Section 6(c) in Tamil Nadu Outports Landing and Shipping Fees Act, 1885
(c)[ providing for the ascertainment and recovery of the amount of any damage that may be caused to a pier, jetty, wharf, quay or other work in a port by any person or by any vessel or drift; and] [Clauses (c) and (d) were added by section 11 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919).]
