(2)It shall extend, save as otherwise appears from its subject or context,-(a)to the ports mentioned in the First Schedule, and to such parts of the navigable rivers and channels leading to such ports respectively as have been declared to be subject to Act XXII of 1855 (for the regulation of Ports and Port-dues) or to the Indian Ports Act, 1875, or to the Indian Ports Act, 1889;(b)to the other ports or parts of navigable rivers or channels to which the [Government] [Substituted by the A.O. 1937 for "Local Government".] in exercise of the power hereinafter conferred, extends this Act.
