Section 6(1)(e) in The Indian Ports Act, 1908

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Union of India - Subsection

Section 6(1)(e) in The Indian Ports Act, 1908

(e)for regulating vessels whilst taking-in or discharging passengers, ballast or cargo, or any particular kind of cargo, in any such port, and the stations to be occupied by vessels whilst so engaged;

(ee)[ for regulating the manner in which oil or water mixed with oil shall be discharged in any such port and for the disposal of the same;] [Inserted by Act 39 of 1923, Section 2.]

(eee)[ for regulating the bunkering of vessels with liquid fuel in any such port and the description of barges, pipe lines or tank vehicles to be employed in such bunkering;] [Added by Act 9 of 1925, Section 2.]

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Union of India - Subsection

Section 6(1)(e) in The Indian Ports Act, 1908