Section 2024 in The Mormugao Harbour Craft Rules, 1976
2024.
G.S.R. 147, dated 6th January, 1977. - Whereas draft of the Mormugao Harbour Craft Rules, 1976, was published as required by sub-section (2) of Sec. 6 of the Indian Ports Act, 1908 (15 of 1908), at pages 731 to 735 of the Gazette of India, Part II, Sec. 3, sub-section (i), dated the 13th March, 1976, under the Notification of the Government of India in the Ministry of Shipping and Transport (Transport Wing) No. G.S.R. 390, dated the 25th February, 1976, inviting objections and suggestions from all persons likely to be affected thereby till the expiry of a period of sixty days from the date of publication of that notification in the Official Gazette.And whereas the said Gazette was made available to the public on the 17th March, 1976;And whereas no objections or suggestions have been received from the public.Now, therefore, in exercise of the powers conferred by clause (k) of sub-section (1) of Sec. 6 of the said Act, the Central Government hereby makes the following rules, namely :
