92. Commissioners to declare when docks, etc., are ready for landing goods from sea-going vessels.- When any dock, wharf, quay, stage, jetty or pier, erected under the provisions of this Act, shall have been made and completed, together with suffcient warehouses, sheds, cranes, and moorings for landing and shipment, or for landing or for shipment of goods from and upon sea-going vessels.
it shall be lawful for the Commissioners 1[* * *] by a notification published in three consecutive numbers of the 2(Official Gazette) to declare that such dock, wharf, quay, stage, jetty or pier is ready for receiving, landing and shipment, or for landing or for shipment of goods from and upon sea-going vessels.
