(5)other matters not specifically provided in this Chapter.D. Tolls on ferries and bridges[132. Ferries may be declared as municipal ferries. - (1) Where ferry plies between two points on a water course within the limits of different municipal areas, the State Government, after considering the views of the Board of Councilors of the respective municipal areas, may declare such ferry to be a municipal ferry, and direct that the profits derivable from the plying of such ferry shall be shared equally by the Municipalities governing the terminal points of such ferry and shall be credited to the Municipal Funds of the concerned Municipalities:Provided that the leasing of such ferry shall be made by the concerned Municipalities by turns.
