MAHARASHTRA MARITIME BOARD ACT, 1996


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Section
 Section Title
  INTRODUCTION
  1 SHORT TITLE, EXTENT, COMMENCEMENT AND APPLICATION View Judgements
  2 DEFINITIONS View Judgements
  3 ESTABLISHMENT OF MAHARASHTRA MARITIME BOARD View Judgements
  4 DISQUALIFICATION OF MEMBERS View Judgements
  5 TERM OF OFFICE OF MEMBERS View Judgements
  6 REMOVAL OF MEMBERS OF BOARD View Judgements
  7 ELIGIBILITY OF APPOINTMENT View Judgements
  8 FILLING OF VACANCY View Judgements
  9 ABSENCE OF CHAIRMAN View Judgements
  10 MEETING OF BOARD View Judgements
  11 COMMITTEES OF BOARD View Judgements
  12 FEES AND ALLOWANCES PAYABLE TO MEMBERS View Judgements
  13 MEMBER OF BOARD OR COMMITTEE NOT TO VOTE IN CERTAIN CASES View Judgements
  14 DEFECTS IN APPOINTMENT NOT TO INVALIDATE ACTS, ETC. View Judgements
  15 DELEGATION OF POWERS View Judgements
  16 DUTIES OF CHAIRMAN ETC. View Judgements
  17 CHIEF EXECUTIVE OFFICER OF BOARD View Judgements
  18 FINANCIAL CONTROLLER-CUM-CHIEF ACCOUNTS OFFICER, OFFICER AND EMPLOYEES OF BOARD View Judgements
  19 POWER TO GRANT LEAVE ETC. TO EMPLOYEES OF BOARD View Judgements
  20 TRANSFER OF ASSETS AND LIABILITIES OF STATE GOVERNMENT TO BOARD View Judgements
  21 EXISTING RATES ETC. TO CONTINUE UNTIL ALTERED BY BOARD View Judgements
  22 REPAYMENT OF CAPITAL WITH INTEREST View Judgements
  23 PROCEDURE WHEN LAND CANNOT BE ACQUIRED BY AGREEMENT View Judgements
  24 CONTRACTS BY BOARD View Judgements
  25 POWER OF BOARD TO EXECUTE WORKS AND PROVIDE APPLIANCES View Judgements
  26 POWER OF BOARD TO UNDERTAKE CERTAIN WORKS View Judgements
  27 POWER OF BOARD TO ORDER SEAGOING VESSELS TO USE DOCKS WHARVES ETC View Judgements
  28 IF ACCOMMODATION SUFFICIENT, ALL SEA-GOING VESSELS COMPELLED TO USE DOCKS, WHARVES, ETC. View Judgements
  29 POWER TO ORDER VESSELS NOT TO COME ALONGSIDE OF, OR TO BE REMOVED FROM DOCKS, WHARVES, ETC. View Judgements
  30 POWER OF GOVERNMENT TO EXEMPT VESSELS FROM OBLIGATION TO USE WHARVES ETC. View Judgements
  31 BOARD TO DECLARE WHEN VESSELS OTHER THAN SEA-GOING VESSELS COMPELLED TO USE DOCK WHARVES ETC. View Judgements
  32 PERFORMANCE OF SERVICES BY BOARD OR OTHER PERSON View Judgements
  33 RESPONSIBILITY OF BOARD FOR LOSS ETC. OF GOODS View Judgements
  34 ACCOMMODATION TO BE PROVIDED FOR OFFICERS OF CUSTOMS IN WHARVES, ETC. APPOINTED UNDER CUSTOMS ACT 1962 View Judgements
  35 POWER TO PERMIT ERECTION OF PRIVATE WHARVES ETC. WITHIN LIMITS OF A PORT SUBJECT TO CONDITIONS View Judgements
  36 COMPENSATION PAYABLE IN CERTAIN CASES WHERE USE OF ANY PRIVATE WHARF View Judgements
  37 SCALES OF RATES FOR SERVICES PERFORMED BY BOARD OR OTHER PERSON View Judgements
