Section 1595 in The Port Rules for the Port Of Visakhapatnam
1595.
No. 222-P.&L.-(19)/31 (I), dated the 23rd September, 1933. - In exercise of the powers conferred by sub-sections (1) and (1-A) of section 6 of the Indian Ports Act, 1908 (15 of 1908), read with section 2 of the Visagapatnam Port Act, 1931 (10 of 1931), and in suppression of the rules at present in force at the Port of Vizagapatnam, the Governor-General in Council is pleased to make, with effect from the 6th October, 1933, the following rules for the Port of Vizagapatnam the same having been previously published, as required by sub-section (2) of section 6 of the first named Act, namely:(i)Definition of Harbour
