2126. Power to make, alter or repeal bye-laws.- (1) It shall be lawful for the Commissioners in meeting, from time to time, to make such bye-laws consistent with this Act and with the Indian Ports Act, 1889 (X of 1889)3, as they may think necessary for any of the following purposes (that is to say):-
(a)for regulating, declaring and defining the docks, wharves, quays, stages, jetties and piers on and from which goods shall be landed from, and shipped in vessels within the port;(b)for regulating the manner in which, and the conditions under which, the loading and discharging of all vessels within the port shall be carried out;(c)for the sale and convenient use of such docks, wharves, quays, stages, jetties and piers, and of landing-places, 1[shelters for passengers], warehouses, warehouses licensed under section 16 of the Sea Customs Act, 1878 (VIII of 1878), sheds and other works in and adjoining the same;(d)for regulating the reception and removal of goods within and from the premises of the Commissioners, and for declaring the procedure to be followed for taking charge of goods which may have been damaged before landing, or may be alleged to be so damaged;(e)for the mode of payment of tolls, dues, rates and charges levied under this Act;(f)for the removal of wrecks from the port or the river, and keeping clean the port, the river, the bank of the river, and the works of the Commissioners, and for preventing filth and rubbish being thrown therein or thereon;(g)for regulating the hours during which European seamen and apprentices shipped on the same footing as European seamen may be employed on board ships lying in the port, or on docks, wharves, quays, stages, jetties and piers, in work necessitating exposure to the sun;(h)for the guidance of persons employed by them under this Act; and(i)for otherwise carrying out the purposes of this Act.(2)The Commissioners in meeting may, from time to time, repeal, alter, or add to any bye-law made under this section,(3)No bye-law, repeal or alteration of any bye-law shall have effect until the same is confirmed by the 2[Central Government].(4)No bye-law, and no repeal or alteration or, or addition to, any bye-law, shall be confirmed until the same has been published 3[for two weeks successively in the Official Gazette and until fourteen days have expired from the date on which the same had been first published in the Gazette].
