(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.
