4[10. Application of certain provisions of Bengal Act 3 of 1890.-

Section 18, 19, 24B, 29 to 34 (both inclusive), 47 to 54 (both inclusive), 55, 57, 58 and 69 to 80A (both inclusive) of the Calcutta Port Act, 1890 are hereby incorporated in this Act subject to the following modifications, namely:-

(a) That the references in the said sections to the Calcutta Port Act, 1890 (Ben. Act 3 of 1890) shall be taken as references to this Act;

(b) That in clause (b) of section 19, for the words "the tolls, dues, rates, rents and charges", the words "the pilotage fees" shall be substituted;

(c) That the proviso to sub-section (2) of section 30 shall be omitted;

(d) That in sub-section (1) of section 34, the words "the Deputy Chairman or to" shall be omitted.

(e) That sub-section (2) of section 34 shall be omitted.]