Section 72 in The Orissa Grama Panchayats Act, 1964
72. Apportionment of income of ferries and markets.
(1)Whenever the State Government are of the opinion that -(a)any ferry vested in the Grama Panchayat connects public streets under the management of more than one local authority; or(b)the residents within the jurisdiction of more than one local authority use any market or fair the rights of management, regulation and control whereof is vested in the Grama Panchayat.The State Government or the prescribed authority may from time to time apportion the income of such ferry or, as the case may be, of the market or fair among the aforesaid local authorities in such manner and proportion as the State Government or the prescribed authority may decide.(2)Notwithstanding anything contained in this Act whenever the State Government deem it expedient so to do they may by general or special order made in that behalf and subject to such conditions as may be specified therein direct that the management of any ferry or of any market or fair referred to in Sub-section (1) shall vest in such person or authority as the State Government may deem fit.
