(1)When any wharf, quay, stage, jetty or pier has been made and completed, with sufficient ware-houses, sheds and appliances for landing or for shipping goods from and in sea-going vessels, the Board may, with the previous sanction of Government, by a notification published in three consecutive issues of the Official Gazette, declare that such wharf, quay, stage, jetty or pier is ready for receiving, landing and shipping or for landing or for shipping, as the case may be, goods from and in sea-going vessels.
