Section 32(1) in Karnataka Maritime Board Act, 2015
(1)The Board shall have power to undertake the following services, namely:-(a)stevedoring, landing, shipping or trans shipping passengers and goods between vessels in port and the wharves, piers, quays or docks belonging to or in the possession of the Board;(b)receiving, removing, shifting, transporting, storing or delivering goods brought within the Board's premises;(c)carrying passengers within the limits of the port or port approaches, by such means and subject to such restrictions and conditions as the Board may think fit to impose; and(d)piloting, hauling, mooring, rumouring, hooking or measuring of vessels or any other service in respect of vessels.
