Section 2(2) in Maharashtra Landing and Wharfage Fees Act, 1882
(2)[ It shall extend to any ports in the rest of the [State of Maharashtra] [Section 2 was renumbered as sub-section (1) of that section and sub-section (2) was inserted by Bombay 55 of 1959, section 4(b).] to which Government may, from time to time by notification in the Official Gazette extend the Act:Provided that on the commencement of the Bombay Landing and Wharfage Fees (Unification and Amendment) Act, 1959, it shall extend at once to those ports in which the Saurashtra Ports (Administration) Ordinance, 1950 and the Bombay Landing and Wharfage Fees Act, 1882, as applied to the Kutch area were in force immediately before such commencement.]
