16. Private ferry not to ply within two miles of public ferry without sanction.
- No person shall, except with the sanction of the Magistrate of the district, maintain a ferry to or from any point within a distance of two miles from the limits of a public ferry :Provided that, in the case of any specified public ferry, the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may, by notification, reduce or increase the said distance of two miles to such extent as [it] [Word substituted by the Government of India (Adaptation of India Laws) Order, 1937.] thinks fit :Provided also that nothing hereinbefore contained shall prevent persons keeping boats to ply between two places, one of which is without, and one within, the said limits, when the distance between such two places is not less than three miles, or shall apply to boats which the Magistrate of the district expressly exempts from the operation of this section.
