Section 34(2) in Karnataka Maritime Board Act, 2015
(2)Notwithstanding that any dock, berth, wharf, quay, stage, jetty, pier or place of anchorage, warehouse or shed or portion thereof at any port has, under the provisions of sub-section(1), been set apart for the use of the officers of customs at the port, all rates and other charges, payable under this Act in respect thereof, or for the storage of goods therein shall be payable to the Board, or to such person or persons as may be appointed by the Board to receive the same.
