Section 4 in Maharashtra Landing and Wharfage Fees Act, 1882
4. "Government" "Landing place" and "Passengers" defined.
- In this Act [the term "Government" in relation to a major port means the Central Government,] [The words the term 'Government' in relation to a major port means the Central Government, and save as aforesaid means the 'Provincial Government' were inserted by the Adaptation of Indian Laws Order in Council.] and save as aforesaid means the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government; the [term "landing place" includes a bandar, wharf, pier, jetty, hard and any place used for the landing, shipping or storage of goods, or for the embarking or disembarking of passengers;] [The definition of the term 'landing place' was substituted by section 2(a) of the Bombay Landing and Wharfage Fees (Amendment) Act, 1916 (Bombay 5 of 1916).][* * *] [The definition of term 'Commissioner' was rendered by section 2(b) of the Bombay Landing and Wharfage Fees (Amendment) Act, 1916 (Bombay 5 of 1916).][and the term "passengers" means any person of three years of age or upwards, carried in a vessel, other than the master and crew and the owner, his family and servants.] [This definition was added by section 2(c), of the Bombay Landing and Wharfage Fees (Amendment) Act, 1916 (Bombay 5 of 1916).]
