(1)[***] [The words "With the previous sanction of the G.G. in C." omitted by Act 6 of 1916, Section 2.] The [Government] [Substituted by the A.O. 1937 for "Local Government".] may, by notification in the Official Gazette,-(a)extend this Act to any port in which this Act is not in force or to any part of any navigable river or channel which leads to a port and in which this Act is not in force;(b)specially extend the provisions of section 31 or section 32 to any port to which they have not been so extended;(c)withdraw this Act or section 31 or section 32 from any port or any part thereof in which it is for the time being in force.
