Section 2 in Maharashtra Landing and Wharfage Fees Act, 1882
2. Local extent.
- [(1)] [Section 2 was renumbered as sub-section (1) of that section and sub-section (2) was inserted by Bombay 55 of 1959, section 4(b).] [It shall extend to any ports] [[These words were substituted for the words:-It shall extend(a)to the Ports of Karachi and Aden;(b)to any other ports by Schedule II of the Amending Act, 1985 (16 of 1895).]] in the [Bombay area of the State of Maharashtra] [These words were substituted for the words 'pre-Reorganisation State of Bombay excluding the transferred territories' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] to which [Government] [The words 'Government' was substituted for the words 'the Governor in Council' by the Adaptation of Indian Laws Order in Council.] may from time to time, by notification in the [Official Gazette,] [The words Official Gazette were substituted for the words 'Bombay Government Gazette and other local Official Gazette, by the Adaptation of Indian Laws Order in Council.] extend the Act:[Provided that on the commencement of the Bombay Landing and Wharfage Fees (Unification and Amendment) Act, 1959, it shall extend at once to the port in which the Okha Port Rules as continued in force by the Bombay Merged States (Laws) Act, 1950 were in force immediately before such commencement.] [This proviso was inserted by Bombay 55 of 1959, section 4(b).](2)[ It shall extend to any ports in the rest of the [State of Maharashtra] [Section 2 was renumbered as sub-section (1) of that section and sub-section (2) was inserted by Bombay 55 of 1959, section 4(b).] to which Government may, from time to time by notification in the Official Gazette extend the Act:Provided that on the commencement of the Bombay Landing and Wharfage Fees (Unification and Amendment) Act, 1959, it shall extend at once to those ports in which the Saurashtra Ports (Administration) Ordinance, 1950 and the Bombay Landing and Wharfage Fees Act, 1882, as applied to the Kutch area were in force immediately before such commencement.]
