31. Power to order vessels not to come alongside of or to be removed from wharves, etc.
- Any officer appointed by the Board in this behalf may in cases of emergency or for any reason which appears to him sufficient by notice in writing, order the master or owner of any vessel to remove such vessel from or not to bring such vessel alongside of any wharf, quay, stage, jetty or pier belonging to the Board and if such notice is not obeyed the Board may charge in respect of such vessel such sum as it thinks tit, not exceeding five hundred rupees for each day of twenty-four hours or portion of such day during which such vessel remains at such wharf, stage, jetty or pier :Provided that in the case of a vessel ordered to be removed, such charge shall not commence to be made till after the expiry of twelve hours from the service of such notice as aforesaid on the master or owner of the vessel.
