Section 32 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999
32. Penalties on passengers offending.
- Every person,-(i)crossing by any public or private ferry, or using the approach to, or landing place thereof, and refuses to pay the proper toll; Or(ii)who, with intent to avoid payment of such toll fraudulently or forcibly crosses by any such ferry without paying the toll; or(iii)who, obstructs any toll-collector or lessees of a public ferry or any of his assistants, in any way in execution of their,duty under these rules, or(iv)who, after being warned by any 'such toll-collector, lessee or assistant not to do so, goes or takes any animals, Vehicles or other things into any ferry boat, or upon, any bridge, at such a ferry, which is in such a state or so loaded as to endanger life or property; or(v)who refuses or neglects to leave, or remove any animals, vehicles or goods from any such ferry boat or bridge, on being requested by such toll-collector, lessee Or assistant to do so;shall be punished with fine which may extend to Two hundred fifty rupees.
