(3)[] [The original sub-section (2),re-numbered as sub-section (3) by 6 of 1916, Section 6.] whenever the [Government] [Substituted by the A.O. 1937 for "Local Government",] [*] [The words "with the previous sanction of the G.G. in Committed by by 6 of 1916, Section 6.] declares any other port to be subject to this Act, it may [*] [The words "with the like sanction "omitted by by 6 of 1916, Section 6.] by the same or any subsequent declaration, further declare,--(a)in the terms of any of the entries in the second column of the first Schedule, the vessels which are to be chargeable with port-dues on entering the port,(b)the highest rates at which such dues may be levied in respect of vessels chargeable therewith, and(c)the times at which such vessels chargeable.
