Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Minor Ports Fund Act, 1938 19 of 1938 [10 January 1939] CONTENTS 1. Short title and extent 2. Definition of Minor Ports Fund 3. Disposal of surplus on the 31st March 1939 4. Disposal of subsequent surpluses Madras Minor Ports Fund Act, 1938 19 of 1938 [10 January 1939] PREAMBLE An Act to provide for the disposal of the balance to the credit of the Minor Ports Fund in the Province of Madras. Whereas under sub-section (6) of section 36 of the Indian Ports Act, 1908 (Central Act XV of 1908), the disposal of the balances from time to time standing to the credit of port fund accounts is subject to the provisions of any local law; A n d whereas the Provincial Government have directed that all minor ports in the Province of Madras should be regarded as constituting a single port with a common port fund called the Minor Ports Fund; A n d whereas subsequently the Tuticorin Port Fund has been constituted as a separate fund under the Tuticorin Port Trust Act, 1924 (Madras Act II of 1924); And whereas it is expedient to provide by an Act of the Provincial Legislature for the disposal of the balance which is now standing and which may from time to time stand to the credit of the said Minor Ports Fund other than that of Tuticorin; It is hereby enacted as follows:-- 1. For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated 12th August 1938--Part IV, page 6 and Fort St. George Gazette, dated 4th October 1938--Part IV, page 184. 1. Short title and extent :- (1) This Act may be called the Madras Minor ports Fund Act, 1938. (2) It extends to the whole of the 1[State] of Madras. 1.This word was substituted for the word " Province " by the Adaptation Order of I950. 2. Definition of Minor Ports Fund :- In this Act, Minor Porta Fund means the common port fund of all the minor ports situated in the 1[State] of Madras other than Tuticorin. 1.This word was substituted for the word " Province " by the Adaptation Order of I950. 3. Disposal of surplus on the 31st March 1939 :- The balance standing on the 31st day of March 1939 to the credit of the Minor Ports Fund in excess of twenty lakhs of rupees shall be credited to and shall be disposed of along with the rest of the 2revenues of the 1[State]. 1.This word was substituted for the word " Province " by the Adaptation Order of I950. 2. Now the Consolidated Fund of the State. 4. Disposal of subsequent surpluses :- Such portion of the balance standing to the credit of the Minor Ports Fund on the 31st day of March in the year 1940 or in any subsequent year, as the 3[State] Government may with the approval, by resolution, of the Madras Legislative Assembly, determine, shall be credited to and shall be disposed of along with the rest of the 2revenues of the 1[State]. 1.This word was substituted for the word " Province " by the Adaptation Order of I950. 2. Now the Consolidated Fund of the State. 3. This word was substituted for the word " Provincial" by the Adaptation Order of 195o.