Authorisation of Certain Officers To Exercise The Powers Conferred By Section 248(2) At Certain Specified Ports
Published vide Notification Gazette of India 19630 Part 1,Page 959. Deemed to be in force by virtue of section 248(2) read with section 461(3) of the Merchant Shipping Act, 1958 (44 of 1958). Reproduced here as amended from time to time.
Act2445
- No. 56-M.I. (3)/30, dated 30th August, 1930. - In exercise of the powers conferred by sub-section (2) of Section 167 of the Indian Merchant Shipping Act, 1923 (21 of 1923) and in supersession of all previous orders on the subject, the Governor-General in Council is pleased to[authorise], the officers specified in the second column of the annexed Schedule at the ports specified in the corresponding entry in the first column thereof:-
Schedule
| Ports | Officers |
| Bombay | 1. The Principal Officer, Mercantile Marine Department, Bombay District, Bombay.
2. The Nautical Surveyor, Mercantile Marine Department, Bombay. 3. The Preventive Officer, at the time being on duty on board the native passenger or pilgrim ship concerned. |
| Port in the Bombay Presidency except | The Officer in charge of the Custom |
| Bombay | House Coast Guard Inspectors within their respective ranges. |
| Cochin | The Engineer and Ship Surveyor, Mercantile Marine Department. |
| Madras | The Principal Officer, Mercantile Marine Department, Madras District, Madras. |
| Ganjam District- | |
| Calingapatam | The Conservator of the Port. |
| Baruva | The Conservator of the Port. |
| Vizagapatam District- | |
| Bimlipatam | The Conservator of the Port. |
| Vizagapatam | The Ship Sruveyor, Mercantile Marine Department, Visakhapatnam. |
| Godavari District - | |
| Cocanada | The Port Officer. Cocanada. |
| Kistna District - | |
| Masulipatam | The Port Officer, Masulipatam. |
| South Arcot District - | |
| Cuddalore | The Port Officer, Cuddalore. |
| Porto Nova | The Conservator of the Port. |
| Tanjore District - | |
| Negapatam | The Port Officer, Negapatam. |
| Tranquebar | The Conservator of the Port. |
| Topputturai | The Conservator of the Port. |
| Adirampatnam | The Conservator of the Port. |
| Tirumulavasal | The Conservator of the Port. |
| Ammapatnam | The Conservator of the Port. |
| Tinnevelly District - | |
| Tuticorin | The Port Officer, Tuticorin |
| Kayalpatnam | The Conservator of the Port. |
| Kulasekharapatnam | The Conservator of the Port. |
| Malabar District - | |
| Calicut | The Port Officer, Calicut. |
| Tellicherry | The Conservator of the Port. |
| Badagara | The Conservator of the Port. |
| Cannanore | The Conservator of the Port. |
| South Canara District - | |
| Kasargad | The Conservator of the Port. |
| Mangalore | The Port Officer, Mangolore. |
| Baindur | The Conservator of the Port. |
| Coondapoor | The Conservator of the Port. |
| Hangarakotta | The Conservator of the Port. |
| Malpe | The Conservator of the Port. |
| Mulki | The Conservator of the Port. |
| Ramnad District - | |
| Dhanushkodi | The Conservator of the Port. |
| Pamban | The Conservator of the Port. |
| Kilakarai | The Conservator of the Port. |
| Tondi | The Conservator of the Port. |
| Devipatnam | The Conservator of the Port. |
| Calcutta | 1. The Principal Officer, Mercantile Marine Department, Calcutta District, Calcutta. |
| 2. The Nautical Survayor, Mercantile Marine Department, Calcutta. Chandbali | |
| Chandbali | The Port Officer, Orissa Port. |
| Gopalpur | The Conservator of the Port. |
| Port Blair | The Engineer and Harbour Master,Port Blair. |
[Department of Commerce]
[S.O. 1525, dated the 30th April, 1965. ] - In exercise of the powers conferred by sub-section (2) of Section 248 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 2No. S.O. 3144, dated the 17th December, 1960, the Director-General of Shipping, hereby authorises the Surveyor-in-Charge, Mercantile Marine Department, Bedi Bunder, Jamnagar, to exercise the powers conferred by the said section at the port of Bedi Bunder, Jamnagar.
[Min. of Transport, No. 139-SH(65)/62.]
