Section 8 in Maharashtra Landing and Wharfage Fees Act, 1882
8. Tables of fees to be posted up.
- Tables of the fees leviable under this Act shall be posted up in some conspicuous position at every landing-place at which such fees are leviable, in English and the Vernacular language of the district, [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], or territory in which the port is situate.
