46. Power to permit erection of private wharves, etc., within a port subject to conditions .-(1) No person shall make, erect or fix within the limits of a port or port approaches any wharf, dock, quay, stage, jetty, pier, erection or mooring [or undertake any reclamation of foreshore within the said limits] [ Substituted by Act 29 of 1974, Section 19, for the proviso (w.e.f. 1.2.1975).] except with the previous permission in writing of the Board and subject to such conditions, if any, as the Board may specify.
(2)If any person makes, erects or fixes any wharf, dock, quay, stage, jetty, pier, erection or mooring [or undertakes any reclamation of foreshore] [Inserted by Act 29 of 1974, Section 20 (w.e.f. 1.2.1975). ] in contravention of sub-section (1), the Board may, by notice, require such person to remove it within such time as may be specified in the notice and if the person fails so to remove it, the Board may cause it to be removed at the expense of that person.
