-A. Warehouses, may be made bonded warehouses, and warrants may be granted.- (1) All warehouses of the Port Commissioners shall be deemed to be private warehouses and capable of being licensed as such under section 16 of the Sea Customs Act, 1878 (VIII of 1878); and all the provisions of that Act relating to licensed private warehouses shall be applicable to all such warehouses,(2)The warrants delivered under section 96 of the Sea Customs Act, 1878 (VIII of 1878), shall, in the case of the said warehouses, he signed by the Commissioner or some person duly authorized by them in that behalf.
