Section 3(5) in Tamil Nadu Outports Landing and Shipping Fees Act, 1885
(5)[ the word "goods" includes wares and merchandise of every description [and carts, carriages, animals, baggage and other articles;] [The original clauses (3) and (4) were renumbered as clauses (4) and (5) respectively by section 5 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919).]]
