Section 35(2) in Tamil Nadu Maritime Board Act, 1995
(2)If any person makes, erects or fixes any wharf, dock, berth, wharf, quay, stage, jetty, pier, place of anchorage, erection or mooring or undertakes reclamation of foreshore in contravention of sub-section (1), the Board may, by notice, require such person to remove it within such time as may be specified in the notice and if the person fails to remove it, the Board may cause it to be removed at the expense of that person.
