35. Power of Board to execute works and provide appliances .-(1) A Board may execute such works within or without the limits of the port and provide such appliances as it may deem necessary or expedient.
(2)Such works and appliances may include-(a)wharves, quays, docks, stages, jetties, piers and other works within the port or port approaches or on the foreshore of the port or port approaches, with all such convenient arches, drains, landing places, stairs, fences, roads, railways, bridges, tunnels and approaches and buildings required for the residence of the employees of the Board as the Board may consider necessary;(b)buses, railways, locomotives, rolling stock, sheds, hotels, warehouses and other accommodation for passengers and goods and other appliances for carrying passengers and for conveying, receiving and storing goods landed, or to be shipped or otherwise;(c)moorings and cranes, scales and all other necessary means and appliances for loading and unloading vessels;(d)reclaiming, excavating, enclosing and raising any part of the foreshore of the port or port approaches which may be necessary for the execution of the works authorised by this Act, or otherwise for the purposes of this Act;(e)such breakwaters and other works as may be expedient for the protection of the port;(f)dredgers and other machines for cleaning, deepening and improving any portion of the port or port approaches or of the foreshore of the port or port approaches;(g)lighthouses, lightships, beacons, buoys, pilot boats and other appliances necessary for the safe navigation of the port and of the port approaches;(h)vessels, tugs or other boats for use within the limits of the port or beyond those limits, whether in territorial waters or otherwise, for the purpose of towing or rendering assistance to any vessel, whether entering or leaving the port or bound elsewhere, and for the purpose of saving or protecting life or property and for the purpose of landing, shipping or transhipping passengers or goods under section 42;(i)sinking of tube-wells, and equipment, maintenance and use of boats, barges and other appliances for the purpose of the supply of water at the port;(j)engines and other appliances necessary for the extinguishing of fires;(k)[ construction of models and plans for carrying out hydraulic studies;(l)dry docks, slipways, boat basins and workshops to carry out repairs or overhauling of vessels, tugs, boats, machinery or other appliances.][35-A. Power with respect to landing places and bathing ghats.-Without prejudice to the powers exercisable under section 35, the Board of Trustees for the port of Calcutta may, if it considers it necessary so to do for the purposes of this Act,-(i)provide for sufficient number of public landing places from and upon which the public shall be permitted to embark and to land free of charge;(ii)occupy any bathing ghat, or remove any landing place, within the port and thereafter prohibit the public from resorting to or using the same:Provided that the Board shall not exercise any power under this section unless it reserves, sets out, makes and provides for the use of the public, such number of bathing ghats within the port as the Central Government may direct.]
