Section 7 in Karnataka Ports (Landing and Shipping Fees) Act, 1961
7. Expenditure of fees received under this Act.
- All fees and other amounts received under this Act may be expended for the following purposes, namely:-(a)provision for improvement of facilities for storage and handling of cargo;(b)provision for improvement of facilities for passengers;(c)provision for payment of expenses for the administration of this Act;(d)generally for such items of works and services essential for the efficient functioning of the port.
