Section 25 in The Gujarat Maritime Board Act, 1981
25. Power of Board to execute works and provide appliances.
(1)The Board may subject to any other law for the time being in force execute such works within or without the limits of ports and provide such appliances as it may deem necessary or expedient.(2)Such work and appliances may include-(a)wharves, quays, docks, stages, jetties, piers, place of anchorage and other works within the port or port approaches or on the foreshore of the port or port approaches in the State, with all convenient arches, drains, landing places, stairs, fences, roads, bridges, tunnels and approaches, and buildings required for the residence of the employees of the Board as the Board may consider necessary;(b)buses, locomotives, rolling stock, sheds, hotels, warehouses and other accommodation for passengers and goods and other appliances for carrying passengers and for conveying, receiving and storing goods landed, or to be shipped or otherwise;(c)moorings and cranes, scales and all other necessary means and appliances for loading and unloading of vessels;(d)reclaiming, excavating and raising any part of the foreshore of the port or port approaches which may be necessary for the execution of the works authorised by this Act or otherwise for the purposes of this Act;(e)such break waters and other works as may be expedient for the protection of the port;(f)dredgers and other machines for cleaning, widening, deepening and improving any portion of the port or port approaches or of the foreshore of the port or port approaches;(g)light-houses, light-ships, beacons, buoys, pilot boats and other appliances necessary for the safe navigation of the port and the port approaches in so far as it relates to State functions;(h)vessels, tugs, boats, barges and launches and lighters for the use within the limits of the port or beyond those limits, whether in territorial waters or otherwise, for the purpose of towing or rendering assistance to any vessel, whether entering or leaving the port or bound elsewhere and for the purposes of saving or protecting life or property and for the purpose of landing, shipping or trans-shipping passengers or goods under Section 32;(i)sinking of tubewells and equipment, maintenance and use of boats, barges and other appliances for the purpose or the supply of water at the port;(j)engines and other appliances necessary for the extinguishing of fires;(k)land abutting the sea coast including creeks;(l)ferry boats and other works and equipment appertaining to the running ferry service or between the ports;(m)construction of models and plans for carrying out hydraulic studies;(n)dry docks, slipways, boat basins and workshops to carry out repairs or overhauling of vessels, tugs, boats, machinery or other appliances.
