106. Commissioners to frame scale of tolls, rules charges and fees in respect of vessels plying with in limits or port and in respect of persons thereon.- The Commissioners shall also frame a scale of tolls, 6[rates, charges, and fees], annual or other, to be paid by the owners of 7[* * *] vessels plying 8[whether for hire or not, and] whether regularly or occasionally within, or partly within and partly without, the limits of the port 9[in respect of such vessels and of persons whether in charge of, or on board, such vessels, and also in respect of the licensing, registration and regulation of such vessels and persons]:
Provided that no such tolls, 1[rates, charges and fees] shall be chargeable in respect of vessels which are liable to pay port dues under the provisions of Schedule I of the Indian Ports Act, 1889 (XV of 1889).2
