(2)The Fund constituted under Sub-section (1) shall be held by the Board in trust for the purposes of this Act subject to the provisions herein contained and shall be maintained in the following distinct accounts, namely:(a)the Pilotage Account relating to all moneys including all fees for Pilotage and all fines and penalties levied under this Act from pilots, harbour-masters or other persons employed in the Pilot Service other than fines and penalties imposed by a Court;(b)the general account relating to all moneys received by or on behalf of the Board other than those specified in Clause (a); and(c)such other special accounts as Government may from time to time, direct.
