Section 40(3) in The West Bengal Maritime Board Act, 2000
(3)If it is proved to the satisfaction of the Board that any such wharf, dock, quay, stage, jetty, pier, or place of anchorage, was made, fixed or erected by any person with the previous permission of any authority competent to grant such permission, he shall be paid by the Board compensation, the amount of which shall be determined in the manner and in accordance with the principles provided in sub-section (4).
