Indian Ports Act, 1908
48. Port-due not to be chargeable in certain cases
No port-due shall be chargeable in respect of-
(a) any pleasure-yacht, or
(b) any vessel which. having left any port., is compelled to re-enter it by stress of whether or in consequence of having sustained any damage, or
(c) any vessel which, having entered 59[any port 60[in the territories which, immediately before the 1st November, 1956, were comprised in the States of Madras and Andhra] or the Port of Gopalpur in the State of Orissa], leaves it within forty-eight hours without discharge or taking in any passengers or cargo.
