Section 21(1) in The West Bengal Maritime Board Act, 2000
(1)The Board shall, in consultation with, and with the approval of, the State Government, fix the scale of rates at which, and the terms and conditions under which, any of the services in, or in relation to, any minor port or port approaches shall be made available by the Board to users, except the services in respect of vessels for which fees are chargeable under the Indian Ports Act, 1908.
