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State of Maharashtra - Section
Section 16 in Maharashtra Ferries and Inland Vessels Act, 1868
16. Application of proceeds of tolls, farms and penalties.
- Rep. Bombay 1 of 1884.| Section 16 which is repealed, except in the City of Bombay, by the Bombay Local Boards Act, 1884 (Bombay I of 1884), Section 2, and Schedule, is as follows :-Clause 1.- In each district the proceeds from tolls and farms of public ferries, and from penalties levied under this Act, shall form the ferry fund of such district, and shall be appropriated in the first instance to the maintenance of the public ferries of the district, and the improvement of the roads leading to the said ferries the surplus, if any, being expended on local works in the district in such manner as Government may from time to time direct.Clause 2.- The limits of each district for the purposes of this section shall be such as Government may from time to time determine.Clause 3.- When a public ferry is partly in one district and partly in another, it shall be lawful for Government to assign to each district such proportion of the proceeds as they shall deem fit. The Bombay Local Boards Act, 1884 has now been repealed by Bombay 6 of 1923. |