(2)From and after such publication, the Board may, from time to time, when there is room at such wharf, quay, stage, jetty or pier, order to come alongside of such wharf, quay, stage, jetty of pier for the purpose of landing and shipping goods or for landing or for shipping the same, as the case may be, any sea-going vessel within the port which has not commenced to discharge cargo or which, being about to take in cargo, has not commenced to do so :Provided that in making such order the Board shall have regard, so far as may be, to the convenience of such vessel and of the shippers in respect of the use of any particular wharf, quay, stage, jetty or pier.
