Section 35(2) in The West Bengal Maritime Board Act, 2000
(2)With effect from the date of publication of the order under sub-section (1), it shall not, without the consent of the Board, be lawful for any vessel of such class-(i)to land or ship any goods or passengers at any place with the limits specified in the order under sub-section (1), except at such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage, or(ii)while within the limits specified in the order under sub-section (1) to anchor, fasten, or lie within fifty meters of the ordinary low-water mark.
