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State of Maharashtra - Section

Section 12 in Maharashtra Landing and Wharfage Fees Act, 1882

12. [Grouping of ports.]

Deleted by Bombay 55 of 1959, section 4(f).NotificationsG. N., B. & C. D., No. MPT. 2563-N, dated 29th March, 1.963 (M. G., Part IV-13„ pages 447) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Landing and Wharfage Fees (Unification and Amendment) Act, 1959 (Bombay LV of 1959), the Government of Maharashtra hereby appoints 1st April 1963 to be the date on which the said Act shall come into force.G. N., B. & C. D., No. EPT. 1072/57780-N, dated 27th March, 1973 (M. G., Part IV-B, pages 497) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Landing and Wharfage Fees and Indian Ports (Amendment) Act, 1972 (Maharashtra VIII of 1973), the Government of Maharashtra hereby appoints the 1st day of April 1973 to be the date on which the said Act shall come into force.G. N., R, D., No. 1892-A, dated 26th July 1921 (B. G., Part I, pages 1799) - In exercise of the powers conferred by section 2 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), and in supersession of Government Notification in the Revenue Department, No. 1012, dated the 26th January 1917, as amended by Government Notification in the Revenue Department, No. 13032, dated the 9th November 1919, the Governor in Council is pleased to extend the said Act to the following ports* in the Bombay Presidency, namely :Group I
BroachSuratBasseinBombay [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]BhiwandiKalyan UlwaaThana***Rewas [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Dharamtar [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Trombay [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]] Panwel(Ulwa) [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Mora [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Karanja [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]MandadHarnai, [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Dabhol [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Jaygad [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]] JaitapurViziadurg.Vengurla.Karwar. [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Ankola.Kumta. [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Honawar. [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841. and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]
Group II
BulsarMaroliBandraVessavaBoryaPalshetSadashivgadBingiUmbergaonDahanuTarapur NavapurSatpadiKelwaDativraAunallaManoriBelapur [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]UttanNhaw [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Thal [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]] MandwaAlibag [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Revadanda [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Bankot [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Varavda [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Ratnagiri [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Purrnagad [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Deogad [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Achra [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Malwan [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]Nivti RediKiranapani.Tilmati.Chendya.BelikeriGangawali.Tadri [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]]MankiMurdeshwar.ShiraliBhatkal [[The limits of the ports to which the Act has been extended have been defined under the Indian Ports Act, 1908, in the following notifications:-G. N., R. D., dated the 7th June, 1886.G. N., R. D., No. 2392-A and 2392-B, dated the 12th April, 1901.G. N., R. D., No. 4841 and 4841-A, dated the 21st May, 1912.G. N., R. D., No. 8908-A, dated the 30th September, 1913.G. N., R. D., No. 8972, dated the 18th September, 1916.G. N., R. D., No. 11212, dated the 20th November, 1916.G. N., R. D., No. 9545/45(a) dated the 26th April, 1949.]].
G. N., R. D., No. 9572/45(c), dated 29th July, 1949 (B. G., part IV-A, pages 807) - In exercise of the powers conferred by section 2 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), read with the Janjira, Sawantwadi and Bombay State (Application of Ports and Customs Laws) Order, 1994, the Government of Bombay is pleased to extend the provisions of the said Act to the port of Kiranapani.G. N., R. D., No. 9572/45(c), dated 29th July, 1949 (B. G., part IV-A, pages 807) - In exercise of the powers conferred by section 2 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), read with the Janijira, Sawantwadi and Bombay State (Application of Ports and Customs Laws) Order, 1949, the Government of Bombay is pleased to extend the provisions of the said Act to the following ports in the Janjira state:Group I
Murud (Janjira) Shrivardhan.
Group II
RajpuriKumbharu Borlai-MandlaNandgaon.
G. N., R. D., No. 1270-C, dated 9th November, 1935 (B. G., Part I, pages 2116) - In exercise of the powers conferred by clause (d) of section 5 of the Bombay Landing and Whrfage Fees Act, 1882 (Bombay VII of 1882), the Governor in Council is pleased to withdraw the said Act from the ports of Kelshi and Mahim.G. N., R. D., No. 223/24 (C), dated 26th March, 1936 (B. G., Part I, pages 546) - In exercise of the powers conferred by clause (d) of section 5 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), the Governor in Council is pleased to withdraw or the said Act from port of Bhendi Bandar and to cancel Government Notification, Revenue Department, No. 223/24 of 18th November 1925 , with effect from 1st April, 1936.G. N., H. D., No. IPA. 1086/2404(A)/TRA-4, dated 1st August, 1987 (M. G., Part IV-A, pages 735) - In exercise of the powers conferred by clause (e) of section 5 of the Bombay Landing and Wharfage Fees Act, 1882 (Bombay VII of 1882), and section 35 of the Indian Ports Act, 1908 (15 of 1908) and of all other powers enabling it in that behalf and in super session of all previous orders issued in this behalf, the Government of Maharashtra hereby directs that within the limits of all the minor ports in the State of Maharashtra, there shall be levied and charged fees specified in the Schedule given below, namely: -