Section 26 in The Northern Indian Ferries Act, 1878
26. Penalty for maintaining private ferry within prohibited limits.
[Whoever establishes, maintains or works a ferry in contravention of the provisions of section 13 shall be punished with fine which may extend to five hundred rupees, and with a further fine, which may extend to one hundred rupees for every day during which the ferry is maintained or worked in contravention of those provisions; Subs. by Act 3 of 1886, s. 2, for section 26].
