3123. Moneys received by the Commissioner as Conservators of Port or as body appointed under section 36 of the Indian Ports Act, 1908.- (1) All moneys received by the Commissioners as the Conservators of the Port and of the Port approaches, or as the body appointed under sub-section (1) of section 36 of the Indian Ports Act, 1908, excluding all fees and all fines and penalties creditable to the pilotage account of the port under sub-sect inn (5a) of that section shall be deemed to be a portion of the income of the Commissioners and shall be included in their annual estimates and accounts (XV of 1908).
(2)Powers etc. of the Commissioners as Conservators or Port or as body appointed under section 36 of the Indian Pans Act, 1908.- All the powers, authorities and restrictions contained in this Act in respect of the works by this Act authorised shall apply to the works which may be executed by the Commissioners as such Conservator or body, not being the works the cost of which is chargeable to the pilotage account of the port under sub-section (5b) of section 36 of the Indian Ports Act, 1908 (XV of 1908), and also to the sanction of such works, the estimates therefor and the expenditure thereunder.
