Section 27(1) in The West Bengal Maritime Board Act, 2000
(1)In case there is a dispute or disagreement as to the rates fixed under this Act between the Board and any person entrusted with the operation and management of the port or any of its services or works, such dispute shall be referred, by either of the parties, to the State Government and the State Government may, by order, after considering the representations of the parties and, if necessary, after giving the parties an opportunity of being heard, direct the Board to cancel or to modify the rates as it may think fit.
