Section 21 in The West Bengal Maritime Board Act, 2000
21. Imposition and recovery rates at minor ports.
(1)The Board shall, in consultation with, and with the approval of, the State Government, fix the scale of rates at which, and the terms and conditions under which, any of the services in, or in relation to, any minor port or port approaches shall be made available by the Board to users, except the services in respect of vessels for which fees are chargeable under the Indian Ports Act, 1908.(2)Different scales of rates and different conditions may be fixed for different classes of goods, services, and vessels and for different ports.(3)The Board may also fix the scale of rates at which, and the conditions under which, any property or place within the limits of a port or port approaches may be used for the purposes of-(a)approaching, or lying at or alongside, any buoy, mooring, wharf, quay, pier, dock, land, building, or place by vessels, or(b)entering upon, or plying for hire at, any wharf, quay, dock, land, building, road, bridge, approach, or place by animals or vehicles or vessels carrying passengers or goods, or(c)leasing of land or sheds or berths or godowns by owners of goods imported or intended for export, or(d)any other use of any land, building, works, vessels or appliances within the limits of the port.(4)Where a minor port is owned, operated and managed by a private, public or joint sector undertaking, the views of such undertaking shall be obtained by the Board in fixing or revising the port charges and the terms and conditions of port services before seeking approval of the State Government.(5)The Board may, if it thinks necessary and expedient so to do, fix, with the approval of the State Government, a consolidated scale of rates for any combination of services provided in the port or for services and users mentioned in this section.
