Section 34(1) in Karnataka Maritime Board Act, 2015
(1)Where the Commissioner of Customs has, under the provisions of any Act for the levy of duties of customs appointed any dock, berth, wharf, quay, stage, jetty, pier or place of anchorage warehouse or shed or a portion of any warehouse of shed provided at any port under the provisions of this Act for the use of sea going vessels to be an approved place for the landing or shipping of goods of a warehouse for the storing of dutiable goods on the first importation thereof without payment of duty, within the meaning of the first-mentioned Act of the Board shall set apart and maintain such place on or adjoining such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage or in such warehouse or shed or portion thereof, for the use of officers of customs as may be necessary.
