Section 1 in Karnataka Ports (Landing and Shipping Fees) Act, 1961
1. Short title, extent, commencement and application.
(1)This Act may be called the [ Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] Ports (Landing and Shipping Fees) Act, 1961.(2)It shall extend to the whole of the [ State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.].(3)It shall come into force on such [ date] [Act came into force on 15th July 1964 by Notification No. PWD 75 CSP 61 dt. 6th July 1964.] as the State Government may by notification appoint.(4)It shall apply to all ports in the [ State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] [ x x x] [Omitted by Act 8 of 1980 w.e.f. 1.1.1980.].
