilmati.Chendya.BelikeriGangawali.Tadri [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]MankiMurdeshwar.ShiraliBhatkal [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]].
G. N., R. D., No. 9572/45(c), dated 29th July, 1949 (B. G., part IV-A, pages 807) - In exercise of the powers conferred by section 2 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), read with the Janjira, Sawantwadi and Bombay State (Application of Ports and Customs Laws) Order, 1994, the Government of Bombay is pleased to extend the provisions of the said Act to the port of Kiranapani.G. N., R. D., No. 9572/45(c), dated 29th July, 1949 (B. G., part IV-A, pages 807) - In exercise of the powers conferred by section 2 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), read with the Janijira, Sawantwadi and Bombay State (Application of Ports and Customs Laws) Order, 1949, the Government of Bombay is pleased to extend the provisions of the said Act to the following ports in the Janjira state:Group I
Murud (Janjira) Shrivardhan.
Group II
RajpuriKumbharu Borlai-MandlaNandgaon.
G. N., R. D., No. 1270-C, dated 9th November, 1935 (B. G., Part I, pages 2116) - In exercise of the powers conferred by clause (d) of section 5 of the Bombay Landing and Whrfage Fees Act, 1882 (Bombay VII of 1882), the Governor in Council is pleased to withdraw the said Act from the ports of Kelshi and Mahim.G. N., R. D., No. 223/24 (C), dated 26th March, 1936 (B. G., Part I, pages 546) - In exercise of the powers conferred by clause (d) of section 5 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), the Governor in Council is pleased to withdraw or the said Act from port of Bhendi Bandar and to cancel Government Notification, Revenue Department, No. 223/24 of 18th November 1925 , with effect from 1st April, 1936.G. N., H. D., No. IPA. 1086/2404(A)/TRA-4, dated 1st August, 1987 (M. G., Part IV-A, pages 735) - In exercise of the powers conferred by clause (e) of section 5 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), and section 35 of the Indian Ports Act, 1908 (15 of 1908) and of all other powers enabling it in that behalf and in super session of all previous orders issued in this behalf, the Government of Maharashtra hereby directs that within the limits of all the minor ports in the State of Maharashtra, there shall be levied and charged fees specified in the Schedule given below, namely: -

Schedule

1. Berthing Fees

(1)
(a)Berthing Fees. - For occupation berth or quavy by Steamer wherever provided, the fees specified below shall be charged.
Unit of Rate1 Rate
Overseas Steamer2 Coastal Steamer3
  Rs. Ps. Rs. Ps.
Per Ton (NRT) or part thereof per trip (including arrival anddeparture) 0.40 0.30
Subject to minimum charges of 750.00 600.00
Note.-For Konkan Passenger Service, Steamers, once in thirtydays, as per above rate.
(b)Charges of occupation of jetties and wharves other than those specified in 1 (a) above by Sailing Vessels and Mechanised Vessels, the fees specified below shall be charged.
Other Vessels
  Above 10
Serial No. Classification Upto 10Tons(N.R.T.) Tons but less than 50 Tons [50 Tons and above] [Corrected by Corrig of 31-7-1989.]  
1 2 3 4 5
    Rs. np Rs. np Rs. np  
1 Sea-going Non-mechanised Vessels (including PassengerVessels.) - 20.00 30.00 Once in thirty days at the same Port, including its Sub-ports.
2 Sea-going Mechanised Vessels (including Passenger Launches). 10.00 30.00 40.00  
3 Tug 25.00 50.00 75.00  
4 Barges 10.00 25.00 50.00  

2. Pilotage Fees - The fee for Pilotage shall be levied at the ports where such service is rendered at the rate specified in the table below:-

