Contents

Sections

Particulars

Chapter I

Preliminary

1

Title and extent

2

Saving

3

Definitions

Chapter II

Powers Of The ²[Government]

4

Power to extend or withdraw the Act or certain portions thereof

5

Alteration of limits of ports

6

Power to make part-rules

Chapter III

Port-Officials And Their Powers And Duties

7

Appointment of conservator

8

Power of conservator to give and enforce directions for certain specified purposes

9

Power to cut warps and ropes

10

Removal of obstructions within limits of port

11

Recovery of expenses of removals

12

Removal of lawful obstructions

13

Fouling of Government moorings

14

Raising or removal or wreck impeding navigation within limits of port

15

Power to board vessels and enter buildings

16

Power to require crews to prevent or extinguish fire

17

Appointment and powers of health-officer

18

Indemnity of Government against act or default of port-official or pilot

Chapter IV

Rules For The Safety Of Shipping And The Conservation Of Ports

19

Injuring buoys, beacons and moorings

20

Willfully loosening vessel from moorings

21

Improperly discharging ballast

22

Graving vessel within prohibited limits

23

Boiling pitch on board vessel within prohibited limits

24

Drawing spirits by unprotected artificial light

25

Warping

26

Leaving out warp or hawser after sunset

27

Discharge of fire-arms in port

28

Penalty on master omitting to take order to extinguish fire

29

Unauthorized person not to search for lost stores

30

Removing stones or. injuring shores of port prohibited

31

Moving of vessels without pilot or permission of harbor master

32

Provision of certain vessels with fire extinguishing apparatus

Chapter V

Port-Dues, Fees And Other Charges

33

Levy of port-dues

34

Variation of port-dues by Government

35

Fees for pilotage and certain other services

36

Receipt, expenditure and account of port-charges

37

Grouping of ports

38

Receipts for port-charges

39

Master to report arrival

40

Conservator may in certain cases ascertain draught and charge expense to master    

41

Ascertainment of tonnage of vessel liable to port-dues

42

Distraint and sale on refusal to pay port-charges

43

No port-clearance to be granted until port-charges are paid

44

Port-charges payable in one port recoverable at any other port

45

Penalty for evading payment of port-charges

46

Port-due on vessels in ballast

47

Port-due on vessels not discharging or taking in cargo

48

Port-due not to be chargeable in certain cases

49

Power to impose hospital port-dues

50

Application and account of hospital port-dues

Chapter VI

Hoisting Signals

51

Master to hoist number of vessel

52

Pilot to require master to hoist number

53

Penalty on pilot disobeying provisions of this Chapter

Chapter VII

Provisions With Respect To Penalties

54

Penalty for disobedience to rules and orders of the Government

55

Offences how triable, and penalties how recovered

56

Costs of conviction

57

Ascertainment and recovery of expenses and damages payable under this Act

58

Cost of distress

59

Magistrate to determine the amount to be levied in case of dispute

60

Jurisdiction over offences beyond local limits of jurisdiction

61

Conviction to be quashed on merits only

Chapter VIII

Supplemental Provisions

62

Hoisting unlawful colors in port

63

Foreign deserters

64

Application of sections 10 and 21

65

Grant of sites for sailors institutes

66

Exercise of powers of conservator by his assistants

67

Service of written notices of directions

68

Publication of orders of Government

68A

Authorities exercising jurisdiction in ports to co-operate in manoeuvres for defense of port

68B

Duties of the said authorities in an emergency

68C

Application of certain provisions of the Act to aircraft

69

[Repealed by the Repealing Act, 1938 (1 of 1938)]

The First

Schedule

Ports, Vessels Chargeable, Rate Of Port-Dues And Frequency Of Payment

Part I

Major Ports

Part II

Reserved For Ports In West Bengal, If Any

Part III

Ports Under The Control Of Government Of Orissa

Part IV

Ports Under The Control Of Government Of Andhra Pradesh

Part V

Ports Under The Control Of The Government Of Tamil Nadu

Part VI

Ports Under The Cotrol Of Government Of Pondichierry

Part VII

Ports Under The Control Of Government Of Kerala

Part VIII

Ports Under The Control Of Government Of Karnataka

Part IX

Ports Under The Control Of Government Of Goa, Daman And Diu

Part X

Ports Under The Control Of Government Of Mararashtra

Part XI

Ports Under The Control Of Government Of Gujarat

The Second

Schedule

[Repealed by the Repealing Act, 1938 (1 of 1938)]

Foot notes