Section 4 in Bombay Ferries and Inland Vessels Act, 1868
4. Appointment and salaries, of toll-keepers etc.
- It shall be lawful for the [State Government] [Substituted for 'Commissioner' by Gujarat 15 of 1964, dated 2nd May 1964] to provide for the appointment of toll-keepers, ferrymen and other servants for the management and conduct of any public ferry men and the salaries of such persons shall be defrayed from funds raised under this Act, or from other sources of local revenue, but not from the general [*] [Certain words omitted by Section 2 and Schedule I of the Devolution Act, 1920 (38 of 1920).] revenues [*] [Certain words omitted by Section 2 and Schedule I of the Devolution Act, 1920 (38 of 1920).].