  38 SCALES OF RATES FOR SERVICES AND STATEMENT OF CONDITIONS FOR USE OF PROPERTY BELONGING TO BOARD View Judgements
  39 CONSOLIDATED RATES OF COMBINATION OF SERVICES View Judgements
  40 POWER TO LEVY CONCESSIONAL RATES IN CERTAIN CASES View Judgements
  41 PRIOR SANCTION OF STATE GOVERNMENT TO RATES AND CONDITIONS View Judgements
  42 POWER OF STATE GOVERNMENT TO REQUIRE MODIFICATION OR CANCELLATION OF RATES View Judgements
  43 REMISSION OF RATES OF CHARGES View Judgements
  44 REFUND OF EXCESS CHARGES View Judgements
  45 NOTICE OF PAYMENT OF CHARGES SHORT LEVIED OR ERRONEOUSLY REFUNDED View Judgements
  46 TIME FOR PAYMENT OF RATES ON GOODS View Judgements
  47 BOARD'S LIEN FOR RATES View Judgements
  48 SHIP-OWNER'S LIEN FOR FREIGHT AND OTHER CHARGES View Judgements
  49 SALE OF GOODS AFTER TWO MONTHS, IF RATES OR RENT ARE NOT PAID OR THE FREIGHT IS NOT DISCHARGED View Judgements
  50 DISPOSAL OF GOODS NOT REMOVED FROM PREMISES OF BOARD WITHIN LIMIT View Judgements
  51 APPLICATION OF SALE PROCEEDS View Judgements
  52 RECOVERY OF RATES AND CHARGES BY DISTRAINT OF VESSEL View Judgements
  53 GRANT OF PART CLEARANCE AFTER PAYMENT OF RATES REALISATION OF DAMAGES, ETC. View Judgements
  54 POWER TO RAISE LOANS View Judgements
  55 BOARD SECURITIES View Judgements
  56 RIGHT OF JOINT OR SEVERAL PAYEES OF SECURITIES View Judgements
  57 POWER OF TWO OR MORE JOINT HOLDERS TO GIVE RECEIPT View Judgements
  58 ENDORSEMENT TO BE MADE ON SECURITY ITSELF View Judgements
  59 ENDORSEMENT OF SECURITY NOT LIABLE FOR AMOUNT THEREOF View Judgements
  60 IMPRESSION OF SIGNATURE ON SECURITIES View Judgements
  61 ISSUE OF DUPLICATE SECURITY View Judgements
  62 CONVERSION OF SECURITIES View Judgements
  63 DISCHARGE IN CERTAIN CASES View Judgements
  64 SECURITY FOR LOANS TAKEN BY BOARD View Judgements
  65 REMEDIES OF GOVERNMENT IN RESPECT OF LOANS MADE TO BOARD View Judgements
  66 POWER OF BOARD TO REPAY LOANS BEFORE DUE DATE View Judgements
  67 ESTABLISHMENT OF SINKING FUND View Judgements
  68 INVESTMENT AND APPLICATION OF SINKING FUND View Judgements
  69 ANNUAL EXAMINATION OF SINKING FUND View Judgements
  70 POWER OF BOARD TO RAISE LOAN ON SHORT TERM BILLS View Judgements
  71 POWERS OF BOARD TO TAKE TEMPORARY LOANS ON OVERDRAFTS View Judgements
  72 POWER OF BOARD TO BORROW MONEY FROM INTERNATIONAL BANK FOR RECONSTRUCTION AND DEVELOPMENT OR OTHER FOREIGN INSTITUTIONS View Judgements
  73 GENERAL FUND OF BOARD View Judgements
  74 APPLICATION OF MONEYS IN GENERAL FUNDS View Judgements
  75 POWER TO TRANSFER MONEYS FROM GENERAL FUND TO SPECIFIED ACCOUNT AND VICE-VERSA View Judgements
  76 ESTABLISHMENT OF RESERVE FUNDS View Judgements
