116. Recovery of value of damage to property of Board .-If, through the negligence of any person having the guidance or command of any vessel, or of any of the mariners or persons employed on such vessel, any damage is caused to any dock, wharf, quay, mooring, stage, jetty, pier or other work in the possession of any Board, [or any movable property belonging to any Board], the amount of such damage shall, on the application of the Board be recoverable, together with the cost of [such recovery in accordance with the provisions of Part X-A of the Merchant Shipping Act, 1958 (44 of 1958)] [ Substituted by Act 63 of 2002, Section 28, for certain words (w.r.e.f. 1.2.2003).].
