28. Accommodation for sea going vessels to use docks, wharves, etc.
- When a sufficient number of docks, berths wharves, quays, stages, jetty, pier or place of anchorage have been provided at any port or port approaches as aforesaid, the Board may, after obtaining the approval of the Commissioner of Customs and by notification published in three consecutive issues of the official Gazette, direct that no goods or passengers shall be landed or shipped from or upon any seagoing vessel within the port or port approaches otherwise than at such docks, berths, wharves, quays, stages, jetties, piers, or place of anchorage except with the sanction of the Board and in accordance with such conditions as the Board may specify.Provided that, the Board shall ensure that prior to such notifications the provisions of the section 29 and 33 of the Customs Act, 1962 shall be complied and no imported goods shall be unloaded and no export goods shall be loaded at any place other than a place approved under clause (a) of section 8 of the Customs Act, 1962 for the unloading or loading of such goods, except with the permission of the proper officer.
