Section 14(1) in The Gopalpur Port Rules, 1987

[Cites 0, Cited by 0] [Section 14] [Entire Act]

(1)Charges against sea-going vessels and inland steam or motor vessels for use of ghat-wharves, etc., shall be made as follows :

(a)	Sea-going vessel	Five hundred rupees for every twenty-four hours or partthereof which shall count from the time of arrival of thevessels.
(b)	Fishing trawlers and harbour crafts (other than countrycrafts) having a length of fifty feet and above	Ten rupees per day or part of a day subject to maximum of twohundred rupees a month.
(c)	Fishing trawlers and harbour crafts (other than countrycrafts) having a length of less than fifty feet	Five rupees per day or a part of a day subject to maximum ofone hundred rupees per month.
(d)	Country crafts	One rupee per day or part of a day subject to a maximum of tenrupees per month.

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