Section 37(1) in The Maharashtra Maritime Board Act, 1996
(1)The Board shall, from time to time, frame by regulations a scale of rates at which and a statement of the conditions under which, any of the services specified hereunder shall be performed by itself or any person authorised under section 32 at or in relation to port or port approaches.-(a)transhipping of passengers or goods between vessels in the port or port approaches;(b)stevedoring, landing and shipping of passengers or goods from or to such vessels, to or from any wharf, quay, jetty, pier, dock, berth, mooring, stage or erection, land or building in the possession or occupation of the Board or at any place within the limits of the port approaches;(c)Carnage or porter-age of goods on any such place;(d)Wharfage, storage or demurrage of goods on any such place; and(e)any other service in respect of vessels, passengers or goods excepting the services in respect of vessels for which fees are chargeable under the Indian Ports Act.
