Section 30 in The Gujarat Maritime Board Act, 1981
30. Power of Government to exempt vessels from obligation to use wharves, etc.
- Notwithstanding anything contained in Section 27 or 28 the State Government may, if in its opinion it is necessary in the public interest so do, by general or special order from time to time permit certain specified vessels or classes of vessels to discharge or ship goods or certain specified goods or classes of goods at such place in a port or within the port approaches, in such manner during such period and subject to such payments to the Board and on such conditions as the State Government may think fit.
