103. Commissioners to frame scale of tolls etc., for landing goods from sea-going vessels.- The Commissioners shall frame a scale of tolls, dues, rates and charges for the landing and shipment of goods from and into seagoing vessels at the docks, wharves, quays, stages, Jetties and piers belonging to the Commissioners, and for the use thereof by such vessels, and for the storing and keeping of any goods stored in any premises belonging to them, and for the removal of goods, and for the use of any moorings laid down or acquired by the Commissioners, and for the towage of vessels by the steam-vessels of the Commissioners in the Port.
