Section 110(1) in The Maharashtra Maritime Board Act, 1996
(1)Whenever the Government considers necessary in the public interest so to do, it may, by order in writing therefore, direct the Board to make regulations for all or any of the matters specified in section 108 or to amend any regulations, within such period as the State Government may specify in this behalf:Provided that, the Government may extend the period specified by it by such further period or periods as it may consider necessary.
