Section 16(2) in Karnataka Maritime Board Act, 2015
(2)In addition to the obligatory functions mentioned in sub section (1) of this section, the Board shall be entitled to perform the following functions subject to availability of funds by way of grants or subventions from the Government or any local authority etc:(a)to carry out flood relief works for natural calamity works in Karnataka coast(b)to undertake tourism development works in and the around the Karnataka coast.(c)To carryout coastal protection works and to prevent sea erosion in Karnataka coast.(d)To construct and maintain fisheries harbours and create infrastructure required for promoting fishing activities in the state.(e)To carry out beach nourishments in Karnataka coast and(f)To manage and execute all types works as its relates to the Karnataka coast;
