Section 5 in The Tamil Nadu Canals and Public Ferries Act, 1890
5. [ Vessels to be registered or licensed as directed by Government. [Substituted by section 1 of the Madras Act V of 1895.]
- All vessels using a canal shall be either licensed or registered as the [State Government] may direct:][Provided that the [State Government] [Proviso was added to section 5 by section 2 of the Madras Act V of 1914.] may exempt from the operation of this section all or any vessels or classes of vessels using a canal or portion of a canal.]
