Indian Ports Act, 1908
72 [PART III-PORTS UNDER THE CONTROL OF GOVERNMENT OF ORISSA
| Name of port | Vessels chargeable | Rate or port dues | Due how often chargeable in respect of the same vessels |
| (1) | (2) | (3) | (4) |
| 1. Chandbali (Dhamra) | Sea-going vessels of ten tones and upwards (except fishing boats.) | Not exceeding rupees one and fifty paise per tone. | Once in the same month. |
| (Tug-boats, ferry-boats and river boats, whether propelled by steam or other mechanical means.) | Ditto | Once between the 1st January and the 30th June, and once between the 1st July and 31st December, in each year. | |
| 2. Gopalpur | Sea-going vessels of ten tones and upward (except fishing boats.) | Not exceeding rupee one and forty paise per tone. | Once in the same month. |
| (Tug-boats, ferry-boats and river boats, whether propelled by steam or other mechanical means.) | Ditto | Once between the 1st January and the 30th June and once between the 1st July and 31st December, in each year.] |
