Indian Ports Act, 1908

7. Appointment of conservator

(1) The ²[Government] shall appoint some officer or body of persons to be conservator of every part subject to this Act.

(2) Subject to any direction by the ²⁰[Government] to the contrary,-

(a) in ports where there is a port-officer, the port-officer shall be the conservator;

(b) in ports where there is no port-officer, but where there is a harbor-master, the harbor master shall be the conservator.

(3) Whom the, harbor-master is not conservator, the harbor-master and his assistants shall be subordinate to, and subject to the control of, the conservator.

(4) The conservator shall be subject to the control of the ²[Government], or of any intermediate authority which ²³[the Government] may appoint.

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