(1)Notwithstanding anything contained in Sections 29 and 30 Government may, by notification from time to time, permit specified vessels or classes of vessels to discharge or ship cargo or any specified cargo or any specified classes of cargo, at such part of the port, in such manner, during such period, subject to such payments and on such conditions as Government think fit, and otherwise grant exemption from the provisions of the said sections and may in like manner cancel or modify any such notification.
