35. Works to be constructed and carried out by Commissioners.-
The works to be constructed and carried out by Commissioners under the provisions of this Act may include-(1)dockes, wharves, quays, stages, jetties and piers, within the Port, with all necessary and convenient arches, drains, landing-places, 4[shelters for passengers], stairs, fences and approaches; and quarters and buildings necessary for the residence of the officers employed therefor;(2)railways;(3)warehouses and sheds, with all necessary appliances for receiving and storing goods landed or to be shipped or carried, and places suitable for the sampling and selling of such goods;(4)laying down moorings for carrying out the purposes of this Act; and the erection of cranes, scales, and all other necessary means and appliances for loading and unloading vessels;(5)reclaiming, enclosing and raising any part of the river bank or the river bed within the Port, which may be necessary for the execution of the works authorized by this Act, or otherwise for the purposes of this Act;(6)the construction and application of dredgers and other machines for clearing, deepening and improving the river bed within the Port;
