(1)Within any port subject to this Act, fees may be charged for pilotage, hauling mooring re-mooring, hooking, measuring and other services rendered to vessels, at such rates as the [Government] [Substituted by the A.O. 1937 for "Local Government"] may direct.[***] [The original proviso was omitted by, Section 8, by the A.O. 1937, and the proviso inserted by the Bengal Pilot Service (Centralisation of Administration) Act 11 of 1929, Section 3, omitted by the A.O. 1937](2)The fees now chargeable for the such services shall continue to be chargeable until they are altered in exercise of the power conferred by sub-section (1).(3)[ The Government may, in special cases, remit the whole or any portion of the fees chargeable under sub-section (1) or sub-section (1), or sub-section (2).] [Added by Act 35 of 1951,Section 190.]
