(2)Powers etc. of the Commissioners as Conservators or Port or as body appointed under section 36 of the Indian Pans Act, 1908.- All the powers, authorities and restrictions contained in this Act in respect of the works by this Act authorised shall apply to the works which may be executed by the Commissioners as such Conservator or body, not being the works the cost of which is chargeable to the pilotage account of the port under sub-section (5b) of section 36 of the Indian Ports Act, 1908 (XV of 1908), and also to the sanction of such works, the estimates therefor and the expenditure thereunder.
