(1) Within any port subject to this Act 1 [not being a major port], fees may be charged for pilotage, hauling' mooring, re-mooring, hooking, measuring and other services rendered to vessels, at such rates as the 2 [Government], may direct: 3 * * * * * (2) The fees now chargeable for such services shall continue to be chargeable unless and until they are altered in exercise of the power conferred by sub-section (1) . 4 [(3) The Government may, in special cases, remit the whole or any portion of the fees chargeable under sub-section (1) or sub-section (2) .Open in Lexace · Ask the AI about this section
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