- The Government may at any time direct that the whole or any portion of the balance of the moneys which may be credited to the Consolidated Fund of the State in the account of Port under the Indian Ports Act, 1908 (15 of 1908) or the Orissa Ports Regulation, 1937 (Orissa Regulation II of 1937) after defraying therefrom all expenses legally chargeable from the said income shall be paid to the Board for the purpose of this Act.
