Section 34 in The West Bengal Maritime Board Act, 2000
34. Power of State Government to exempt vessels from obligation to use wharves etc.
- Notwithstanding anything contained in the foregoing provisions of this chapter, the State Government may, if, in its opinion, it is necessary in the public interest so to do, by general or special order from time to time, permit such vessels or classes of vessels to discharge or ship such goods or classes of goods at such place in a port or within the port approaches, in such manner, during such period, subject to such payments to the Board, and on such conditions, as the State Government may specify in the order.
