Section 113 in The Maharashtra Maritime Board Act, 1996
113. Saving of right of Governance and municipalities to use wharves etc.
For collection of duties and power of Customs Officers Nothing in this Act shall affect,-(1)The right of the Central Government to collect customs duties or of any municipality to collect town duties at any dock, berth, wharf, quay, stage, jetty or pier in the possession of the Board, or(2)Any power or authority vested in the customs authorities under any law for the time being in force.
