Section 11 in Maharashtra Landing and Wharfage Fees Act, 1882
11. [Receipt, expenditure and account of landing and wharfage fees.] [The balance standing at the foot of each landing and wharfage fees fund account section 11 immediately before the commencement of Bombay 55 of 1959, shall be credited to the Consolidated fund of the State [Vide Bombay 55 of 1959, section 4(f)].]
