Section 43(3) in THE MAJOR PORT AUTHORITIES ACT, 2021
(3)Notwithstanding anything contained in section 42 and sub-sections (1) and (2), monies received by or on behalf of the Board from non-port related use except those falling under section 70 shall be credited to a designated account and shall be applied by the Board for capital investment or for such purposes as may be prescribed.C. ACCOUNTS AND AUDIT
