Section 6(a) in Tamil Nadu Outports Landing and Shipping Fees Act, 1885
(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).];
