Section 19(2) in The West Bengal Maritime Board Act, 2000
(2)Subject to the provisions of any other law for the time being in force, the Board may, with the approval of the State Government, develop or establish one or more minor ports at such place or places as it may, on proper survey and study undertaken for the purpose, consider fit and suitable and provide such works and appliances within or without the limits of such port or ports as it may deem necessary and expedient.
