[1]Tamil Nadu Canals and Public Ferries Act, 1890[2]
[Tamil Nadu Act 2 of 1890][3]
[9th
May, 1890]
An Act to make better
provision for the establishment of Canals and Public Ferries in the 2[State of
Tamil Nadu] and for the management thereof
WHEREAS it is expedient to
make better provision for the establishment of canals and public ferries in the
[4][State
of Tamil Nadu] and for the management thereof; It is enacted as follows:-
Section 1. Short title and local extent.-
This Act may be called the [5][Tamil
Nadu] Canals and Public Ferries Act, 1890.
It extends to the whole of
the [6][State
of Tamil Nadu].
Section 2. [Repeal]-
[7][*
* *]
Section 3. Definition.-
In this Act “vessel” includes any ship, barge, boat, raft, timber, bamboos or
floating materials propelled in any manner:
“channel” includes any
waterway, whether natural or artificial:
“line of navigation” means
any navigable channel, or series of connected navigable channels:
“canal” means a line of
navigation declared to be subject to the provisions, of this Act:
“ferry” means appeal at
which goods; animals or passengers are ??? across ??? by means of vessels;
“public ferry” a ferry
declared to be subject to the provision any sections 9 to 18 of this Act.
Section 4. Power to apply Act line of navigation.-
The [8][State
Government] may, by notification in the [9][Official
Gazette], declare any line of navigation to be subject to the provisions of
this Act from a date to be named in such notification, and may in like manner
cancel or modify any such notification.
[10][Section 5. Vessels to be registered or licensed as directed by Government.-
All vessels using a canal shall be either licensed or registered as the [11][State
Government] may direct:]
[12][Provided
that the [13][State
Government] may exempt from the operation of this section all or any vessels or
classes of vessels using a canal or portion of a canal].
Section 6. Power to fix fees and rates of toll and to establish toll-stations.-
The [14][State
Government] may from time to time-
(a)
fix rates of fees payable for the licensing
or registration of vessels;
(b)
establish stations at which tolls shall be
levied on vessels passing along a canal or on passengers, vehicles, animals or
goods landed therefrom, and fix the rates of such tolls;
(c)
fix fees for the use of public landing
places, wharves, piers, jetties, docks, ??? be-byes, sidings, sheds or
were-houses provided for the accommodation of vessel; using a canal or of goods
or passengers carried or to be carried thereon and for demurrage on vessels or
goods detained therein.
A notification of such tolls
or fees under clauses (b) and (c) of this section shall be exhibited to public
view in English and in the vernacular language of the district at the places
where such tolls or fees are leviable.
Section 7. Power of person duly authorized to impose punishment for breach of Condition of licence and to deal with any obstruction or with navigation in contravention of Act.-
Any person duly empowered by [15][the
State Government] in this behalf may-
(i)
suspend or cancel the licence or registration
of any vessel in case of breach of any condition thereof, or in lieu of such
suspension or cancellation or of prosecution may recover from the person in
charge of the vessel a penalty not exceeding five rupees for each such breach;
(ii)
remove from the canal any vessel which may be
sunk or abandoned therein, and may ??? expense incurred in so doing by the pale
of the ??? a vessel left for more than three days without a competent person in
charge shall be held to be abandoned;
(iii)
in case of emergency remove any other
obstruction, or contrivance for fishing, or other thing which is an impediment
to navigation, or in other cases serve notice upon the owner, if any, to remove
any such thing within a reasonable time to be stated in the notice, failing
which he may remove it himself. Expenses incurred under this clause shall be
recoverable from the owner: Provided always that, in cases of interference with
private rights reasonable compensation shall be payable;
(iv)
prohibit the construction of any contrivance
for fishing or for any other purpose in the canal or any erection therein or on
a tow-path or other land appurtenant thereto;
(v)
stop any vessel navigating the canal in
contravention of any of the provisions of this Act or of any rule made or any
condition of licence or registration prescribed thereunder, and may detain it
until the same is complied with or until penalty has been paid or recovered
under clause (i) of this section or until the offence, if any, has been
inquired into and disposed of.
