Section 19(4) in Maharashtra Ferries and Inland Vessels Act, 1868
(4)Government Notification, Revenue Department, No. 2305-B, dated the 8th April, 1902.G.N., P.W.D., No. 2420/36, dated the 5th June, 1944 - In exercise of the powers conferred by clause (a) of sub-section (2) of section 17-A of the Bombay Ferries and Inland Vessels Act, 1868 (Bom. II of 1868), the Government of Bombay is pleased to make the following rule, namely:-"The officers mentioned in column 1 of the Schedule hereto are empowered to grant licences under [sections 14-A and] [Substituted by G.N. of 12-8-1948.] 14-C of the Act in respect of ferries and vessels specified against them in column 2 of the said Schedule."
