Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com PARADIP PORT TRUST (ADAPTATION OF RULES) REGULATIONS, 1967 CONTENTS 1. Short title and commencement 2. Application 3. Definitions 4. Existing rules to continue 5. Form of receipt 6. Period of notice PARADIP PORT TRUST (ADAPTATION OF RULES) REGULATIONS, 1967 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 PARADIP PORT TRUST (ADAPTATION OF RULES) REGULATIONS, 1967 (2) They shall come into force on the 1st November, 1967. 2. Application :- They shall apply to the Port Trust of Paradip. 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 Paradip. (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 Port. (e)"Port" means the Port of Paradip. 4. Existing rules to continue :- Existing and orders and subsequent amendments thereto made on or after the appointed day 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are not inconsistent with the provisions of the Act or any regulations made thereunder, and until they are altered, repealed or amended by the Board, continue, in force as if they were made by the Central Government under the Act, namely: (i) matters specified in Cls. (b), (c) and (e) of Section 28 of the Major Port Trusts Act, 1963 , and (ii) matters specified in Cls. (b) and (e) to (n) of Section 123 of the Major Port Trusts Act, 1963 : Provided that any amendment aforesaid to the existing rules and orders, not advantageous to an employee, shall not be made applicable to such employee unless the Board obtains the previous sanction of the Central Government. 5. Form of receipt :- The receipt to be given in pursuance of sub-section (2) of Section 42 of the Major Port Trusts Act, 1963 shall, as far as practicable, be 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