Section 8(3) in Colonial Courts of Admiralty Act, 1890
(3)If and so long as any of such droits or forfeitures by virtue of this or any other Act form part of the revenues of the said possession the same shall subject to the provisions of any law for the time being applicable thereto, be notified, accounted for, and dealt with in manner directed by the Government of the possession and the Treasury shall not have any power in relation thereto.
