Indian Ports Act, 1908
77 [PART VIII- PORTS UNDER THE CONTROL OF GOVERNMENT OF KARNATAKA
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Name of Port |
Vessels Chargeable |
Rate of port dues |
Due how often chargeable in respect of the same vessel |
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|
(1) |
(2) |
(3) |
(4) |
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1. Mangalore |
Sea-going vessels of 15 cubic meter and upwards. |
(a) Foreign ship or steamer calling at the port. |
Not exceeding thirty paise per cubic meter. |
Payable on each en-try into the port. |
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(b) Coasting ship cal-ling at the port. |
Not exceeding thirty paise per cubic meter. |
The payment of the dues will exempt the ship foe a period of sixty days from liability to pay the dues again at the port. |
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(c) coasting steamer cal ling at the port. |
Not exceeding thirty paise per cubic meter. |
The payment of the dues will exempt the steamer for a period of 30 days from lia- bility to pay the dues again at the port. |
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2. Malpe |
Sea-going vessels of 15 cubic meter and upward. |
(a) Foreign ship or steamer calling at the port. |
Not exceeding thirty paise per cubic meter. |
Payable on each entry into the port. |
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3. Mangarkatta |
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4. Coondapur |
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5. Baindur |
(b) Foreign ship or steamer calling at more than one port. |
Not exceeding forty five paise per cubic meter. |
Payable once for voyage. |
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6. Bhatkal 7.Shirali 8. Murdeshwar 9. Honavar/ Manki 10. Tadri GangavalI |
Sea-going vessels of 15 cubic meters and upwards. |
(c) Coasting ships calling at any port. |
Not exceeding twenty paise per cubic meter. |
The payment of the dues will exempt the ship for a period of sixty days from liability to pay the dues again at the port. |
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11. Belekeri/ Ankola |
(d) Coasting steamers calling at any port. |
Not exceeding twenty four paise per cubic meter. |
The payment of the dues will exempt the steamer for a period of 30 days from liability to pay the dues again at the port. |
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12. Chendia |
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13. Binaga |
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14. Karwar |
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15. MajalI |
Explanation 1.-
(a) "Ship" means a vessel propelled with sufficient sail area for navigation under sail alone whether or not fitted with mechanical means of the propulsion and includes a rowing boat or canoe.
(b) "Steamer" means any vessel other than a ship.
(c) "Coating ship" or "Coasting steamer" means respectively a ship or steamer which at any port discharges cargo exclusively from or takes in cargo exclusively for any Port in India.
(d) "Foreign ship" or "Foreign Steamer" means respectively a ship or steamer not being coasting ship" or "coasting steamer".
(e) "Towing vessel" arriving at a port should enter and clear and be assessable for port dues the craft towed being treated as "cargo".
Provided for the purpose of levy of port dues vessel shall not be deemed during one and the same voyage to be both coasting ship or steamer and a Foreign ship or steamer but port dues shall in respect of such voyage, be leviable on such vessels either as a coasting or as a foreign ship or steamer, whichever rate is higher.
Explanation 2.-
Ports enclosed in double brackets in the second column of the schedule shall be treated as if they are only one port every vessel in respect of which such dues have been charged and taken a one of the bracketed ports being exempted from the payment of port dues on entering another port within the period specified in the fourth column of the schedule.
