Section 5 in Gujarat Maritime Board (Conditions and Procedures for granting permission for Utilizing Ship Recycling Plots) Regulations, 2015
(5)"Authority" means any agency of the State or Central Government, which directly or indirectly governs the ship recycling activities. The list includes Gujarat Maritime Board. Gujarat Pollution Control Board, Directorate of Industrial Safety and Health, Explosives Department, Customs, Atomic Energy Regulatory' Board etc.
