(1)As soon as may be after the first day of April in every year and not later than such date as may be fixed in this behalf by the Government, the Board shall submit to the Government a detailed report of the administration of the ports during the preceding year ending on the thirty-first day of March in such form as the Government may be prescribed.(2)The Government shall cause such report to be laid for not less than thirty days before the State Legislature as soon as may be after such report is received by the Government.
