Section 35 in The Maharashtra Maritime Board Act, 1996
35. Power to permit erection of private wharves, etc., within limits of 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, berth, quay, stage, jetty, pier or erection or mooring or undertakes any reclamation of foreshore within the said limits except with the previous permission in writing of the Board and subject to such terms and conditions, if any, as the Board may specify.(2)If any person makes, erects or fixes any wharf, dock, berth, quay, stage, jetty, pier, erection or mooring or undertakes any reclamation of foreshore 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.
