Section 13 in The Northern India Ferries Act, 1878
13. Private ferry not to ply within two miles of public ferry without sanction.
- [Except with the sanction of the Magistrate of the district or such other officer as the [State] [Substituted by Act III of 1886, Section 2(1).] Government may from time to time, appoint in this behalf, by name or in virtue of his office, no person shall establish, maintain or work 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 may, by notification in the Official Gazette, reduce or increase the said distance of two miles to such extent as it thinks fit :] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.]Provided also that nothing hereinbefore contained shall prevent persons plying between two places, one which is without, and one within, the said limits, when the distance between such two places is not less than three miles, or apply to boats [which do not ply for fire, or which the [State] [Added by Act III of 1886, Section 2(2), infra.] Government expressly exempts from the operation of this section.]
