Section 38(1) in Karnataka Maritime Board Act, 2015
(1)The Board shall, from time to time also frame by regulations a scale of rates on payment of which and a statement of conditions under which any property belonging to, or in the possession or occupation of, the Board or in any place within the limits of the port or port approaches may be used for the purposes specified hereunder:-(a)approaching or lying at or alongside any buoy, mooring, wharf, quay, pier, dock, land, building or place as aforesaid by vessels;(b)entering upon or plying for hire at or on any wharf, quay, pier, dock, land, building, road, bridge, approach or place as aforesaid by animals or vehicles carrying passengers or goods;(c)leasing of land or sheds by owners of goods imported or intended for export or by steamer agents and stevedores;(d)any other use of any land, building, works, vessels or appliances belonging to or provided by the Board.
