(3)[ Notwithstanding anything contained in sub-section (1), the Board may, by auction or by inviting tenders, lease any land or shed belonging to it or in its possession or occupation at a rate higher than that provided under sub-section (1).] [ Inserted by Act 17 of 1982, Section 13 (w.e.f. 31.5.1982).][49-A. Fees for pilotage and certain other services.-(1) Within any port, fees may be charged for pilotage, hauling, mooring, re-mooring, hooking, measuring and other services rendered to vessels, at such rates as the Authority may fix.
