Section 9(c) in Maharashtra Landing and Wharfage Fees Act, 1882
(c)[ regulating the collection and remittance of the fees leviable under all or any of the provisions of this Act; and] [Clause (c) was inserted by section 5(b) of the Bombay Landing and Wharfage Fees Amendment) Act, 1916 (Bombay 5 of 1916).]