(vi)
Powers under this section may be conferred
either by name or in virtue of an office.
[16][Section 7-A. Power to declare that ferries not being public ferries shall be subject to rule for securing the safety of passengers.-
(1)
The [17][(State)
Government may, by notification in the Fort St. George Gazette, declare that
any ferry, not being a public ferry, shall be subject to any rules made by them
under this section for the purpose of securing the safety of passengers
conveyed across the ferry.
(2)
In particular and without prejudice to the
generality of the foregoing power, such rules may provide for-
(i)
the types of vessels that may be used for
conveying passengers across the ferry; and
(ii)
the number of passengers that may be so
conveyed on vessels of each such type.
Section 8. Power to apply Act to any ferry and define limits of ferry.-
The [18][State
Government] may, by notification in the [19][Official
Gazette], declare any ferry to be subject to the provisions of [20][sections
9 to 18 of this Act] from a date to be named in such notification, and may
define the limits of such ferry. The [21][State
Government] may, in like manner, cancel or modify any such notification.
Section 9. Upon such application existing rights of ferry to case and Proviso.-
From such date all
previously existing rights of ferry within the limits defined in the
notification shall cease and determine and it shall be unlawful for any person
not duly authorized to convey goods, animals or passengers by means of vessels
across a channel within such limits while such notification is in force;
Provided that, when rights of ferry are extinguished under this section,
compensation shall be payable for such extinction and shall be assessed as near
as may be under any law for the time being in force relating to the acquisition
of land for public purposes.
[22][Section 10. Power to provide for management of ferries and fix fees and rates of tolls.-
(1)
The [23][State]
Government may-
(a)
provide for the management of any public
ferry,
(b)
authorize any person to convey passengers,
animals, vehicles or goods across a channel by means of vessels at any public
ferry, or
(c)
assign the management of any public ferry to
a [24][local
board or municipal council.
(2)
All vessels used by a person authorized under
clause (b) of sub-section (1) shall be licensed, and the [25][State]
Government may fix the fees payable for such licence.
(3)
In the cases referred to in clauses (a) and
(b) of sub-section (1), the [26][State]
Government may levy tolls at such rates as they may fix upon passengers,
animals, vehicles and goods conveyed across the ferry.
(4)
Where under clause (c) of sub-section (1),
the management of a public ferry is assigned to a [27][local
board or municipal council, the [28][local
board or municipal council may levy tolls upon passengers, animals, vehicles
and goods conveyed across the ferry at such rates as it may, subject to the
control of the [29][State]
Government, fix. [30][The
net revenues derived from the management of the ferry shall be distributed between
the authorities (including the State Government) maintaining approach roads at
either end of the ferry, in such proportions and subject to such conditions as
the State Government may, from time to time, by notification, direct].
(5)
A notice in English and in the language of
the district specifying the tolls leviable at a ferry under sub-section (3) or
sub-section (4), as the case may be, shall be exhibited to public view on each
side of the ferry.
Section 11. Power to assign management of canal to district board or municipal council.-
The management of any canal [31][…]
may, by order of the [32][State
Government], be assigned to a [33][local
board or municipal council [34][…]
which shall exercise all the powers stated in section 7, and may, subject to
the control of [35][the
State Government], confer such powers on its servants. All persons duly
empowered under section 7 shall be deemed to be public servants within the
meaning of the Indian Penal Code (Central Act XLV of 1860).
Section 12. Power to appoint persons to collect tolls or fees and to lease out collection thereof.-
The [36][State
Government] 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 [37][State
Government] 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.
