135. Indemnity to Commissioners against default of employees, etc.- The Commissioners shall not be answerable for any act or default of any Conservator or Harbour Master of the port, or of any Deputy or Assistant of the said 2[employees], or of any person acting under the authority or directions of any such 3[employee] or assistant, heretofore or hereafter done within the limits of the Port;
nor for any damage or injury heretofore or hereafter sustained by any vessel in consequence of any defect in any of the moorings, hawsers, or other thing belonging to the Commissioners within the Port which may be used by such vessel:Provided that nothing in this section shall protect the said Commissioners from an action in respect of any act done by, or under the express order or sanction of the said Commissioners.
