Section 35(1) in The West Bengal Maritime Board Act, 2000
(1)When any dock, berth, wharf, quay, stage, jetty, pier or place of anchorage for receiving, landing or shipment of goods or passengers from or upon vessels, not being seagoing vessels, has been made and completed with all appliances in that behalf, the Board may, after obtaining the approval of the Collector of Customs, by order published in the Official Gazette, -(i)declare that such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage is ready for receiving, landing or shipment of goods or passengers from or upon vessels, not being seagoing vessels; and(ii)direct that within certain limits to be specified in the order, it shall not be lawful, without the express sanction of the Board, to land or ship any goods or passengers out of, or into, a vessel, not being a seagoing vessel, of any class specified in the order, except at such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage.
