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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2)(v) in The Howrah Bridge Act, 1926

(v)a tax at the rate of [three naye paise] [Words substituted for the words 'six pies' by W.B. Act 23 of 1962.] in the case of a first class passenger, and at the rate of [two naye paise] [Words substituted for the words 'three pies' by W.B. Act 23 of 1962.] in the case of a second class passenger travelling by [any steam-vessel plying as a ferry within, or partly within and partly without, the limits of the Port of Calcutta] [Words substituted for the words, brackets, figures and letters 'the ferry service established by the Commissioners for the Port of Calcutta under the provisions of clause (7a) of section 35 of the Calcutta Port Act, 1890.' by Bengal Act 5 of 1936.], in respect of each single journey so made by him, the fare of which is [six naye paise or more] [Words substituted for the words 'one anna or more' by W.B. Act 23 of 1962.]; [*] [Word 'and' omitted by Bengal Act 5 of 1936.]