Section 8(1) in Karnataka Ports (Landing and Shipping Fees) Act, 1961
(1)For every port there shall be a separate account called the Port Fees Fund Account with which shall be merged the Port Fund Account and the General Account of the Port specified in section 36 of the Indian Ports Act, 1908 (Central Act XV of 1908). Such account shall be kept and maintained by such authority and in such manner as may be prescribed.
