Section 36(1) in The West Bengal Maritime Board Act, 2000
(1)The Board shall have power to undertake the following services: -(a)stevedoring, landing, shipping or transhipping passengers and goods between vessels in a port and the wharves, piers, quays, or docks belonging to, or in the possession of the Board;(b)receiving, removing, shifting, transporting, storing or delivering goods brought within the premises of the Board;(c)carrying passengers within the limits of the port or port approaches by such means and subject to such restrictions and conditions as the State Government may think fit to impose; and(d)piloting, hauling, mooring, remooring, hooking or measuring of vessels or any other service in respect of vessels.
