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Bengal Presidency - Section

Section 89 in The Calcutta Port Rules, 1943

89. I.V. Wharves.

- No flat or boat shall lie at or alongside the Inland Vessels Wharves, that is to say, at or alongside any wharf notified under the provisions of the Calcutta Port Act, 1890 (Bengal Act III of 1890) for the receiving, landing or shipment of goods out of, or into, any vessel, not being a sea-going vessel, except when such flat or boat is so landing or shipping goods.