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State of Uttar Pradesh - Section

Section 3 in The Ganges Tolls Act, 1867

3. Rules for measurement of burden.

- The burden of steamers and flats liable to pay tolls under this Act shall be determined according to the method which may from time to time be practised by the Master Attendant at Calcutta in order to ascertain the amount of port-dues which such steamers and flats would be liable to pay on arriving within the limits of the port of Calcutta.The following method shall be used for determining in maunds, according to actual floatage or displacement, the burden of boats, liable to pay tolls under this Act; (that is to say) half the length in feet at the water-level of the boat shall be multiplied by the greatest width in feet at the water-level, and the product shall further be multiplied by the draft of water in feet, and the number so found shall be taken to be the burden in maunds.Thereupon the toll shall be calculated according to the even hundreds of maunds, fractions of a hundred being neglected.