Section 28(1) in The West Bengal Maritime Board Act, 2000
(1)The Board shall undertake inspections of ports and the facilities and works therein and the vessels using the ports to ensure that the facilities and services, including essential services of dredging, health and security, are being maintained properly, and the management of the ports or of any of the works and services of the ports shall render such assistance and furnish such information as may be required by the Board for the purpose.
