Section 36(1) in Karnataka Maritime Board Act, 2015
(1)Where, as a result of an order published under section 28 or section 31, the use of any dock, berth, wharf, quay, stage, jetty, pier or place of anchorage, made fixed or erected by any person is rendered unlawful, the Board may, after hearing the person concerned, by order, close, remove, fill up or destroy such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage, or permit the use thereof to such person on payment of such rates and charges as the Board may, with the previous sanction of the Government determine.
