Section 15 in The Tamil Nadu Canals and Public Ferries Act, 1890
15. Form, etc., of licences and registrations.
- All licences granted and registrations effected under this Act shall be in such form, shall be valid for a voyage or for such time, and shall contain, or be subject to, such conditions as 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 from time to time direct.
