(1)The Board shall frame a scale of rates on payment of which and a statement of conditions subject to which-(a)any of the services specified in Chapter V shall be rendered by it or by a person to whom any service has been relinquished under Section 33 or partly by one and partly by the other;(b)the benefit of any of the works and appliances specified in the said Chapter shall be availed of; and(c)any property belonging to or in possession or occupation of the Board or any place within the limits of the port may be used.(2)In determining the rates and conditions under Sub-section (1) the Board may, and if so directed by Government shall, provide for the levy of a special scale of rates in respect of wharves, roads and railways in the construction of which heavy expenditure has been incurred.
