Section 31(2) in Tamil Nadu Maritime Board Act, 1995
(2)As from the date of the publication of the order mentioned in sub-section (1), it shall not be lawful, without the consent of the Board, for any vessel specified in sub-section (1) -(a)to land or ship any goods or passengers at any place within the limits so specified except at such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage, and(b)while within such limits, to anchor fasten or lie within fifty yards of the ordinary low-water mark.
