(5)All expenses incurred for the sake of any such port, excluding expenses on account of pilotage but including--(a)the pay and allowances of all persons upon the establishment of the port,(b)the cost of buoys, beacons, lights and all other works, maintained chiefly for the benefit of vessels being in or entering or leaving the port or passing through the rivers or channels leading thereto,(c)pensions, allowances and gratuities of persons who have been employed in the port under or any other enactment relating to ports and port-dues, or such portion of those pensions, allowances and gratuities as the [Government] [Substituted by the A.O. 1937 for "Local Government"] may by rule determine,(d)with the previous sanction of the [government] [Substituted by the A.O. 1937 for "Local Government"],contributions towards the support of public hospitals or dispensaries suitable for the reception or relief of seamen or otherwise towards the provision of sanitary superintendence and medical aid for the shipping in the port and for seamen whether ashore or belonging to vessels in the port, and(e)with the like sanction, contributions towards sailors' homes institutes, rest-house and coffee-houses and fir other purposes connected eight the health, recreation and temporal well-being of sailors, shall be charged to the port fund account of the port.
