32. Powers of Government to exempt from obligation to use wharves, etc. and to require preference to be given to Government vessels.
(1)Notwithstanding anything contained in Sections 29 and 30 Government may, by notification from time to time, permit specified vessels or classes of vessels to discharge or ship cargo or any specified cargo or any specified classes of cargo, at such part of the port, in such manner, during such period, subject to such payments and on such conditions as Government think fit, and otherwise grant exemption from the provisions of the said sections and may in like manner cancel or modify any such notification.(2)Government may also at any time require that any vessel, belonging to or in the service of Government shall be permitted to come, alongside any wharf, quay, stage, jetty or pier belonging to the Board in preference to all other vessels at the time in the port and it shall be incumbent on the Board to give effect to any such requisition.
