Section 6 in The Tamil Nadu Canals and Public Ferries Act, 1890
6. Power to fix fees and rates of toll and to establish toll-stations.
- The [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' 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,-(a)fix rates of fees payable for the licensing or registration of vessels;(b)establish stations at which tolls shall be levied on vessels passing along a canal or on passengers, vehicles, animals or goods landed therefrom, and fix the rates of such tolls;(c)fix fees for the use of public landing places, wharves, piers, jetties, docks, basins, lie-byes, sidings, sheds or ware-houses, provided for the accommodation of vessels using a canal or of goods or passengers carried or to be carried thereon and for demurrage on vessels or goods detained therein.A notification of such tolls or fees under clauses (b) and (c) of this section shall be exhibited to public view in English and in the vernacular language of the district at the places where such tolls or fees are leviable.
