109. Penalty for setting up wharves, quays etc., without permission.
(1)Any person, other than the Board or the Conservator of the Port, who shall, without first obtaining the written consent of Government to his so doing, make, set up or fix within the limits of the port, any wharf, quay, pier, mooring or other erection whatsoever, shall be punishable with fine which may extend to one thousand rupees and to a further fine which may extend to one hundred rupees for every day during which he shall permit such wharf, query, pier, mooring or other erection to remain, after notice to remove the same has been given to him.(2)Any such wharf, quay, pier, mooring or other erection within the limits of the port may be removed by the Board and the person who made, set up, or fixed the same shall be liable to pay all expenses which may be incurred by the Board in the removal thereof and all such expenses shall, on the application of the Board, be recoverable under a Magistrate's warrant as if the amount were a fine inflicted by such Magistrate.
