Indian Ports Act, 1908
74 [PART V-PORTS UNDER THE CONTROL OF THE GOVERNMENT OF TAMIL NADU
Name of port |
District |
Vessels chargeable |
Rate of port dues, class of vessels |
Dues how often chargeable in respect of same vessel |
(1) |
(2) |
(3) |
(4) |
(5) |
(1) Cuddalore (2) Nagapattinam |
South Arcot Tanjavur |
Sea-going vessels of 40 cubic meters and upwards. |
(1) Foreign ship or steamer calling at any port not exceeding 10 paise per cubic meter. |
Payable on each entry into the port except in the case of straits steamer which shall not be charged more than once in a voyage. |
(2) Foreign ship or steamer calling at more than one port not exceeding 15 paise per cubic meter. |
Payable once for the voyage. |
|||
(3) Pamban (4) Ramesaram (5) KilakaraI |
Ramanathapuram |
(3) Coasting ship calling at any port not exceeding 15 paise per cubic meter. |
The payment of dues at the port will exempt the ship for a period of 60 (sixty) days form liability to pay the dues again at that port. |
|
(6) Veppalodai (7) Colachel (8) KanyakumarI |
Tirunelveli KanyakumarI |
(4) Coasting steamer calling at any port not exceeding 10 paise per cubic meter. |
The payment of the dues at the port will exempt the steamer for a period of 30 (thirty) days from liability to pay the dues again at the port.] |