116. Saving of liability of Board for acts of officers or servants.
(1)The Board shall not be liable for any act or default of any officer or servant appointed under this Act or under the Indian Ports Acts, 1908 (15 of 1908) if the Board be appointed by Government under the said Act to be the Conservator of the port, or of any person acting under the authority or direction of any such officer unless such act or default is done or made under the direction of the Board, nor for any damage sustained by any vessel in consequence of any defect in any of the moorings, hawsers or other things belonging to the Board.(2)Notwithstanding anything contained in Sub-section (1) the Board may, in any special case with the sanction of Government, award compensation to any person for any act done, default made or damage caused by the Board or any of its employees.
