Section 33 in The West Bengal Maritime Board Act, 2000
33. Seagoing vessels not to be brought alongside of, or removed from dock, berth, wharf, quay, stage, jetty, pier or place of anchorage.
- Any officer appointed by the Board in this behalf, may, in the case of emergency or for any other reason which appears to him sufficient, by notice in writing, direct the master, or the owner, or the agent, of any seagoing vessel not to bring such vessel alongside of, or to remove such vessel from, any dock, berth, wharf, quay, stage, jetty, pier or place of anchorage belonging to, or under the control of the Board, and, if such notice is not compiled with, the Board may charge in respect of such vessel such sum, not exceeding one thousand rupees, as it thinks fit for each day of twenty-four hours or portion of such day during which such vessel remains at such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage:Provided that in the case of a vessel directed to be removed, no such charge shall be made till after the expiry of twelve hours from the service of such notice as aforesaid on the master or the owner or the agent, as the case may be, of the vessel.