Section 13. Procedure in case of non-payment of toll, etc., on demand.-
In case any tolls, fees other than licence-fees or penalties payable under this
Act are not paid when demanded by a person duly appointed or empowered to
collect or impose the same, such person may seize any vessel, goods, vehicles
or animals in respect of which such toll, fee or penalty is payable or anything
in the possession of a passenger or person who is liable to such toll, fee or
penalty, and any person empowered by [38][the
State Government] or the managing authority in this behalf may sell the same by
auction after fifteen days' public notice of the sale if such toll, fee or
penalty is still unpaid. After deduction of such toll, fee or penalty and of
the expenses of sale, the surplus proceeds, if any, shall be paid to the person
from whose possession the thing sold was taken.
Section 14. What payments may be recovered as arrears of revenue.-
All canal and ferry rents and expenses incurred under section 7 may be
recovered by the Collector of the district in like manner as if they were
arrears of land-revenue:
[39][Provided
that any ferry rent due to a [40][local
board or municipal council shall be recovered as if the same were a tax due to
the 2 local board or municipal council].
Section 15. Form, etc., of licences and registrations.-
All licences granted and registrations effected under this Act shall be in such
form, shall be valid for a voyage or for such time, and shall contain, or be
subject to, such conditions as the [41][State
Government] may from time to time direct.
Section 16. Power to make rules.-
The [42][State
Government] may make rules in respect of any canal or public ferry for all or
any of the following purposes:-
(i)
declaring the powers to be exercised by any
person employed under this Act;
(ii)
providing for the grant of licences, for the
inspection of licensed vessels, and for their maintenance in good condition;
(iii)
regulating the dimensions of free board of
vessels using any canal or public ferry, the equipment of the same, and the
number of passengers and the nature and quantity of cargo to be carried
therein;
(iv)
regulating the speed at which vessels shall
be moved, the passing of vessels, the lights to be exhibited by vessels moving
or at anchor, the working of looks, the mooring of vessels, and the use of
landing places, wharves, piers, jetties, docks, basins, be-byes, sidings, sheds
or warehouses;
(v)
the disposal of vessels or other things
confiscated or seized under this Act;
(vi)
for the convenience of passengers; and generally
for the purpose of this Act.
Section 17. Penalty for breach of rule.-
Any person who breaks any rule made under this Act shall be punishable on
conviction by a Criminal Court with fine not exceeding fifty rupees in case of
a single offence and, in case of a continuing offence, not exceeding ten rupees
for every day during which such offence continues. If the offence is such as to
endanger human life, the punishment may extend to imprisonment of either
description for one year or to fine of five hundred rupees, or both.
Section 18. Penalty for navigating a canal or establishing or working a ferry in contravention of section 5, 7-A or 8.-
Any person navigating a canal or establishing or working a ferry in
contravention of section 5, [43][7-A]
or 9 of this Act shall be liable on conviction before a Criminal Court to fine
not exceeding five hundred rupees.
Section 19. Penalty for evasion of toll or fee and for unauthorized levy of toll, etc.-
Any person who refuses or evades payment of any toll or fee payable under this
Act, or without due authority levies any toll or fee under colour of this Act,
or, being empowered to collect tolls or fees under this Act, collects or
receives any sum in excess of the lawful due, shall on conviction by a Criminal
Court be punishable with imprisonment of either description not exceeding one
month, or with fine not exceeding one hundred rupees, or with both.
Section 20. Power of Court to order confiscation.-
On conviction had of any offence under this Act, the Court may order that any
vessel or other thing used in the commission of such offence shall be
confiscated.
[44][Section 21.
The [45](State
Government) may delegate all or any of [46](their)
powers under sections 5, 10, 11, 12, 13 and 15 to any officer not below the
rank of District Collector or Superintending Engineer].
[1] These words were
substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order,
1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order,
1969, which came into force on the 14th January, 1969.
