(1)The Board shall provide all reasonable facilities for and shall have power to undertake the following services, namely :(a)landing, shipping or transhipping passengers and goods, between vessels in the port and the wharves, piers, quays or docks in possession of the Board;(b)providing proper amenities to and ensuring the safety of vessels entering the port;(c)providing for pilotage, hauling, mooring, re-mooring, hooking, measuring and other services in respect of such vessels;(d)carrying passengers by rail, tramways or otherwise within the limits of the port, subject to such restrictions and conditions as Government may deem fit to impose;(e)receiving, removing, shifting, transporting, storing of delivering goods brought within the Board's promises;(f)providing special facilities for giving preference in receiving, transporting and shipping of such consignments of iron ore as Government may, from time to time, direct; and(g)such other services as may be incidental or ancillary to or necessary or expedient for the carrying out of the purposes of this Act.
