Section 22A in The Gujarat Maritime Board Act, 1981
22A. [ Levy of State charges. [Section 22A substituted by Gujarat 15 of 2008, dated 30th September 2008 (w.r.e.f 01-04-2008)]
(1)The State Government shall levy,(i)charges for landing and shipping, licence fees, waterfront fees and lighterage charges at minor ports which are under administration, control and management of the Board; and(ii)waterfront royalty as applicable at minor ports in the State of Gujarat, at such rates as the State Government may, by notification in the Official Gazette specify.(2)The State charges referred to in sub-section (1) shall be collected, in the manner as may be prescribed, by the Board or by an officer as may be authorised by the Board or the State Government and all such moneys shall be credited to the Consolidated Fund of the State.(3)The State Government shall pay to the Board under the appropriation duly made by law in this behalf the administration charges computed at the rate of fifteen percent of the State charges levied by the State Government.]