Table
(a) Streamer, Tugs and Launches.
Unit of Rate1 Overseas   Coastal  
During day2 After sun-set and before sun-rise3 During Day4 After sun-set and before sun-rise5
  Rs. Rs. Rs. Rs.
1. Per 100 Gross registered Ton (G. R. T.) or part thereof pervessel each way. 25 50 20 40
2. Not with standing any thing in item 1 the minimum chargesshall be leviable at the rates specified in column 2, 3, 4 and 5respectively. 300 600 250 500
(b) For charge of anchorage- (i) Rupees 300.00 per vessel exceeding 2200 N.R.T.
(ii) Rupees 400.00 per vessel exceeding 2200 N. R.T. but not exceeding 6600 N. R. T.
(iii) Rupees 500.00 per vessel exceeding 6600N.R.T.
(c) Detention Fee—
Detention fee, if a vessel is notmoved within thirty minute after the pilot has boarded it forthe purpose of pilotage. Rs 100.00 per half an hour or part thereof beyondfirst 30 minutes till the vessel moves
(d) Cancellation Fee—Thefollowing fees shall be charged when services requisitioned forpilotage are not utilized:-
  Rs.
(i) If the movement of a vessel iscancelled after the pilot has boarded it for the purpose ofpilotage. 200.00
(ii) If the movement of a vessel iscancelled and intimated within two hours before the pilot hasproposed to board it for the purpose of pilotage. 150.00
(e) Compensation.- If anoutgoing vessel carried away the pilot outside the port limitsdue to bad weather, compensation at the rate of Rs.100.00per day should be paid by master of the vessel till the pilotreports back for duty at the Port. In addition to the above, theboarding and loading charges and the cost of sending him back tothe port should also be payable by the Master of Vessel.
Note.- (1) The pilotage charges during the holidays shall be at double the rate aforesaid.

3. Survey Fees. - The Survey Fees should be charged at the following rates:-

Serial No. Tonnage of Ship Drought cargo Survey fees on Working days Drought cargo Survey fees on Sundays/Holidaysand night time (i.e. from 6-00 p.m, to 6-00 a.m.)
(1) (2) (3) (4)
    0.00 Rs.
1. Ships upto 10,000 DWT 300.00 450.00
2. Ships above 10,000 DWT but less than or upto 20,000 DWT. 450.00 600.00
3. Ships above 20,000 DWT but less than or upto 30,000 DWT. 600.00 750.00
4. Ships above 30,000 DWT but less than or upto 40,000 DWT. 750.00 900.00
5. Ships above 40,000 DWT but less than or upto 50,000 DWT. 900.00 1050.00
6. Ships above 50,000 DWT. 900.00Plus Rs 10.00 for each 1,000 DWT orpart thereof. 1050.00Plus Rs 10.00 for each 1,000 DWT orpart thereof.

4. Shipping Fees. - The Shipping fees should be charged at the rate Rs 5.00 per Metric Ton in respect of Iron Ore, irrespective of whether it is lumpy ore or fine ore.

G. N., H. D., No., IPA. 0887/2548 (II)/TRA-4, dated 14th December, 1988 (M. G., 1989, Part IV-8, pages 124) - In exercise of the powers conferred by sub-clause (i) or clause (e) of section 5 of the Bombay Landing and Wharfage Fees, Act, 1882 (Bombay VII of 1882) and of all other powers enabling in it that behalf and in partial supersession of Government Notification, Home Department, No . IPA 1086/2404 (A) TRA-4, dated the 1st August 1987 in so far as it relates to the levy of Shipping fees on Iron ore, the Government of Maharashtra hereby directs that with effect from the 11th March 1988, within the limits of Redi Port in the State of Maharashtra, Shipping fee in respect of Iron ore whether lumpy or fine, shall be levied and charged at the rate of Rs 2.00 per Metric Tone.G. N., H. D., No. IPA. 1886/2404 (F)/TRA-4, dated 1st August, 1987 (M. G., Part IV-A, pages 741) - In exercise of the powers conferred by sub-clause (1) of clause (e) of section 5 and section 6 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882) and of all other powers enabling it in that behalf and in supersession of all the previous notifications, orders and instructions issued in this behalf, the Government of Maharashtra hereby directs that, with effect from the date of publication of this notification in the Official Gazette, the fees mentioned in Schedule hereto appended, shall be levied by the Conservator of the port or any officer or port staff deputed by him for the purpose of clinkers and gypsum landed at or shipped from Bhagwati Port (Mirya Bay) Ratnagiri, within the port limits as defined in Government Notification, Buildings and Communications Department, No. MPT-4065-N, dated the 11th May, 1965.

Schedule 2

 

of rates of landing/shipping fees on clinker and gypsum from Bhagwati Part (Mirya Bay), Ratnagiri, in the Maharashtra State.

