Section 47(2) in THE MAJOR PORT AUTHORITIES ACT, 2021
(2)The following actions or omissions may be considered to have led to grave emergency under sub-section (1), if any Board—(a)allows any work or appliance constructed or provided by, or vested in, the Board to fall into disrepair; or(b)does not, within a reasonable time, complete any work commenced by the Board or included in any estimate sanctioned by the Central Government; or(c)does not, after due notice in writing, proceed to carry out effectually any work or repair or provide any appliance which is necessary in the opinion of the Central Government for the purposes of this Act.
