Appointing Certain Ports For The Purposes of Section 237(1) of The Act
Published vide Notification the Gazette of India, 1937, Part 2, P. 615. Deemed to be in force to virtue of Section 237(1) read with Section 461(3) of the Merchant Shipping Act, 1958 (44 of 1958).
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- No. 56-M.I. (2)/35, dated 27th March, 1937. - In pursuance of sub-section (1) of Section 150 of the Indian Merchant Shipping Act, 1923 (21 of 1923) and in supersession of all previous order on the subject, the Governor-General in Council is pleased to appoint the ports specified in the annexed Schedule as ports from which unbenthed passenger ships may depart or proceed on voyages and at which they may discharge umberthed passengers.
Schedule
| Bombay | Madras | Tondi |
| Revdanda | Ganjam District | Devipatnam |
| Salad | Calingapatnam | Dhanushkodi |
| Harnai | Baruva | Tinnevelly District |
| Dabhol | Vizagapatam District | Tuticorin |
| Borya | Bimlipatam | Kulasekharapatnam |
| Palshet | Vizagapatam | Malabar District |
| Ratnagiri | Godavari | District Cochin |
| Jaigad | Cocanada | Calicut |
| Purangad | Kistna District | Tellicherry |
| Tiveri | Masulipatam | Badagara |
| Jaitapur | South Arcot District | Cannanore |
| Vijaydurg | Cuddalor | South Canara District |
| Moosakazai | Porto Novo | Kasargod |
| Malwan | Tanjore District | Mangalore |
| Devgad | Negapatam | Baindur |
| Achra | Tranquebar | Coondapur |
| Vengurla | Topputturai | Hangarakotta |
| Karwar | Adirampatnam | Malpe |
| Sanikatta | Tirumulavasal | Mulki |
| Tadri | Ammapatnam | Calcutta |
| Honawar | Ramnad District | Chandbali |
| Kumpta | Pamban | Gopalpur |
| Bhatkal | Kilakarai | Port Blair |
S.O.3444, dated the 7th December, 1963. - In exercise of the powers conferred by sub-section (1) of Section 237 of the Merchant Shipping Act, 1958 (44 of 1958), read with the order of the Government of India in the late Ministry of Transport and [Communications] No. S.O.3\4f, dated the 17th December, 1960, the Director-General of Shipping, hereby appoints with effect from 20th May, 1963, the Port of Bedi Bunder as the port from which unberthed passenger ships may depart or proceed, or at which unberthed passengers may be disembarked.
[Min. of Transport, No. 139-SH(65)/62.]
[Gazette of India, 1963, Part II, Section 3(ii), p.4225.]
[S.O.213 dated 7th January, 1964. ] - In exercise of the powers conferred by subsection (1) of Section (ii)237 of the Merchant Shipping Act, 1958 (44 of 1958), read with the order of the Government of India in the late Ministry of Transport and [Communications] No. S.O. 3144, dated the 17th December, 1960/ the Director-General of Shipping, hereby appoints with effect from 10th July, 1963, the Ports of Mormugoa and Panjim as the ports from which unberthed passenger ships may depart or proceed, or at which unberthed passengers may be discharged.
[Min. of Transport, No. 139-SH(52)/61.]