Serial No. Commodities Unit Rate
1. Clinker (of any description, size or composition) Per. M. Tonne 13.00
2. Gypsum (of any description) Per. M. Tonne 5.00
G. N., H. D., No. IPA. 1084/4204/(G)/TRA-4, dated 1st August, 1987 (M. G., part IV-4, pages 742) - In exercise of the powers conferred by sub-clause (1) of clause (e) of section 5 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882) and in supersession of all previous notifications, order and instructions, issued in this behalf, the Government of Maharashtra hereby directs that with effect from the date of publication of this notification in the Official Gazette, within the limits of all the landing places in all the minor ports in the State of Maharashtra there shall be levied and charged the fees in the form of ground rent and storing charges, at the rate of thirty paise, per cubic metre, per week or part there of in respect of all kinds of goods or cargo, stored at all such landing places without the grace period of 3 to 5 days as admissible previously.G. N., H. D., No., IPA. 1036/2404(H)/TRA-4, dated 1st August, 1987 (M. G., Part IV-A, page 742) - In exercise of the powers conferred by sub-clause (5) of clause (e) of section 5 of The Bombay Landing and Wharfage Fees Act, 1882 and in supersession of all the previous notifications, orders and instructions issued in this behalf, the Government of Maharashtra hereby directs that, with effect from the date of publication of this notification in the Official Gazette, the fee for supply of fresh water to vessels shall be charged by the conservator of the port or any officer or port staff deputed by him for the purpose at Bhagwati Port (Mirya Bay), Ratnagiri, at the rate of Rupees 15.00 per 1000 litres or part thereof.G. N., R. D. No. 159/28, dated 26th July, 1933 (B. G., Part I, pages 1765) - In exercise of powers conferred by sections 5 and 6 of the Bombay Landing and Wharfage Fees Act, 1882, (Bombay VII of 1882) the Governor in Council is pleased-
(1)to withdraw the said Act from the Port of Mahul; and
(2)to direct that the entries relating to the said port of Mahul shall be deleted from Government Notifications in the Revenue Department., 1013 dated the 26th January, 1917 No. 1892-A, dated the 26th July, 1921 and No. 1270-C, dated the 11th January, 1932.G. N., H. D., No. MPT. 4679/1029-TRA-4-II, dated 24th May, 1982 (M. G., Part IV-B, pages 435) - In exercise of the powers conferred by sub-clause (1) of clause (e) of section 5 and section 6 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), the Government of Maharashtra hereby directs that, with effect from the date of publication of this notification in the Official Gazette, the fees mentioned in Schedule hereto appended, shall be levied by the Conservator of the port or any officer or port staff deputed by him for the purpose on clinkers and gypsum landed at or shipped from Bhagwati Port (Mirya Bay), Ratnagiri within the port limits as defined in Government Notification, Buildings and Communications Department, No. MPT. 4065-N dated the 11th May 1965.

Schedule 4

 

of rates of landing Fees in Ports of Maharashtra State

Serial No. Articles Unit of charge RateRs. P.
1. Clinker (of any description, size or composition) Per. M. Tonne 5.00
2. Gypsum (of any description) Per. M. Tonne 5.00
Note:- Tonne- 1000 Kilograms.G. N., H. D., No. IPA. 1087/CR-3592-TRA-4, dated 24th March, 1988 (M. G., Part IV-B, pages 325) - In exercise of the powers conferred by sub-clause (5) of clause (e) of section 5 and section 6 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), and section 35 of the Indian Ports Act, 1908 (15 of 1908), and all other powers enabling it in that behalf and in supersession of all the previous notifications, orders and instructions issued in this behalf, the Government of Maharashtra hereby directs that the fees mentioned in Schedule hereto shall be levied by the Conservator of the Port or any Officer or port staff deputed by him, on the Rock Phosphate landed within the limits of all the minor ports in the State of Maharashtra from the date of issue of this notification.

