Section 19 in The West Bengal Maritime Board Act, 2000
19. Functions of Board.
(1)Subject to the other provisions of this Act, the functions of the Board shall be to set up, operate, manage and control minor ports in West Bengal.(2)Subject to the provisions of any other law for the time being in force, the Board may, with the approval of the State Government, develop or establish one or more minor ports at such place or places as it may, on proper survey and study undertaken for the purpose, consider fit and suitable and provide such works and appliances within or without the limits of such port or ports as it may deem necessary and expedient.(3)The works and appliances as aforesaid may include:-(a)such wharves, quays, docks, stages, jetties, piers, place of anchorage and other works within a port or port approaches or on the foreshore of a port or port approaches in West Bengal, with all such convenient arches, drains, landing places, stairs, fences, roads, bridges, tunnels, and approaches, and buildings required for the residence of the employees of the Board as the Board may consider necessary;(b)buses, locomotives, rolling stocks, sheds, hotels, warehouses, and other, accommodation for passengers and goods and other appliances for carrying passengers and for conveying, receiving or storing goods landed or to be shipped or otherwise;(c)moorings and cranes, scales, and all other means and appliances necessary for loading and unloading of vessels;(d)reclaiming, excavating, enclosing and raising any part of the foreshore of a port or port approaches which may be necessary for the execution of the works under this Act or for the purposes of this Act;(e)such breakwaters and other works as may be expedient for the protection of a port;(f)dredgers and other machines for cleaning, widening, deepening and improving any portion of a port or port approaches or of the foreshore of a port or port approaches;(g)lighthouses, lightships, beacons, buoys, pilot boats and other appliances necessary for the safe navigation of a port and port approaches in so far as they are within the purview of the functions of the State Government;(h)vessels, tugs, boats, barges, launches, and lighters for the use within, or without, the limits of a port, whether in territorial waters or otherwise, for the purposes of towing or rendering assistance to any vessel, whether entering or leaving a port or bound elsewhere, saving or protecting life or property, and landing, shipping or transshipping passengers or goods;(i)sinking of tube-wells, and equipment and maintenance and use of boats, barges and other appliances for the purpose of supply of water at a port;(j)engines and other appliances necessary for extinguishing fires;(k)lands abutting the sea-coast including creeks and rivers;(l)ferry-boats and other works and equipments appertaining to the running of ferry-service at or between ports;(m)construction of models and plans for carrying out hydraulic studies;(n)dry docks, slipways, boat-basins and workshops to carry out repairs or overhauling of vessels, tugs, boats, machinery or other appliances.
