Section 31(1) in The West Bengal Maritime Board Act, 2000
(1)When any dock, berth, wharf, quay, stage, jetty, pier or place of anchorage, erected at any port or port approaches under the provisions of this Act. has been completed with sufficient warehouses, sheds and appliances for receiving, landing or shipping goods or passengers from and upon seagoing vessels, the Board may, after obtaining the approval of the Collector of Customs and by two consecutive notifications, declare that such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage is ready for receiving, landing, or shipping goods or passengers from and upon seagoing vessels.
