Section 16 in The Tamil Nadu Canals and Public Ferries Act, 1890
16. Power to make rules.
- The [State Government] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may make rules in rules, respect of any canal or public ferry for all or any of the following purposes :-(i)declaring the powers to be exercised by any person employed under this Act;(ii)providing for the grant of licences, for the inspection of licensed vessels, and for their maintenance in good condition;(iii)regulating the dimensions of free board of vessels using any canal or public ferry, the equipment of the same, and the number of passengers and the nature and quantity of cargo to be carried therein;(iv)regulating the speed at which vessels shall be moved, the passing of vessels, the lights to be exhibited by vessels moving or at anchor, the working of looks, the mooring of vessels, and the use of landing places, wharves, piers, jetties, docks, basins, lie-byes, sidings, sheds or warehouses;(v)the disposal of vessels or other things confiscated or seized under this Act;(vi)for the convenience of passengers; and(vii)generally for the purpose of this Act.