Schedule 6

 

of rate of landing fees on Rock Phosphate at all minor ports in the State of Maharashtra

Serial No. Commodities Unit Rate
1. Rock Phosphate Per. M. Tonne 2.50
G. N., H. D., No. IPA. 1088/CR-9-TRA-4, dated 4th April, 1988 (M. G., Part IV-B, pages 247) - In exercise of the powers conferred by sub-clause (1) of clause (e) of section 5 and section 6 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), and all other powers enabling it in that behalf and in supersession of all the previous notifications, orders and instructions issued in this behalf, the Government of Maharashtra hereby directs that the fees mentioned in Schedule hereto shall be levied , with effect from the 1st November 1987, by the Conservator of Port or any Officer or port staff deputed by him, on the heavy machinery package landed at Mandwa Port within the Port limit of Karanja and on the chemical salt landed at Bhainder Minor Port, in the State of Maharashtra.

Schedule 8

 

of rates of landing fees on the heavy machinery package at Mandwa Port and on the Chemical Salt at Bhainder Minor Port

Name of the Port Commodity Unit Rate per Metric tonne.
(1) (2) (3) (4)
(i) Mandwa Port Heavy Machinery Package (a) Upto three metric tonnes(b) Above three metric tonnes 15.0020.00
(ii) Bhainder Minor Port Chemical Salt Per metric tonne. 2
G. N., H. D., No. IPA. 1088/CR-65/TRA-4, dated 29th September, 1988 (M. G., Part IV-B, pages 888) - In exercise of the powers conferred by sub-clause (1) of clause (e) of section 5 and section 6 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), and of all other powers enabling it in that behalf the Government of Maharashtra hereby directs that the fee as mentioned in Schedule hereto shall be levied, by the Conservator of Port or any Officer or port staff deputed by him in this behalf, on the cement landed within the Port limits as defined in the Government Notification, Buildings and Communications Department, No MPT. 4065-N dated the 11th May 1965, in respect of all the minor ports in the State of Maharashtra except Bhagwati Port, Ratnagiri, with effect from the date of publication of this notification in the Official Gazette.

Schedule 10

 

of rate of landing fee on cement at all minor port except Bhagwati Port, Ratnagiri, in the State of Maharashtra.

Commodity Unit RateRs.
Cement Per Metric Tonne 3.50
G.N.,H.D., No.IPA-0887/2548(I)/TRA-4,dated 21st November, 1988 (M.G., 1989, Part IV-B, pages 29) - In exercise of the powers conferred by sub-clause (1)of clause (e) of section 5 and section 6 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), and of all other powers enabling it in that behalf and in partial supersession of Government Notification, Home Department, No. IPA. 1086/2404(F)/TRA-4, dated the 1st August 1987 in so far as it relates to the levy of landing and shipping fees on clinker, the Government of Maharashtra hereby directs that with effect from the date of publication of this notification in the Official Gazette, the fee mentioned in Schedule hereto appended shall be levied and collected by the Conservator of the Port or any Officer or Port staff deputed by him for the purpose, on the clinker landed at or shipped from Bhagwati Port (Mirya Bay), Ratnagiri , within the port limits as defined in Government Notification, Buildings and Communications Department, No. MPT. 4065-N, dated the 11th May, 1965.

Schedule 12

 

of rates of landing and shipping fees on clinker from Bhagwati Port, Mirya Bay, Ratnagiri in the Maharashtra State.

