A vessel entering any port 1 [not being a major port] subject to this Act 2 *** in ballast and not carrying passengers shall be charged with a port-due at a rate to be determined by the 3 [Government] and not exceeding three-fourths of the rate with which she would otherwise be chargeable.Open in Lexace · Ask the AI about this section
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.