Section 3 in Tamil Nadu Outports Landing and Shipping Fees Act, 1885
3. Interpretation clause.
- In this Act, unless there shall be something repugnant in the subject or context, -(1)"port" means the space within such limits as may, from time to time, be defined by the Government for the purposes of this Act by notification in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.], and until a notification is so issued within such limits as may have been defined by the Government under the provisions of [Act XII of 1875] [See now the Indian Ports Act, 1908 (Central Act XV of 1908).] (Indian Ports Act);(2)"vessel" denotes anything made for the conveyance by water of human beings or, property;(3)[ "Drift" includes timber or other floating matter whether the same is in the possession or under the control of any person or not;] [The original clauses (3) and (4) were renumbered as clauses (4) and (5) respectively by section 5 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919).](4)[ "owner," when used in relation to goods, [or drift] [The original clauses (3) and (4) were renumbered as clauses (4) and (5) respectively by section 5 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919).] includes any consignor, consignee, shipper or agent for the sale, custody, landing or shipping of such goods [or drift] [The words 'or drift' were added by section 6 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919).];](5)[ the word "goods" includes wares and merchandise of every description [and carts, carriages, animals, baggage and other articles;] [The original clauses (3) and (4) were renumbered as clauses (4) and (5) respectively by section 5 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919).]](6)[ "Government" or "the Government", means, in relation to a port which is a major port within the meaning of the Indian Ports Act, 1908 (Central Act XV of 1908), the Central Government and, in relation to any other port, the State Government.] [Inserted by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.][***] [The words and figures 'Part II - of the payment of Landing and Shipping Fees ' were omitted by section 3 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919).]
