9. Power to transfer moneys from the general account to pilot age account and vice versa.-
The Commissioners shall have the power, with the previous sanction of the Central Government, to apply 2[any sum out of] the moneys credited to the general account towards meeting deficits, if any, in the pilotage account 3[maintained under section 36 of the Indian Ports Act, 1908 (15 of 1908)] and to transfer the whole or 3[part of the surplus funds, if any, in such pilot age account] to the general account.