Section 14(4) in The West Bengal Marine Fishing Regulation Act, 1993
(4)The State Government shall have powers to levy and collect fees or charges from the operator of a fishing vessel, transporter of fish and others using the facilities of a fishing harbour or fish landing centre at such rates as that Government may fix:Provided that the State Government may authorise the Authority referred to in sub-section (2) to exercise all or any of the powers of that Government under this sub-section.
