97. Commissioners to declare when docks, etc., are ready for landing goods from inland vessels.- (1) When any dock, wharf, quay, stage, jetty or pier for receiving, landing or shipment of goods from vessels (not being seagoing vessels) shall have been made and completed with all proper appliances in that behalf,
it shall be lawful for the Commissioners in meeting 4[* * *] by an order published in three consecutive numbers of the 3[Official Gazette], to declare that such dock, wharf, quay, stage, jetty or pier is ready for receiving, landing or shipment of goods from vessels (not being sea-going vessels).and in the same way 1[with the sanction of the 2(Central Government)] to order that, within certain prescribed limits to be therein specified in that behalf, it shall not be lawful, without the express sanction of the Commissioner, to land or ship any goods out of, or into, any vessel (not being a sea-going vessel) of any class specified in such order, except at such dock, wharf, quay, stage, jetty or pier.(2)And, by an order in like manner published, to alter, vary or revoke any such order.
