Section 3(4) in Tamil Nadu Outports Landing and Shipping Fees Act, 1885
(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).];]
