Section 25 in The West Bengal Maritime Board Act, 2000
25. Exemption of goods and vessels from payment of rates and charges.
- The Board may, in special cases, and for reasons*to be recorded in writing, exempt, either wholly or partially, any goods, vehicles or vessels or any class of goods, vehicles or vessels from the payment of any rate or of any charge leviable in respect thereof according to any scale of rates in force under this Act or remit the whole or any portion of such rate or charge so levied.
