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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Tamilnadu - Subsection

Section 118(7) in Tamil Nadu Maritime Board Act, 1995

(7)The rates applicable for a period of 15 (fifteen) or 30 (thirty) years as opted by the Port developer, keeping in line the trend and general norms of the industrial payback period and to allow the Developer/Captive user to compete with the industrial competitiveness in the initial period of the project.Section- IIILaunching Fee For New Build Flotilla CraftsThe Launching fees for new build flotilla crafts shall be levied at the following rates :-
Sl. No. Description Units Rate
1 Tug/Launch (i) Up to 500 Break Horse Power Per vessel Rs.1,00,000
  (ii) Above 500 Break Horse Power Per 100 Break Horse Power or part thereof Rs.20,000 subject to a minimum of Rs. 1,00,000
2 Dumb Barges Per Gross Registered Tonnage Rs. 100 subject to a minimum of Rs.1,00,000
3 Self propelled barges Per Gross Registered Tonnage Rs. 100 subject to a minimum of Rs.5,00,000
4 Fishing vessels/Trawlers(i) Up to 100 Gross Registered Tonnage Per vessel Rs.25,000
  (ii) Above 100 Gross Registered Tonnage Per vessel Rs. 50,000
5 Sailing vessels Per Gross Registered Tonnage Rs. 100 subject to a minimum of Rs.50,000
6 Other vessels Per Gross Registered Tonnage Rs. 100 subject to a minimum of Rs.10,00,000
Section-IVPassenger Embarking And Disembarking Fee