(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.](2)Where ports are grouped by or under this Act, the following consequences ensue, namely :-(a)the state Government, in the exercise of its control over expenditure debatable to the group, may [*] [The words "subject to the control of the G.G. in C." omitted by the A.O. 1937. The words in italics had been Substituted by Act 6 of 1916, Section 10 for the words with the previous sanction.] make rules with respect to expenditure of the found for the sake of the several ports of the group on the objects authorized by this Act [*] [The words "and shall cause effect to be given to any directions which the G.G. in C. may deem it necessary to issue with respect to such expenditure" omitted by the A.O. 1937.] and (b) the State Government may exercise its authority under section 34 as regards all the ports in the group collectively at as regards any of them separately.
