Section 9 in Tamil Nadu Outports Landing and Shipping Fees Act, 1885
9. [] [The original section 9 was renumbered as section 10 and the new section 9 was inserted by section 12 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919).]
Where any vessel or drift fouls a pier, jetty, wharf or quay and causes damage thereto, the owner or master of the vessel or the owner of the drift, as the case may be, shall be liable for the amount of such damage which may be ascertained and recovered, in accordance with rules made by the [Government] [Substituted for the words 'Governor in Council' by the Adaptation Order of 1937.], either by seizure and sale of such vessel or drift and of any property thereon or in such other manner as may be prescribed.
