- The Board may from time to time make bye-laws not inconsistent with the provisions of this Act or of the Indian Ports Act, 1908 (15 of 1908) in respect of all or any of the following matters, namely :(1)the guidance of persons employed by the Board under this Act;(2)the safe and convenient use of the docks, wharves, quays, jetties, sheds, warehouses, railways, tramways and other works constructed by or vested in the Board under this Act;(3)the use of the public landing places constructed by or vested in the Board;(4)the reception, porterage, storage and removal of goods brought within the premises of the Board and for the exclusive conduct of these operations by the Board or persons employed by the Board;(5)keeping clean the harbour and basins and the works of the Board and for preventing filth or rubbish being thrown therein or thereon;(6)regulating, declaring and defining the docks, wharves, quays, jetties, stages and piers, vested in the Board on which goods shall be landed from vessels and shipped on Board vessels;(7)regulating the lighterage of cargo between ships or between strips and shore or between shore and ships;(8)the exclusion from its premises of disorderly or other undesirable persons and of trespassers;(9)regulation or restriction of the use of sites for different purposes within the limits of the port;(10)regulation or restriction-of buildings in different areas within the said limits and of temporary structures therein;(11)permission, regulation or prohibition of use or occupation of any public street and any matter in connection with the construction, repair, maintenance and lighting of such street;(12)regulation, control and supervision of places where dangerous or offensive trades, occupations or practices are carried on;(13)regulation and control of hospitals and dispensaries;(14)matters relating to water-supply, drainage and sewerage, disposal;(15)imposition of fees that may be charged in respect of licences and permissions required to be granted by the Board under any bye-law and fees that may accompany notices and applications required to be given or made to the Board for any of the purposes of this Act;(16)the mode of payment of the rates leviable under this Act; and(17)generally for the carrying out of the purposes of this Act.
