- No person shall cross any river or stream on a buoy or inflated skin, nor shall have in his possession or custody any buoy or skin for the purpose of being used in crossing any river or stream, except [ - ] [The words 'with the consent and' were omitted by the Punjab Laws (Amendment) Act, 1878 (12 of 1878), section 6.] subject to rules to be from time to time, either generally or in any particular instance, prescribed by the State Government.
