15. Power to make rules in regard to public ferries.
- The Magistrate of the district, with the approval of the Commissioner, may from time to time make rules consistent with this Act, -(a)for the management of all public ferries within such district, and for regulating the traffic at such ferries;(b)for regulating the time and manner at and in which the terms in which, and the person by whom, the tolls of such ferries may be leased by auction;(c)for compensating persons who have compounded for tolls payable for the use of any such ferry when such ferry has been discontinued before the expiration of the period compounded for; and(d)generally, to carry out the purposes of this Act :And, when the tolls of a ferry have been leased under section 9, such Magistrate may, from time to time, with such approval as aforesaid, make additional rules consistent with this Act.(e)for collecting the rents payable for the tolls of such ferries;(f)for regulating the returns of traffic to be, from time to time, submitted by the lessee of such ferries;(g)in cases in which the communication is to be established by means of a bridge of boats, pontoons or rafts, or a swing-bridge, flying-bridge or temporary bridge, for regulating the time and manner at and in which such bridge shall be constructed and maintained, and opened for the passage of vessels and rafts through the same, and(h)in cases in which the traffic is conveyed in boats, for regulating -the number and kinds of such boats and their dimensions and equipment;the number of the crew to be kept by the lessee for each boat;the maintenance of such boats in good condition;the hours during which, and the intervals within which, the lessee shall be bound to ply; andthe number of passengers, animals and vehicles, and the bulk and weight of other things that may be carried in each kind of boat at one trip;and may, from time to time, with such approval as aforesaid, repeal or alter such rules.Rules made under this section shall be subject to the control of the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.], and shall be published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] in such manner as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] directs, and shall thereupon have the force of law.
