No port-due shall be chargeable in respect of-- (a) any pleasure yacht, or (b) any vessel which, having left any port, is compelled to re -enter it by stress of whether or in consequence of having sustained any damage, or (c) any vessel which, having entered 1 [any port 2 [in the territories which, immediately before the 1st November, 1956, were comprised in the States of Madras and Andhra] or the Port of Gopalpur in the State of Orissa], leaves it within forty-eight hours without discharge or taking in any passengers or cargo.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.