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9. Levy and collection of light-dues.

For the purpose of providing or maintaining or of providing and maintaining lighthouses for the benefit of ships voyaging to or from 1[India] or between ports in 1[India], the Central Government shall, subject to the provisions of this Act,

cause light-dues to be levied and collected in respect of every ship arriving at or departing from any port in 1[India].



Light House Act, 1927 Back




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