Section 27(1) in Karnataka Maritime Board Act, 2015
(1)When any dock, berth, wharf, quay, stage, jetty or pier or place of anchorage erected at any port or port approaches under the provisions of this Act has been completed with sufficient warehouses, sheds and appliances for receiving, landing or shipping goods or passengers from and upon sea going vessels, the Board may, after obtaining the approval of the Commissioner of Customs and by notification published in three consecutive issues, of the official Gazette, declare that such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage is ready for receiving landing and shipping or for landing or for shipping goods or passengers from and upon sea going vessels.Provided that, the Board shall ensure that prior to such notifications the provisions of the section 29 and 33 of the Customs Act, 1962 shall be complied and no imported goods shall be unloaded and no export goods shall be loaded at any place other than a place approved under clause (a) of section 8 of the Customs Act, 1962 for the unloading or loading of such goods, except with the permission of the proper officer.
