Section 9(1) in Karnataka Ports (Landing and Shipping Fees) Act, 1961
(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.
