29. Sea-going, vessel compelled to use wharves, etc.
(1)When any wharf, quay, stage, jetty or pier has been made and completed, with sufficient ware-houses, sheds and appliances for landing or for shipping goods from and in sea-going vessels, the Board may, with the previous sanction of Government, by a notification published in three consecutive issues of the Official Gazette, declare that such wharf, quay, stage, jetty or pier is ready for receiving, landing and shipping or for landing or for shipping, as the case may be, goods from and in sea-going vessels.(2)From and after such publication, the Board may, from time to time, when there is room at such wharf, quay, stage, jetty or pier, order to come alongside of such wharf, quay, stage, jetty of pier for the purpose of landing and shipping goods or for landing or for shipping the same, as the case may be, any sea-going vessel within the port which has not commenced to discharge cargo or which, being about to take in cargo, has not commenced to do so :Provided that in making such order the Board shall have regard, so far as may be, to the convenience of such vessel and of the shippers in respect of the use of any particular wharf, quay, stage, jetty or pier.
