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[Cites 0, Cited by 0] [Section 75A] [Entire Act]

Bengal Presidency - Subsection

Section 75A(2) in The Calcutta Port Rules, 1943

(2)Failure to comply with the provisions of sub-rule (1) shall, without prejudice to the other rights of the Commissioners, render the owner liable to be charged license fee from the date of expiry of the license at such enhanced rate as may be laid down by the Commissioners not exceeding three hundred rupees per licence.