Section 40 in The Control and Management of Ferries Rules, 1968
40.
Any officer/staff of the Directorate of Inland Water Transport remaining in-charge of checking of tickets or collection of tolls shall not allow any passengers to cross any public ferry without paying the tolls fixed from time to time for the ferry by the Government under Section 15 of the Northern India Ferries Act, 1878 (Act 17 of 1878), unless such passenger is specifically exempted thereunder any law for the time being in force.Appendix AThe following major ferries on the Brahmaputra-