Serial No. Commodity Unit Rate
1 Clinker (of ant description, size or composition). Per Metric Tonne. Rs. 8.00
G. N.,B. & C.D., No. MPT-8152-N. dated 29th July, 1963 (M.G.,part IV-B, pages 1019) - In exercise of the power conferred by sections 5, 5-A and 6 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), and in supersession of -
(i) Government Notification, RevenueDepartment, No. 1013, dated the 26th January 1917, except so faras it fixes the fees to be levied on goods stored at any landingplace to which the provisions of the said Act apply: Notifications specified in the margin the Government ofMaharashtra with effect from the 1st Day of September 1963hereby—(1) determines every bandar wharf, pier, Jetty, hardor any place used for landing, shipping or storage of goods or ofthe embarking and disembarking of passengers within the limits ofthe minor ports to which the said Act extends to be a landingplace to which the provisions of the said Act shall apply.
(ii) Government Notification, Revenue Department, No. 1270-C, datedthe 11th January 1932: and
(iii) Government Notification buildings, and CommunicationsDepartment No, SAN. 1462-N , dated the 17th October, 1962.
(2)determines the limits of the port in which every such landing place is situate to be the limits of that landing place:
(3)[ fixes twenty-five paise to be the fee to be levied on every passenger on each occasion of his embarking or disembarking at any such landing places: Provided that
(i)a fee of fifteen paise shall be levied on children over one year of age and under twelve years of age and no fee shall be levied on children under one year of age :
(ii)no fee shall be levied on passengers carried in Government launches or boats when travelling on Government service:
(iii)no fee shall be levied where passengers are paying ferry fare of re, 0.50 or less."]
(4)fixes fifty paise per metric tonne to be the fee to be levied on iron and manganese ores shipped at any such landing place : and
(5)directs that the levy of fees referred to in clauses (3) and (4) shall be made and all other powers and duties conferred and imposed under the said Act or by any bye-laws made thereunder shall be exercised and performed by the Chief Ports Officer, Maharashtra State.(G. N. H. D. NO. IPA- 1096/CR-6/TRA-4, dated 16th November, 1996 (M. G. Part IV-B, pages 2) - In exercise of the power conferred by sub-clause (1), (3) and (5) of clause (e) of section 5 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), and of all other powers enabling it in that behalf, and in supersession of all the pervious notifications, orders and instructions issued in this behalf, the Government of Maharashtra hereby fixes the fees at the rate mentioned in column (3) of the Schedule appended hereto be levied on the commodities mentioned in column (2) thereof per unit specified in column (4) thereof landing and shipping services, within the limits of all the minor ports in the State of Maharashtra with effect from 60 days after the publication of this Notification.

