Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MORMUGAO PORT TRUST (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 MORMUGAO PORT TRUST (ADAPTATION OF RULES) REGULATIONS, 1964 In exercise of the powers conferred by Sec. 126, read with Secs. 28 and 134, of the Major Port Trusts, Act, 1963 (38 of 1963), the Central Government hereby makes the following first regulations, namely: 1. Short title and commencement :- (1) These regulations may be called the MORMUGAO PORT TRUST (ADAPTATION OF RULES) REGULATIONS, 1964 (2) They shall come into force on the 1st July, 1964. 2. Application :- They shall apply to the Port Trust of Mormugao. 3. Definitions :- In these regulations, unless the context otherwise requires, (a) "Act" means the Major Port Trusts Act, 1963 (b) "appointed day" means the date on which the Act is made applicable to the Port of Mormgao; (c) "Board" shall have the meaning assigned to it in the Act; (d) "existing rules and orders" means the rules, regulations and orders (whether known as decree, laws or by any other name) made in connection with the administration of the Port and in force immediately before the appointed day; (e) "Port" means the Port of Mormugao. 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they are not inconsistent with the provisions of the Act or any regulations made thereunder and until they are altered, repealed or amended by the Board, continue in force as if they are were made by the Central Government under the Act, namely: (i) matters specified in Cl. (b) and Cls. (e) to (n) of Section 123 of the Major Port Trusts Act, 1963 (ii) matters specified in Cls. (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 subsection (2) of Section 42 of the Major Port Trusts Act, 1963 shall be, as far as practicable, in the form set out in the Appendix to these regulations. 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, from the date of the receipt given for the goods under sub-section (2) of Section 42 of the Major Port Trusts Act, 1963