Section 7 in Tamil Nadu Outports Landing and Shipping Fees Act, 1885
7. Appointment of Officer to levy and receive landing and shipping fees.
- The [Government] [Substituted for the words 'Governor in Council' by the Adaptation Order of 1937.] shall appoint an officer of Government to levy and receive all fees payable under this Act, and to pay the same into such treasury, and keep such accounts as the Government may, from time to time, prescribe. The officer so appointed may, with the sanction of the Government, appoint such persons as he shall think fit to assist him in carrying out the provisions of this Act, all of whom shall wear a distinguishing badge of a kind to be prescribed by such officer.
