71. Scale of rates for particular services, benefits and uses.
- Without prejudice to the generality of provisions of Section 70 the Board shall, in particular, determine the rates and conditions under the said section-(i)in respect of the following services rendered and benefits available, namely :(a)transhipping of goods or passengers between vessels in harbours;(b)landing and shipping of goods or passengers from or to such vessels, to or from any wharf, quay, pier, dock, land or building in possession or occupation of the Board or at any place within the limits of the port;(c)cranage or porterage of goods on any such place;(d)wharfage, storage or demurrage of goods on any such place; and(e)any other service in respect of vessels, passengers or goods; and(ii)in respect of the use of any property belonging to or in possession or occupation of the Board for the purposes herein specified, namely:(a)approaching or lying at or alongside any moorings, wharf, quay, pier, dock, land, building or place as aforesaid by vessels or boats;(b)entering upon or plying for hire at any wharf, quay, pier, dock, land, binding or place as aforesaid by animals or vehicles carrying passenger or goods;(c)leasing of land or sheds to owner of goods imported or intended for export or by steamer agents; and(d)any other use of any land, roads, canals, works or appliance belonging to or maintained or provided by the Board.
