1[7. Pilot age fees and fines and penalties levied under the Act.-

All fees for pilotage and all fines and penalties levied under this Act from pilot or other persons employed in the pilot service, except fines and penalties imposed by a Court, shall be accounted for and expended by the Commissioners in accordance with the provisions of section 36 of the Indian Ports Act, 1908 (15 of 1908).]

1. Subs. by Act 35 of 1951, s. 193, for section 7, (w.e.f. 16-7-1951).

2. Ins. by s. 195, ibid.

3. Subs. by s. 195, ibid., for "part of the surplus funds in the pilotage account".

4. Subs. by s. 196, ibid., for section 10.