Section 24 in The West Bengal Maritime Board Act, 2000
24. Exemption of Central Government or State Government from payment of rates and charges for the use of ports or works or services, etc.
(1)Notwithstanding the provisions of this chapter, a vessel, owned or hired by the Central Government or the State Government, or plying on official duty and for non-commercial purpose, shall be exempt from payment of the rates.(2)Any vessel that may be used by the Board to undertake inspection of any port and its facilities shall also be exempt from payment of the rates.(3)The State Government shall have the power to grant to any other vessel plying with humanitarian objectives, which are non-commercial in nature, within the limits of the ports or using the ports or any of its services or facilities, full or partial exemption from payment of the rates:Provided that the State Government may grant such exemption only after prior consultation with the Board.
