7. [ Pilotage fees and fines and penalties levied under the Act.- [Substituted by Act 35 of 1951, s.193, for the original section.]
All fees for pilotage and all fines and penalties levied under this Act from pilots or other persons employed in the pilot service, except Lines and penalties imposed by a Court, shall be accounted for and expended by the Commissioners in accordance with the previsions of section 36 of the Indian Ports Act, 1908 (15 of 1908).]
