Section 5A in Maharashtra Landing and Wharfage Fees Act, 1882
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).].
