Section 2A in Maharashtra Ferries and Inland Vessels Act, 1868
2A. [Vesting of public ferries in local bodies; Powers of local bodies in respect thereto. [Section 2A was inserted by Bombay 8 of 1923, Section 2.]
- It shall be lawful for the [Commissioner] [Section 1 was inserted by Bombay 60 of 1959, Section 4(b).] to declare by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] that any public ferry notified under section 2 shall vest in the local body or jointly in the local bodies, exercising authority over the area or areas as the case may be, in which such ferry is situate and thereafter such local body or bodies shall exercise in respect of such ferry all the powers specified in the Schedule to this Act:Provided that the power of exemption under clause (d) of section 3 shall also be exercisable by the [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Section 3 schedule ].Explanation. - For the purpose of this section "local body" means a district local board or a municipality.]
