Section 21(3) in The West Bengal Maritime Board Act, 2000
(3)The Board may also fix the scale of rates at which, and the conditions under which, any property or place within the limits of a port or port approaches may be used for the purposes of-(a)approaching, or lying at or alongside, any buoy, mooring, wharf, quay, pier, dock, land, building, or place by vessels, or(b)entering upon, or plying for hire at, any wharf, quay, dock, land, building, road, bridge, approach, or place by animals or vehicles or vessels carrying passengers or goods, or(c)leasing of land or sheds or berths or godowns by owners of goods imported or intended for export, or(d)any other use of any land, building, works, vessels or appliances within the limits of the port.