  77 POWER TO RESERVE MARITIME BOARD SECURITIES FOR BOARD'S OWN INVESTMENTS View Judgements
  78 PRIOR SANCTION OF GOVERNMENT TO CHARGE EXPENDITURE TO CAPITAL View Judgements
  79 WORKS REQUIRING SANCTION OF BOARD OR GOVERNMENT View Judgements
  80 POWER OF CHIEF EXECUTIVE OFFICER AS TO EXECUTION OF WORK View Judgements
  81 POWER TO BOARD TO COMPOUND OR COMPROMISE CLAIMS View Judgements
  82 WRITING OFF LOSSES View Judgements
  83 POWER ETC. OF BOARD AS CONSERVATOR View Judgements
  84 BUDGET ESTIMATES View Judgements
  85 PREPARATION OF SUPPLEMENTARY ESTIMATES View Judgements
  86 RE-APPROPRIATION OF AMOUNT IN ESTIMATES View Judgements
  87 ADHERENCE TO ESTIMATE EXCEPT IN EMERGENCY View Judgements
  88 ACCOUNTS AND AUDITS View Judgements
  89 PUBLICATION OF AUDIT REPORT View Judgements
  90 BOARD TO REMEDY DEFECTS AND IRREGULARITIES POINTED OUT IN THE AUDIT REPORT View Judgements
  91 GOVERNMENT TO DECIDE DIFFERENCE BETWEEN BOARD AND AUDITORS View Judgements
  92 ADMINISTRATION REPORT View Judgements
  93 SUBMISSION OF STATEMENT OF INCOME AND EXPENDITURE TO STATE GOVERNMENT View Judgements
  94 POWER OF GOVERNMENT TO SUPERSEDE BOARD View Judgements
  95 POWER OF GOVERNMENT TO GIVE DIRECTIONS TO BOARD View Judgements
  96 PERSONS EMPLOYED UNDER THIS ACT TO BE PUBLIC SERVANTS FOR CERTAIN PURPOSES View Judgements
  97 PENALTY FOR CONTRAVENTION OF SECTIONS 27,28, 29 AND 30 View Judgements
  98 PENALTY FOR SETTING UP WHARVES, QUAY ETC. WITHOUT PERMISSION View Judgements
  99 PENALTY FOR EVADING RATES ETC. View Judgements
  100 RECOVERY OF VALUE OF PROPERTY OF BOARD View Judgements
  101 OTHER OFFENCES View Judgements
  102 COGNIZANCE OF OFFENCES View Judgements
  103 OFFENCE BY COMPANIES View Judgements
  104 LOCAL ADVISORY COMMITTEE View Judgements
  105 LIMITATION OF PROCEEDINGS IN RESPECT OF THING DONE UNDER THIS ACT View Judgements
  106 PROTECTION OF ACT DONE IN GOOD FAITH View Judgements
  107 POWER OF STATE GOVERNMENT TO MAKE RULES View Judgements
  108 POWER TO MAKE REGULATIONS View Judgements
  109 PROVISIONS WITH RESPECT TO REGULATIONS View Judgements
  110 POWER OF GOVERNMENT TO DIRECT REGULATIONS TO BE MADE OR TO MAKE REGULATIONS View Judgements
  111 POWER OF GOVERNMENT TO MAKE FIRST REGULATIONS View Judgements
  112 POSTING OF CERTAIN REGULATIONS ETC. View Judgements
  113 SAVING OF RIGHT OF GOVERNMENT AND MUNICIPALITIES TO USE WHARVES ETC. View Judgements
  114 APPLICATION OF PROVISIONS OF THIS ACT TO AIRCRAFT View Judgements
  115 POWER TO REMOVE DIFFICULTIES View Judgements
  116 DELETION OF SECTIONS 5A OF ACT NO. XV OF 1908 View Judgements
  117 REPEAL AND SAVINGS View Judgements
  118 REPEAL OF MAH. ORD. XVI OF 1996 AND SAVING View Judgements



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