Section 12 in The Tamil Nadu Canals and Public Ferries Act, 1890
12. Power to appoint persons to collect tolls or fees and to lease out collection thereof.
- The [State Government] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] or the managing authority shall appoint persons to collect tolls or fees payable under this Act. The collection of such tolls or of fees other than licence-fees may, under such conditions as the [State Government] [The words 'the Provincial Government' were substituted for the word 'Government' 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 prescribe, be leased out and in such case the lessee and his agents and servants shall be deemed to be so appointed.
