Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2)(b) in Rules Made Under Bengal Ferries Act, 1885

(b)any bulk or other weight of freight in excess of the number or bulk or weight, as the case may be, which such boat is authorised by the Magistrate to carry.