- When a sufficient number of dock, berth, wharf, quay, stages, jetties, piers have been provided at any port or port approaches, the Board may, after obtaining the approval of the Collector of Customs and by notification published in three consecutive issues of the Tamil Nadu Government Gazette direct that no goods or passengers shall be landed or shipped from or upon any sea going vessel within the port or port approaches otherwise than at such docks, berths, wharves, quays, stages, jetties, piers, except with the sanction of the Board and in accordance with such conditions as the Board may specify.
