- The Board may execute such works and provide such appliances as it may deem necessary or expedient for the purposes of the port and such works and appliances may include -(1)wharves, quays, docks, stages, jetties and piers within the port or on the foreshore of the port, with all necessary and convenient arches, drains, landing places, electric installations, stairs, fences, roads and railway approaches;(2)railways, tramways locomotives, rolling stock, sheds, warehouses and other accommodation for passengers and goods and other appliances within the port for carrying passengers and for conveying, receiving and storing goods landed, or to, be shipped of otherwise;(3)moorings for vessels and cranes, scales, and all other necessary means and appliances, preferable mechanical process of loading and unloading vessels;(4)reclaiming, excavating, enclosing and raising any part of the foreshore of the port which may be necessary for the execution of the works authorised by this Act, or otherwise for the purposes of this Act ;(5)such breakwaters and other works within or without the limits of the port as shall be expedient for the protection of the harbour or port;(6)dredgers and other machines for cleaning, deepening and improving any portion of the port or foreshore;(7)pilot-boats and other appliances necessary for the safe navigation of the port and of the approaches thereto;(8)vessels, steam tugs or other boats for use as well within the limits of the port as beyond those limits, whether in territorial waters or otherwise, for the purpose of towing or rendering assistance to any vessel, whether entering of leaving the Port or bound elsewhere, and for the purpose of saving or protecting life or property and for the purpose of landing, shipping or transhipping passengers and goods;(9)boats, barges and other appliances necessary in connection with the supply of water to shipping in the port;(10)engines and other appliances necessary for the extinguishing of fires in the port and on the property of the Board; and(11)such other works and appliances as may be, in the opinion of the Board, expedient for carrying out the purposes of this Act.