[2] Received the assent
of the Governor on the 1st April, 1890, and of the Governor-General on the 9th
May, 1890
[3] For Statement of
Objects and Reasons see Fort George Gazette Supplement, dated the 3rd December,
1889, p. 3; for Report of the Select Committee, see ibid, dated the 25th
February, 1890, p. 1; for Proceedings in Council, see ibid, dated the 28th
January, 1890, p. 2 and ibid, dated the 1st April, 1890, p. 3.
This
Act was extended to the merged State of Pudukkottai by section 3 of, and the
First Schedule to, the Tamil Nadu Merged States (Laws) Act, 1949 (Tamil Nadu
Act XXXV of 1949).
This
Act was extended to the Kanyakumari district and the Shencottah taluk of the
Tirunelveli district by section 3 of, and the First Schedule to, the Tamil Nadu
(Transferred Territory) Extension of Laws Act, 1960 (Tamil Nadu Act 23 of
1960), which came into force on the 1st April, 1961 repealing the corresponding
law in that territory.
[4] This expression was
substituted for the expression “Presidency of Madras” by the Tamil Nadu
Adaptation of Laws Order, 1970, which was deemed to have come into force on the
14th January, 1969.
[5] These words were
substituted for the word “Madras” by the Tamil Nadu Adaptation of Laws Order,
1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order,
1969, which came into force on the 14th January, 1969.
[6] For Statement of
Objects and Reasons see Fort George Gazette Supplement, dated the 3rd December,
1889, p. 3; for Report of the Select Committee, see ibid, dated the 25th February,
1890, p. 1; for Proceedings in Council, see ibid, dated the 28th January, 1890,
p. 2 and ibid, dated the 1st April, 1890, p. 3.
This
Act was extended to the merged State of Pudukkottai by section 3 of, and the
First Schedule to, the Tamil Nadu Merged States (Laws) Act, 1949 (Tamil Nadu
Act XXXV of 1949).
This
Act was extended to the Kanyakumari district and the Shencottah taluk of the
Tirunelveli district by section 3 of, and the First Schedule to, the Tamil Nadu
(Transferred Territory) Extension of Laws Act, 1960 (Tamil Nadu Act 23 of
1960), which came into force on the 1st April, 1961 repealing the corresponding
law in that territory.
[7] Rep., by the
Repealing and Amending Act, 1901 (Central Act XI of 1901).
[8] The words “Provincial
Government” were substituted for the words “Governor in Council” by the
Adaptation Order of 1937 and the word “State” was substituted for “Provincial”
by the Adaptation Order of 1950.
[9] These words were
substituted for the words “Fort St. George Gazette” by the Adaptation Order of
1937.
[10] This section was
substituted by Madras Act II of 1895, section 1.
[11] The words “Provincial
Government” were substituted for the words “Governor in Council” by the
Adaptation Order of 1937 and the word “State” was substituted for “Provincial”
by the Adaptation Order of 1950.
[12] This proviso was
added to S. 2 by S. 2 of Madras Act V of 1914.
[13] The words “Provincial
Government” were substituted for to words “Governor in Council” by the
Adaptation Order of 1937 and the word “State” was substituted for “Provincial”
by the Adaptation Order of 1960.
[14] The words “Provincial
Government” were substituted for to words “Governor in Council” by the
Adaptation Order of 1937 and the word “State” was substituted for “Provincial”
by the Adaptation Order of 1960.
[15] The words “the
Provincial Government” were substituted for the word “Government” by the
Adoption Order of 1937 and the word “State” was substituted for “Provincial” by
the Adaptation Order of 1950.
[16] This section was
inserted by section 3 of the Canals and Public Ferries (Amendment) Act, 1941
(Madras Act XX of 1941). This Act was permanently re-enacted by section 2 of,
and the First Such dule to, the Tamil Nadu Re-enacting and Repealing (No. I)
Act, 1948 (Tamil Nadu Act VII of 1948).
[17] This word was substituted
for the word “Provincial” by the Adaptation Order of 1950.
