38. Scales of rates and condition for use of property of Board.
(1)The Board shall, from time to time, also frame a scale of rates on payment of which, and a statement of conditions under which, any property belonging to, or in the possession or occupation of, the Board or any place within the limits of the port or port approaches may be used for the purposes specified hereunder : -(a)approaching or lying at or alongside any buoy, mooring, wharf, quay, pier, dock, land, building or place as aforesaid by vessels;(b)entering upon or plying for hire at or any wharf, quay, pier, dock, land, building, road, bridge, approach or place as aforesaid by animals or vehicles carrying passengers or goods;(c)leasing of land or sheds by owners of goods imported or intended fod export or by steamer agent;(d)any other use of any land, building, works, vessels or appliances belonging to or provided by the Board.(2)Different scale of rates and conditions may be framed for different classes of foods and vessels and for different ports.
