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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Major Port of Tuticorin (Harbour Craft) Rules, 1976

(3)The fees referred to in sub-rule (ii) shall be calculated on the following scale,namely:-Scale Of Fees
i.For every vessel the gross tonnage of which does not exceed 25tonnes. Rs.60
ii.For every vessel the gross tonnage of which exceeds 25 tonnes anddoes not exceed 50 tonnes. Rs.75
iii.For every vessel the gross tonnage of which exceeds 50 but doesnot exceed 75 tonnes Rs.90
iv.For every vessel the gross tonnage of which exceeds 75 but doesnot exceed 100 tonnes Rs.105
v.For every vessel the gross tonnage of which exceeds 100 but doesnot exceed 300 tonnes Rs.120
vi.For every vessel the gross tonnage of which exceeds 300 but doesnot exceed 600 tonnes Rs.135
vii.For every vessel the gross tonnage of which exceeds 600 but doesnot exceed 900 tonnes Rs.150
viii.For every vessel the gross tonnage of which exceeds 900 but doesnot exceed 1200 tonnes Rs.180
ix.For every vessel the gross tonnage of which exceeds 1200 tonnes Rs.180
Plus Rs.@ 30 for every 300 tonnes or part thereof in excess of 1200 tonnes.