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49B. Fixation of port-dues.-

(1) The Authority shall from time to time, by notification in the Official Gazette, fix port-dues on vessles entering the port.

(2) An order increasing or altering the fees for pilotage and certain other services or port-dues at every port shall not take effect until the expiration of thirty days from the day on which the order was published in the Official Gazette.]



Major Port Trusts Act, 1963 Back




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