Section 63 in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
63. Management of ferries vested in Gram Sabha. [Section 122-A (2) and Rules 115-C of U.P.Z.A. & L.R. Act and Rules].
- It shall be the duty of the Bhumi Prabandhak Samiti to make all the necessary arrangements to see that the boat or temporary bridge is maintained and kept in good repairs so that passengers are not put to any inconvenience. The Bhumi Prabandhak Samiti has the right to take fees from the passengers. Where the claims of different Gram Sabhas or Zila Panchayats having jurisdiction on either side of the ferries are concerned, the income should be divided between the Gram Sabha or Zila Panchayats equally and the administration should be handed over to each Gram Sabhas or Zila Panchayat, as the case may be, for three successive years alternatively. [See Sant Prakash's U.P. Kshettra Panchayat and Zila Panchayat Adhiniyam].Note. - The Bhumi Prabandhak Samiti should, in respect of miscellaneous sources of income mentioned in above paragraphs, maintain the customary rates as far as possible. Except in cases where the Zamindars for some consideration charged unusually low rates, the charges should not be substantially enhanced lest hardship may be caused to the people concerned.Graveyard and Cremation Ground
