- Every flat or boat arriving in the Port of Calcutta without a license or with a license which has expired and wishing to discharge cargo shall at once apply for an unloading permit at the nearest Inland Vessels Wharves Toll Office and deposit with the Cashier in charge the sum of rupees eighty, the maximum license fee payable for one year.Any flat or boat discharging cargo under this rule shall, within 15 days of the date of entering the Port, or if a straw boat, within 30 days, proceed for survey and license to the licensing buoy at Sibpore. Any balance of the deposit remaining after payment of the prescribed fees for licensing shall be refunded to the party concerned.
