82. Powers with respect to bathing-ghats and landing-places.- It shall be lawful for the Commissioners in meeting if they consider it necessary for the purposes of this Act, to occupy or remove any bathing-ghat or landing-place within the Port; and thereafter to prohibit the public from resorting to or using the same:
Provided that the Commissioners shall reserve, act out, make and provide for the use of the public, such sufficient bathing-ghats within the Port as the 1[Central Government] may direct.
