Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Bengal Presidency - Section Section 46 in The Calcutta Port Rules, 1943 46. Regulation of berths and moorings. - Every inland steam-vessels shall take up, or move to or from, any berth mooring or place when directed to do so by a duly authorised officer of the Commissioners.
