(1)The [Government] [Substituted by the A.O. 1937 for "Local Government"] shall appoint some officer or body of persons at every port at which any dues, fees or other charges are authorized to be taken by or under this Act to receive the same and, subject to control of the [Government] [Substituted by the A.O. 1937 for "Local Government"], to expend the receipts on any of the objects authorised by this Act.
