108. Power of Commissioners to charge additional general or differential tolls, etc., on all or any portion or description of goods, to provide for payment of debt.- 6[The Commissioners may from time to time] charge upon all 7[or any portion or description of] goods landed from or shipped into any 8[sea-going] vessel lying or being within the limits of the port 9[or of the port approaches], whether such goods shall or shall not be so landed or shipped at any dock, wharf, quay, stage, jetty or pier belonging to the Commissioners,
such 1[general or differential] tolls, dues, rates and charges, in addition to, or other than, those prescribed by any scale of tolls, dues, rates and charges for the time being in force under the provisions of sections 103, 2[104A] 3[and] 107 4[* * *] 5[as the Commissioners may think fit and expedient]:
