Section 3 in The Tamil Nadu Canals and Public Ferries Act, 1890
3. Definitions.
- In this Act "ferry" includes any ship, barge, boat, raft, timber, bamboos or floating materials propelled in any manner;"channel" includes any waterway, whether natural or artificial;"line of navigation " means any navigable channel, or series of connected navigable channels;"canal" means a line of navigation declared to be subject to the provisions of this Act;"ferry" means a place at which goods, animals or passengers are conveyed across a channel by means of vessels;"public ferry" means a ferry declared to be subject to the provisions of [sections 9 to 18 of this Act] [Substituted for the words 'this Act' by Madras Act XX of 1941. This Act was permanently re-enacted by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacted and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).].
