Section 6 in Tamil Nadu Outports Landing and Shipping Fees Act, 1885
6. Rules.
- The Government may, from time to time, make rules -(a)appointing places where goods [or particular classes of goods] [Inserted by section 10 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919). G. Clauses (c) and (d) were added by section 11 of the Adaptation Order of 1937.] intended for shipment or landed from ships within the port are to be placed for the purpose of assessing the fees payable under this Act [and places where passengers may land or embark] [Inserted by section 10 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919).];(b)regulating the manner in which such fees shall be assessed and the time when they shall be paid;(c)[ providing for the ascertainment and recovery of the amount of any damage that may be caused to a pier, jetty, wharf, quay or other work in a port by any person or by any vessel or drift; and] [Clauses (c) and (d) were added by section 11 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919).](d)generally for carrying out the purposes of this Act.Such rules and any alteration or cancellation thereof shall be published in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.], and shall, thereupon, have the force of law.
