Section 28(2) in The West Bengal Maritime Board Act, 2000
(2)Where the Board, upon such inspection, is of the opinion that essential services of dredging or health or security are being persistently neglected by the management of a port, where such services are in the charge of a person other than the Board, the Board may, with the prior approval of the State Government, take over the management of such port or of any of its works or services. All costs incurred by the Board for such management or for any operation in this behalf shall be recovered from the person who had been managing or operating the port or the services before such taking over of the management.
