(2)Such officer or body shall keep for the port a distinct, account to be called the port fund account, showing, in such details as the [Government] [Substituted by the A.O. 1937 for "Local Government"] prescribes, the receipts and expenditure of the port, and shall publish annually as soon after the first day of April as may be practicable an abstract, in such form as [the Government] [Substituted by the A.O. 1937 for "that Government"] prescribes, of the account for the past financial year:[Provided that the port fund account for any port may, if so authorized under the provisions any Act relating to such port, be provisions of sub-section (6) shall not apply and the provisions of sub-section (4) and (5) shall have effects as if for the words "the port fund account of the port" therein, the words "the general account of the port" had been substituted.] [Added by Act 35 of 1951, Section 191.][***] [Sub-section(3) omitted by the Act 6 of 1916, Section 9.]
