Section 85 in The West Bengal Maritime Board Act, 2000
85. Interpretation as to facilities etc. of minor port.
- Save as expressly provided in this Act or the rules or the regulations made thereunder, all matters relating to a minor port, including the facilities and services or management thereof, shall, as far as may be, be interpreted and governed by the provisions of the Indian Ports Act, 1908 and the Indian Major Ports Act, 1963:Provided that in the case of any dispute with regard to such interpretation or governance, such dispute shall be referred by the Board to the State Government, and the decision of the State Government thereon shall be final and binding on the Board.
