Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAJOR PORT TRUSTS (ADAPTATION OF RULES) REGULATIONS, 1964 CONTENTS 1. Short title and commencement 2. Application 3. Definitions 4. Existing Rules to continue 5. Form of receipt 6. Period of notice MAJOR PORT TRUSTS (ADAPTATION OF RULES) REGULATIONS, 1964 MAJOR PORT TRUSTS (ADAPTATION OF RULES) REGULATIONS, 1964 1. Short title and commencement :- (1) These regulations may be called the MAJOR PORT TRUSTS (ADAPTATION OF RULES) REGULATIONS, 1964 (2) They shall come into force on the 29th day of February, 1964. 2. Application :- They shall apply to the Port Trusts of Vishakhapatnam, Cochin and Kandla. 3. Definitions :- (a) "Act" mean the Major Port Trusts Act, 1963 (b) "appointed day" means the date on which the Act comes into force; (c) "Board" shall have the meaning assigned to it in the Act; (d) "existing rules and orders" means the rules and orders made under the various Acts and Rules in force prior to the appointed day in connection with the administration of the ports; (e) "ports" means the ports of Vishakhapatnam, Cochin and Kandla. 4. Existing Rules to continue :- As from the appointed day, existing rules and orders relating to the following matters shall, to the extent they are not inconsistent with the provisions of the Act or any regulations made thereunder and until they are altered, repealed or amended by the Board, continue in force as if they were made by the Central Government under the Act, namely: (i) matters specified in clauses (b), and clauses (e) to (n) of Section 123 of the Major Port Trusts Act, 1963 ; (ii) matters specified in Cl. (b), (c) and (e) of Section 28 of the Major Port Trusts Act, 1963 5. Form of receipt :- The receipt to be given in pursuance of sub-section (2) of S.42 of Major Port Trusts Act, 1963 act shall be, as far as practicable, in the forms in Appendix A,B or C. 6. Period of notice :- The period within which notice of loss or damage shall be given under sub-section (2) of Section 43 of the Major Port Trusts Act, 1963 shall be five days, in the case of Vishakhapatnam Port Trust, and four days, in the case of Cochin or Kandla Port Trusts, from the date of the receipt given for the goods under sub-section (2) of Section 42 of the Major Port Trusts Act, 1963