Section 4 in Tamil Nadu Outports Landing and Shipping Fees Act, 1885
4. Levy of landing and shipping fees.
- Landing and shipping fees, according to the rates which may be fixed [by the [(Govemment) [The words 'by the Governor in Council' were inserted by section 3 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1915 (Tamil Nadu Act 1 of 1916).]]], from time to time, [may be levied] [The words 'may be levied' were substituted for the words 'shall be levied' by section 3 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1915 (Tamil Nadu Act 1 of 1916).] upon all [passengers and] [The words within square brackets were inserted by section 8 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919).] goods [***] [Certain words were omitted by the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919).] landed from or shipped into any vessel lying or being within the limits of any port within the [State of Tamil Nadu] [Substituted for the expression 'Presidency of Fort St. George' by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.] to which this Act may be applied. Such fees shall be payable in addition to all tolls and charges now lawfully levied within such port:[Provided that the [Government] [The proviso to section 4 which was repealed by Tamil Nadu Act VIII of 1914 was added by section 3 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1915 (Tamil Nadu Act 1 of 1916).] may, by general or special order, exempt any class or classes of [passengers or] [The words 'passengers or' were inserted by section 9 of the Tamil Nadu Outports Landing and Shipping Fees (Amendment) Act, 1919 (Tamil Nadu Act V of 1919).] goods from payment of fees under this Act, and may, in special cases, remit the whole or any portion of any charge levied under this section.]
