Section 25(2) in Karnataka Maritime Board Act, 2015
(2)Such works and appliances may include,-(a)for wharves, quays, docks, stages, jetties, piers, place of anchorage and other works within the port or port approaches or on the foreshore of the port or port approaches in the State, with all such convenient arches, trams, landing places, stairs, fences, roads, bridges, tunnels and approaches, and buildings required for the residence of the employees of the Board as the Board may consider necessary;(b)to buses, locomotives, railways, rolling stock, sheds, hotels, warehouses and other accommodation for passengers and goods and other appliances for carrying passengers and for conveying, receiving and storing goods landed or to be shipped or otherwise;(c)to moorings and cranes, scales and all other necessary means and appliances for loading and unloading of vessels;(d)to dredging, reclaiming, excavating, enclosing and raising any part of the foreshore of the port or port approaches which may be necessary for the execution of the works authorized by this Act or otherwise for the purposes of this Act;(e)to such break water and other works as may be expedient for the protection of the port;(f)to dredgers and other machines for cleaning, widening, deepening and improving any portion of the port or port approaches or of the foreshore of the port or port approaches;(g)to light-houses, light-ships, beacons, buoys, pilot boats and other appliances necessary for the safe navigation of the port and the port approaches in so far as it relates to State functions;(h)to vessels, tugs, boats, barges and launches and lighters for the use within the limits of the port or beyond those limits, whether in territorial waters or otherwise, for the purposes of towing or rendering assistance to any vessel whether entering or leaving the port or bound elsewhere and for the purpose of saving or protecting life or property and for the purposes of landing, shipping or transshipping passengers or goods under section 32;(i)to sinking of tube well and equipment, maintenance and use of boats, barges and other appliances for the purpose of the supply of water at the port;(j)to engines and other appliances necessary for the extinguishing of fires;(k)to lands abutting the sea coast including creeks;(l)to ferry boats and other works and equipment appertaining to the running of ferry service in the State of Karnataka;(m)to construction of models and plans for carrying out hydraulic studies;(n)to dry docks, slipways, boat basins and workshops to carryout repairs or overhauling of vessels, tugs, boats, machinery or other appliances;(o)to initiate and develop plans and frame guide lines for the port sector in the state;(p)to promote the use, development, and improvement of ports in the state;(q)to provide maintain and operate ports in the state;(r)to provide and maintain adequate and efficient lighthouses beacons and other lights buoys and other navigational aids and services at such places as the board may deem appropriate;(s)to regulate and control navigation within the limits of the port and the approaches to the ports in the state;(t)to exercise licensing and regulatory functions in respect of port infrastructure and services;(u)to exercise supervision and control over all port works in the state including those works contracted out to third parties;(v)to make modifications and approve as required to the scale of rates for services provided by the board;(w)to plan or provide or secure the provision of a safe economical and efficient sea transport system for movement of goods and passengers.Provided that, the Board shall ensure that security at port confirms the norms required under international ships and ports security (ISPS) code and also the compliance of security guidelines/instructions issued by Ministry of Home Affairs and Ministry of Shipping, from time to time.(x)to furnish to the Government all information in respect to its property and activities in such manner and at such times as the Government may require;(y)to develop new minor ports in the State as per Indian Ports Act, 1908 with the approval of the Government;(z)to provide facilities and create Infrastructure for Ship Building, Ship Breaking activities;(za)tourism development works in the Karnataka coast;(zb)to maintain and regulate ferry services and Inland Water Transport System in Karnataka State;(zc)to carry out coastal protection works in Karnataka State;(zd)for construction and maintenance of fisheries harbours and create Infrastructure required for fishing activities in the State;(ze)to carryout beach nourishment in Karnataka coast;(zf)without prejudice to the above, to provide or ensure providing of such other services and other facilities as are in the opinion of the Board necessary for the operation of ports in the state.
