Section 10 in Tamil Nadu Outports Landing and Shipping Fees Act, 1885
10. [ [Substituted for the original section 10, as renumbered, by section 13 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919).]
(1)The law for the time being in force for the punishment of offences relating to the levy or payment of duties of sea-customs and for the reward of informers shall, as far as may be, apply to similar offences committed in respect of fees leviable under this Act.(2)Save as provided in sub-section (1), any contravention of any rule made under this Act shall be punishable with fine not exceeding one hundred rupees.]
