Section 32 in The West Bengal Maritime Board Act, 2000
32. Seagoing vessels compelled to land at, or ship from, the docks, wharves, etc.
- When a sufficient number of docks, berths, wharves, quays, stages, jetties, piers or places of anchorage have been provided at any port or port approaches as aforesaid, the Board may, after obtaining the approval of the Collector of Customs and by two consecutive notifications, direct that no goods or passengers shall be landed or shipped from or upon any seagoing vessel within the minor port or port approaches otherwise than at such docks, berths, wharves, quays, stages, jetties, piers or places of anchorage, except with the sanction of the Board and in accordance with such conditions as the Board may specify.
