Karnataka Ports (Landing And Shipping Fees) (Amendment) Act, 2007
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Ports (Landing And Shipping Fees) (Amendment) Act, 2007 9 of 2007 [28 April 2007] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 10 Karnataka Ports (Landing And Shipping Fees) (Amendment) Act, 2007 9 of 2007 [28 April 2007] An Act to amend the Karnataka Ports (Landing and Shipping Fees) Act, 1961 (Karnataka Act No. 20 of 1961). Whereas, it is expedient to amend the Karnataka Ports (Landing and Shipping Fees) Act, 1961 (Karnataka Act No. 20 of 1961) for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the fifty-eighth year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Ports (Landing and Shipping Fees) (Amendment) Act, 2007. (2) It shall come into force at once. 2. Amendment Of Section 10 :- In sub-section (3) of section 10 of the Karnataka Ports (Landing and Shipping Fees) Act, 1961 (Karnataka Act No. 20 of 1961) for the words "One hundred rupees" and "five rupees" the words "One lakh rupees" and "five thousand rupees" shall respectively be substituted.
Act Metadata
- Title: Karnataka Ports (Landing And Shipping Fees) (Amendment) Act, 2007
- Type: S
- Subtype: Karnataka
- Act ID: 18739
- Digitised on: 13 Aug 2025