Section 5C in Bombay Ferries and Inland Vessels Act, 1868
5C. Power to take possession of boats, etc. on surrender of lease.
- When the lease of the tolls of any ferry is surrendered under section 5B, the Executive Engineer of the division, as the case may be, the Collector of the district, within whose jurisdiction such ferry is situated, may take possession of all boats as their equipment, and all other material and appliances, used by the lessee for the purposes of such ferry, and use the same (paying such compensation for the use thereof as the [State Government] [Substituted for 'Commissioner' by Gujarat 15 of 1964, dated 2nd May 1964] may in each case direct) until the said Executive Engineer or Collector can conveniently procure proper substitutes therefor.]
