Section 31(2) in Karnataka Maritime Board Act, 2015
(2)As from the date of the publication of the order mentioned in sub-section (1), it shall not be lawful without the consent of the Board, for any vessel of such class,-(i)to land or ship any goods or passengers at any place within the limits so specified except at such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage; and(ii)while within such limits to anchor, fasten or lie within fifty meters of the ordinary low- water mark.
