Section 6 in Maharashtra Landing and Wharfage Fees Act, 1882
6. Power and duties under this Act by whom to be exercised and performed.
- The levy of fees under this Act shall be made and all other powers and duties conferred and imposed by this Act or by any bye-laws made hereunder, shall be exercised and performed by such officers as [Government] [The word 'Government' was substituted for the words 'the Governor in Council' by the Adaptation of Indian Laws Order in Council.] shall from tome time direct or by such person as [it] [The word 'it' was substituted for the word 'he' by Bombay 5 of 1916, section 3(2).] shall from time to time directs in this behalf.[The officers and person (including the Chief Ports Officer, Maharashtra State) empowered as aforesaid shall, in respect of ports other than major ports, be subject to the control of any intermediate authority which the State Government may appoint. The intermediate authority shall in exercising control as aforesaid be subject to the superintendence, direction and control of the State Government.] [This portion was added by Maharashtra 8 of 1973, section 2.]
