116. Saving of right of Government and municipal Council to use wharves, etc., for collection of duties and power of Customs officer.
- Nothing in this Act shall affect, the right of the Central Government to collect customs, duties or of any municipal Council to collect any tax or duties at any dock, berth, wharf, quay, stage, jetty or pier in the possession of the Board or any power of authority vested in the customs authorities under any law for the time being in force.
