(1)The State Government may direct that for the purpose of the last forgoing section any number of ports [in the State not being major ports] [Inserted by A.O 1937.] shall be regards as constituting a single port, and thereupon all moneys to be credited to the port fund account under sub-section (4) of that section (4) of that section shall form a common port fund account which shall be available for the payment of all expenses incurred for the sake of any of the ports.[***] [The proviso omitted by the A.O. 1937.]
