9. Power to transfer moneys from the general account to pilotage account and vice versa.-
The Commissioners shall have the power, with the previous sanction of the Central Government, to apply [any sum out of] [Inserted by the Port Trusts and Ports Amendment Act, 1951 (35 of 1951), section 195 (16-7-1951)] the moneys credited to the general account towards meeting deficit if any, in the pilotage account [maintained under section 36 of the Indian Ports Act, l908 (15 of 1908)] [Inserted by the Port Trusts and Ports Amendment Act, 1951 (35 of 1951), section 195 (16-7-1951)] and to transfer the whole or [part of the surplus funds, if any, in such pilotage account] [ Substituted by Act 35 of 1951, s.195, for word "part of the surplus funds in the pilotage account"] to the general account.