[18] The words “Provincial
Governments” were substituted for the words “Governor in Council” by the
Adaptation Order of 1937 and the word “State” to substituted for “Provincial”
by the Adaptation Order of 1950.
[19] These words were
substituted for the words “Fort St. George Gazette” by the Adaptation Order of
1937.
[20] These words and
figures were substituted for the words “this Act,” by section 4 of the Canals
and Public Ferries (Amendment) Act, 1941) (Madras Act, XX of 1941). This Act
was permanently re-enacted by section 2 of, and the First Schedule to, the
Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of
1948).
[21] The words “Provincial
Governments” were substituted for the words “Governor in Council” by the
Adaptation Order of 1937 and the word “State” to substituted for “Provincial”
by the Adaptation Order of 1950.
[22] This section was
substituted for the original section 10 by section 2 of the Canals and Public
Ferries (Amendment) Act, 1939 (Tamil Nadu Act VII of 1939).
[23] This word was
substituted for the word “Provincial” by the Adaptation Order of 1950.
[24] Now panchayat union
council or panchayat.
[25] This words was as
substituted for the word “Provincial” by the Adaptation Order of 1950.
[26] This words was as
substituted for the word “Provincial” by the Adaptation Order of 1950.
[27] Now panchayat union
council or panchayat.
[28] Now panchayat union
council or panchayat.
[29] This words was as
substituted for the word “Provincial” by the Adaptation Order of 1950.
[30] This sentence was
substituted for the original sentence by section 2 of the Tamil Nadu Canals and
Public Ferries (Amendment) Act, 1956 (Tamil Nadu Act I of 1956), which shall be
deemed to have come into force on the 6th November, 1947.
[31] The words “or public
ferry” were omitted by section 3 of the Canals and Public Ferries (Amendment)
Act, 1939 (Tamil Nadu Act VII of 1939).
[32] The words “Provincial
Government” were substituted for the words “Governor in Council” by the
Adaptation Order of 1937 and the word “State” was substituted for “Provincial”
by the Adaptation Order of 1950.
[33] Now panchayat union
council or panchayat.
[34] The words “and
thereupon in every such case the revenue accruing therefrom shall be credited
to the funds of such managing authority” were omitted by the Adaptation Order
of 1937.
[35] 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.
[36] The words “Provincial
Government” were substituted for the words “Governor in Council” by the
Adaptation Order of 1937 and the word “State” was substituted for “Provincial”
by the Adaptation Order of 1950.
[37] The words “Provincial
Government” were substituted for the words “Governor in Council” by the
Adaptation Order of 1937 and the word “State” was substituted for “Provincial”
by the Adaptation Order of 1950.
[38] 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.
[39] This proviso was
added by section 4 of the Canals and Public Ferries (Amendment) Act, 1939
(Tamil Nadu Act VII of 1939).
[40] Now panchayat union
council or panchayat.
[41] The words “Provincial
Government” were substituted for the words “Governor in Council” by the
Adaptation Order of 1937 and the word “State” was substituted for “Provincial”
by the Adaptation Order of 1950.
[42] The words “Provincial
Government” were substituted for the words “Governor in Council” by the
Adaptation Order of 1937 and the word “State” was substituted for “Provincial”
by the Adaptation Order of 1950.
[43] The figure and letter
“7-A” were inserted by section 5 of the Canals and Public Ferries (Amendment)
Act, 1941 (Madras Act XX of 1941). This Act was permanently re-enacted by
section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing
(No. I) Act, 1948 (Tamil Nadu Act VII of 1948).
38
Section 21 was added by Tamil Nadu Act VIII of 1914.
[44] Section 21 was added
by Tamil Nadu Act VIII of 1914.
[45] The words “Provincial
Government” were substituted for the words “Governor in Council” by the
Adaptation Order of 1937 and the word “State” was Substituted for “Provincial”
by the Adaptation Order of 1950.
[46] This word was
substituted for the word “his” by the Adaptation Order of 1937.