Section 33 in The Northern India Ferries Act, 1878
33. Similar power in cases of emergency.
- When any boats or their equipment or any materials or appliances suitable for setting up a ferry, are urgently required for facilitating the transport of officers, or troops of [the Government of India] [Substituted for the words 'Her Majesty' by the Adaptation of Laws Order, 1950. Schedule I.] on duty, or of any other person on the business of [Government] [Substituted for the words 'Her Majesty' by the Adaptation of Laws Order, 1950.], or of any animals, vehicles or baggage belonging to such officers, troops or persons or of any property of [Government] [Substituted for the words 'Her Majesty' by the Adaptation of Laws Order, 1950.], the Magistrate of the district may take possession of and use the same paying such compensation for the use thereof as the [Central Government] [Substituted for the words 'Local Government' by the Adaptation of Laws Order, 1937.] (where the transport is in connection with the affairs of the Central Government) and the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government in other cases may in each case direct until such transport is completed.
