Section 9 in Karnataka Ports (Landing and Shipping Fees) Act, 1961
9. Grouping of ports.
(1)The State Government may by notification direct that for the purposes of section 8, any number of ports in the State shall be regarded as constituting a single port, and thereupon all moneys to be credited to the Port Fees Fund Account under section 8 shall form a common Port Fund Account called the [Karnataka Ports Funds Account] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.] which shall be available for the payment of all expenses incurred for the sake of any of the ports.(2)Where ports are grouped under sub-section (1), the following consequences shall ensue, namely:-(a)the State Government may make rules with respect to the expenditure of the fund for the sake of the several ports of the group on the objects authorised by this Act and the Indian Ports Act, 1908; and(b)the State Government may exercise the authority under this Act and under section 34 of the Indian Ports Act, 1908, as regards all the ports in the group collectively or as regards any of them separately.
