(4)All money received under this Act at or on account of any port subject to this Act, including--(a)[ fines other than those creditable to the pilotage account of the port under sub-section (5a)] [Substituted by the Act 35 of 1951 for the original clause.],(b)proceeds of waifs, and(c)any balance of the proceeds sale under section 14 where no right to the balance has been established on a claim made within three years from the date of the sale, shall be credited in the port fund account of the port.
