The Orissa Ports Rules, 1981
Published vide Notification No. 5004-P.D.-4-PDP-19/80, dated 26th December, 1980, Orissa Gazette Extraordinary No. 9/3.1.1981
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Notification No. 5004-P.D.-IV-PDP-19/80, dated 26th December, 1980. - In exercise of the powers conferred by Section 5 of the Orissa Port Regulation, 1937 (Regulation XI of 1937), the State Government do hereby make the following rules for carrying out the purposes of the said Regulation, namely :
- Short title and commencement.- (1) These rules may be called the Orissa Ports Rules, 1981.
(2) They shall come into force on the date of their publication in the Official Gazette.
- Definitions.- (1) In these rules, unless the context otherwise requires-
(a) "harbour limits" means that portion of the Baitarani and Dhamara rivers which are included between the telegraph line crossing the river one mile above the Gure point and Dhamara mouth;
(b) "Regulation" means the Orissa Ports Regulation, 1937;
(c) "section" means a section of the Regulation.
(2) All other words and expressions used but not defined herein shall have the same meaning as assigned to them in the Regulation.
- Manner of assessment of dues.- The Port Officer may require that any goods which are subjected to levy of dues under Section 3 shall be placed or stocked at such places within harbour limits as he may fix for the purpose in order that the dues may be assessed by him, or he may at his discretion accept other evidence for the importer or exporter of the nature and quantity of such goods.
- Time and authority for payment of dues.- The amount assessed shall be paid at the office of the Port Officer during the office hours to himself or to any person whom he may appoint in that behalf before the goods are removed from the harbour limits.
- The notice referred to in Sub-section (2) of Section 8 shall be published by displaying a copy of it at the office of the Port Officer, and shall be published in any two newspapers generally circulating in the State, and where the dues exceed five thousand rupees it shall also be published in the Orissa Gazette.
- Repeal and savings.- The rules published with the notification of the Government of Orissa in the defunct Law and Commerce Department No. 4545-II-P-26/38-Com., dated the 5th July, 1938 and all other rules corresponding to the provisions of these rules are hereby repealed :
Provided that any action taken or things done under the rules repealed shall be deemed to have been taken or done under these rules.