102. Power to charge vessels for use of docks, etc., after service of notice for their removal.- Unless such vessel shall be removed therefrom within thirty-six hours after service of such notice on the officer in charge of such vessel, or the master, owner or agent thereof,
it shall be lawful for the Commissioner to charge, in respect of such vessel for the use by such vessel of such dock, wharf, quay, stage, jelly or pier, such sum not exceeding five hundred rupees for each day of twenty-four hours, or portion of such day, after the expiry of such thirty-six hours, during which such vessel shall remain at such dock, wharf, quay, stage, jetty or pier as to the Commissioners shall seem fit.