Schedule 14

Serial No. Commodity Rate of feesPer Unit Unit
(1) (2) (3) (4)
1. Animals 10.00 Each
2. Animals Food.
(i) Oi!cakes and Deoiled Extractions 15.00 Ton
(ii) All others 10.00 Ton
3. Ballast of all kind Ashes and rubbish of Steamer 10.00 Ton
4. Bones and Bone Meals including hides horns and skines 20.00 Ton
5. Building Materials.—
(i) Cement and clinkers 15.00 Ton
(ii) All other including all type of Bricks tiles and stone 20.00 Ton
6. Chemicals.—
(i) Chemical salt other than vaccum and Edible 15.00 Ton
(ii) Chemical salt vaccum and edible or Proposed salt andGypsum 10.00 Ton
(iii) Soda and Caustic Soda. 20.00 Ton
(iv) Liquid Amonia 70.00 Ton
(v) Liquid phospheric Acid 70.00 Ton
(vi) Ethylene 50.00 Ton
(vii) All kinds NOR including Fumigates,insecticides,Inorganic acid 30.00 Ton
7. Coir and Jute yarn Ropes and other products 20.00 Ton
8. Cotton.—
(i) Requiring Funigation 15.00 Ton
(ii) Others 10.00 Ton
9. Fertilisers.—
(i) Muriate of Potash 30.00 Ton
(ii) Others 30.00 Ton
10. Fish 70.00 Ton
11. Foodgrains and pulses 30.00 Ton
12. Fruits-fresh and Dry including dates all sorts 7.00 50 kgs.
13. Groceries and Oilman Stores.—
(i) Best Nuts 7.00 50 kgs.
(ii) Coconuts and copra 10.00 Ton
(iii) Onion 15.00 Ton
(iv) Oil vegetable and edible (Bulk) 30.00 Ton
(v) Oil vegetable and edible (Packed) 15.00 Ton
(vi) Sugar 15.00 Ton
(vii) Groceries N.O.R 8.00 50 kgs.
14. Guar Gum 20.00 Ton
15. Iron and steel and other metals 20.00 Ton
(i) Empty Drums and Barrels 05.00 Each
(ii) Scrap-    
(a) Scrap from ship Breaking 60.00 LDT
(b) Other Scrap 50.00 Ton
(c) Mill Scale 25.00 Ton
(iii)(a) Sponge Iron and Bricketed iron 40.00 Ton
(b) Pig iron 50.00 Ton
(iv) All other NOR 50.00 Ton
16. Machinery and Parts including Belting 50.00 Ton
17. Minerals-
(i) Bauxite 20.00 Ton
(ii) Bentonite and Clay 20.00 Ton
(iii) Calcined Bauxite 20.00 Ton
(iv)(a) Coal and Coke 20.00 Ton
(b) Lignite 15.00 Ton
(v) Limestone 15.00 Ton
(vi) Rock Phosphet 25.00 Ton
(vii) Sand(Other than Ballast) 5.00 Ton
(viii) Sea Shell 10.00 Ton
(ix) Sulphur 30.00 Ton
(x) Iron Ore 25.00 Ton
18. News Print 20.00 Ton
19. Stone's Chips 15.00 Ton
20. Petroleum Products.-
(i) Asphalts, Bitumen and Coaltar 20.00 Ton
(ii) Lubricating Oils 75.00 Ton
(iii) Butadine 100.00 Ton
(iv) All others including Fuel Oils Petrol, Kerosine, L.D.Oand High Speed Diesel. 50.00 Ton
21. Salt and Gypsum(unprocessed) 5.00 Ton
22. Seeds, all sorts including Castor, CottonGroundnut(decoraticated). 30.00 Ton
23. Textile-
(i) Cotton 5.00 50 kgs.
(ii) Woollen 5.00 50 kgs.
(iii) All other 5.00 50 kgs.
24. Wood and Timber.-
(i) Bobbin, Plywood and other Boards, Logs, Squares andSleepers, Planks and Scantlings. 25.00 Ton
(ii) Wood Pulp 20.00 Ton
(iii) N.O.R. including Bamboos and Bamboo Chips and Fire Wood, 20.00 Ton
25. Wool-
(i) Raw including goat hair and its products 20.00 Ton
(ii) Waste 15.00 Ton
G. N. N.D. No. IPA.1096/CR-6/TRA-4, dated 29th October, 1997 (M.G .Part IV-B. pages 1478) - In exercise of the powers conferred by sub-clauses (1), (3) and (5) of clause (e) of section 5 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), and of all other powers enabling it in that behalf, the Government of Maharashtra hereby amends the Notification of even number, dated 16th November, 1996, as follows with immediate effect :In the said Notification, in the Schedule,-
(1)In entry 5 after sub-entry (2) the following sub-entry (3) shall be added :-"(3) Cement (Applicable for cement landing at captive Jetties only). Rs 12"
(2)In entry 17 for Sub-entry (iv) (a) the following sub-entry shall be substituted namely:-"(iv) (a) Coal Rs. 10"No. IPA. 1096/CR-6/TRA-4 - In exercise of the power conferred by sub-clauses (1), (3) and (5) of clause (e) of section 5 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), and of all other powers enabling it in that behalf, the Government of Maharashtra hereby amends the Notification of even number, dated 16th November, 1996, as follows with immediate effect:-In the said Notification, in the Schedule,-
(1)In entry 6 for sub-entry (vi) the following sub-entry shall be substituted, namely :-"(vi) Ethylene, Ethylene Dichloride .................. Rs. 10"
(2)In entry 15 for Sub-entry (in), the following sub-entry shall be substituted namely :"(iii) (a) Sponge Iron ..........................................Rs 15
(b)Bricketed Iron .......................................Rs. 10
(c)Pig Iron Rs. 20
(3)In entry 17 for sub-entry (x), the following sub-entry shall be substituted namely:-"(x)(a) Iron ore (Except at Redi port) ...........................Rs. 10."(x)(b) Iron ore ( at Redi port) .......................................Rs. 4"
(4)In entry 17 after sub-entry (x), the following sub-entry (xi) shall be added."
(xi)Iron ore pallet. ................................Rs. 10
G. N. B & C.D., No. MPT-1063-I-N, dated 29th March 1963 (M.G., part IV-B, pages 447) - In exercise of the powers conferred by section 6 of the Bombay Landing and Wharfage Fees Act, 1882 (VII of 1882), the Government of Maharashtra hereby directs:-
(a)that the levy of fees under the said Act shall be made by the Chief Ports Officer, Maharasht4 State and for that purpose amends the Government of Bombay Notification, Revenue Department, No. 1013, dated the 26th January, 1917, as follows, namely :
In clause (5) of the said notification, in sub-clause (b) for the words "Collector of Customs" the words "Chief Ports Officer, Maharashtra State" shall be substituted, and
(b)that in supersession of all previous notifications in this behalf all other powers and duties conferred and imposed by the said Act or by any bye-laws made thereunder, shall be exercised and performed by the Chief Port Officer, Maharashtra State.
[Substituted by G. N. of 1-8-1987.]