(1)Any passenger using any public ferry or using the approach to or landing the place thereof, who refuse to pay the proper toll or with an intent to avoid payment of such toll fraudulently or forcibly use such ferry without paying the toll or who obstruct any toll collector or lease holder of the tolls of a public ferry or any of his authorized assistant in any way in the execution of their duly assigned under these rules,shall be prosecuted and punished in accordance with the appropriate provisions of the Indian Penal Code, 1860 and other provisions of law.
