(1)The Board shall provide all reasonable facilities for and shall have power to undertake the following services, namely :(a)landing, shipping or transhipping passengers and goods, between vessels in the port and the wharves, piers, quays or docks in possession of the Board;(b)providing proper amenities to and ensuring the safety of vessels entering the port;(c)providing for pilotage, hauling, mooring, re-mooring, hooking, measuring and other services in respect of such vessels;(d)carrying passengers by rail, tramways or otherwise within the limits of the port, subject to such restrictions and conditions as Government may deem fit to impose;(e)receiving, removing, shifting, transporting, storing of delivering goods brought within the Board's promises;(f)providing special facilities for giving preference in receiving, transporting and shipping of such consignments of iron ore as Government may, from time to time, direct; and(g)such other services as may be incidental or ancillary to or necessary or expedient for the carrying out of the purposes of this Act.(2)The Board in addition to its obligation under Sub-section (1) shall provide for each of the following matters and for rendering all such services as may be relevant thereto, namely :(a)construction, maintenance and cleansing of drains and drainage works and public latrines, urinals and similar conveniences;(b)construction and maintenance of works and means for providing supply of water for public and private purposes;(c)scavenging, removal and disposal of filth, rubbish and other obnoxious or polluted matters;(d)establishment and maintenance of hospitals and dispensaries and the carrying out of other measures necessary for public medical relief;(e)construction and maintenance of markets and slaughter houses and regulation of all markets and slaughter houses;(f)the regulation of places for the disposal of the dead and the provision and maintenance of places for the said purpose;(g)regulation and abatement of offensive or dangerous trades, occupation and practices;(h)regulation, maintenance, alteration and improvement of public streets, bridges, culverts, causeways and the like;(i)maintenance of fire-brigade and protection of life and property in case of fire;(j)lighting, watering and cleansing of public streets and other public places; and(k)fulfilment of any other obligation imposed by or under this Act or any other law for the time being in force.(3)The Board may provide, either wholly or in part, for all or any of the following services, namely :(a)furtherance of education, establishment of schools and improvement of educational facilities;(b)providing housing accommodation for the employees of the Board and for labourers engaged within the port;(c)construction and maintenance of ware-houses and godowns; and(d)any measure, not hereinbefore specified, likely to promote public safety, health, convenience or general welfare of labourers and other persons working or residing in the port area.
