Acts › The Major Port Authorities Act, 2021The Major Port Authorities Act, 2021 76 sections.
Open in Lexace · Ask the AI Section 1 — Short title, commencement and application Section 2 — Definitions. Section 3 — Constitution and composition of Board of Major Port Authority. Section 4 — Qualifications of Chairperson, Deputy Chairperson and Members of Board. Section 5 — Disqualification of Chairperson, Deputy Chairperson and Member from office in certain circumstances. Section 6 — Term of office of Chairperson, Deputy Chairperson and Members. Section 7 — Disclosure of interest. Section 8 — Resignation of Members. Section 9 — Removal from office of Chairperson, Deputy Chairperson and Members. Section 10 — Filling of casual vacancies. Section 11 — Honorarium payable to Independent Members. Section 12 — Powers and duties of Chairperson, Deputy Chairperson and Members. Section 13 — Meetings of Board. Section 14 — Committees of Board. Section 15 — Delegation of powers. Section 16 — Restriction of re-employment. Section 17 — Vacancies, etc., not to invalidate proceedings of Board. Section 18 — Power to make appointments. Section 19 — Authentication of orders and other instruments of Board. Section 20 — List of staff of Board. Section 21 — Board to be deemed as successor of Board of Trustees of Major Port. Section 22 — Usage of port assets by Board. Section 23 — Procedure when immovable property cannot be acquired by agreement. Section 24 — Contracts by Board. Section 25 — Master Plan. Section 26 — Powers of Board in respect of planning and development. Section 27 — Scale of rates for assets and services available at Major Port. Section 28 — Board's lien for rates. Section 29 — Ship-owner's lien for freight and other charges. Section 30 — Sale of goods and application of sale proceeds in certain cases. Section 31 — Recovery of rates and charges by distraint of vessel. Section 32 — Application to Adjudicatory Board. Section 33 — Power to raise loans and issue securities Section 34 — Endorsements to be made on security itself. Section 35 — Endorser of security not liable for amount thereof. Section 36 — Recognition as holder of port securities in certain cases and legal effect thereof. Section 37 — Discharge in certain cases. Section 38 — Security for loans taken out by Boards of Major Port Authorities. Section 39 — Power of Board to repay loans to Government before due date. Section 40 — Establishment and application of sinking fund. Section 41 — Existing loans and securities to continue. Section 42 — General accounts of Board. Section 43 — Application of money in general accounts. Section 44 — Accounts and audit. Section 45 — Administration report. Section 46 — Power of Central Government to order survey or examination of works of Board. Section 47 — Power of Central Government to restore or complete works at cost of Board. Section 48 — Power of Central Government to take over management of Board. Section 49 — Laying of report. Section 50 — Power of Central Government to exempt from obligation to use port assets. Section 51 — Board not to sell, alienate or divest its assets, properties, rights, powers and authorisations without sanction of Central Government. Section 52 — Remedies of Government in respect of loans made to Board. Section 53 — Power of Central Government to issue directions. Section 54 — Constitution of Adjudicatory Board. Section 55 — Composition of Adjudicatory Board. Section 56 — Qualifications, terms and conditions of service of Presiding Officer and members of Adjudicatory Board. Section 57 — Removal and suspension of Presiding Officer and members of Adjudicatory Board. Section 58 — Powers and functions of Adjudicatory Board. Section 59 — Bar of jurisdiction of any court. Section 60 — Review and appeal. Section 61 — Officers and employees of Adjudicatory Board. Section 62 — General provision for punishment of offences. Section 63 — Offences by companies. Section 64 — Cognizance of offences. Section 65 — Protection of action taken in good faith. Section 66 — Employees of Board or Adjudicatory Board to be public servants. Section 67 — Application of other laws not barred. Section 68 — Power to evict certain persons from premises of Board. Section 69 — Alternate remedy by suit. Section 70 — Corporate Social Responsibility and development of infrastructure by Board. Section 71 — Power of Central Government to make rules. Section 72 — Power of Board to make regulations. Section 73 — Laying of rules and regulations. Section 74 — Power to remove difficulties. Section 75 — Repeal and savings. Section 76 — Transitional provision. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.