Section 31(2) in The Gujarat Maritime Board Act, 1981
(2)As from the date of the publication of the order mentioned in sub-section (1) it shall not be lawful, without the consent of the Board, for any vessel of such class-(i)to land or ship any goods or passengers at any place within the limits so specified except at such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage.(ii)while within such limits, to anchor, fasten or lie within fifty yards of the ordinary low water mark.
