93. Commissioners may order seagoing vessels to load or unload at docks, etc., when accommodation available.- From and after such notification and publication, it shall be lawful for the Commissioners 3[* * *] from time to time, when there shall be room at such dock, wharf quay, stage, jetty or pier, to order to come alongside of such dock, wharf, quay, stage, jelly or pier for the purpose of being laden or unladen by the Commissioners, any sea-going vessel which shall not have commenced to discharge goods, or which, being about to take in goods, shall not have commenced to take in goods:
