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State of Jharkhand - Section

Section 29 in The Bengal Ferries Act, 1885

29. Fines payable to lessee.

- Where the tolls of any public ferry have been leased under the provisions hereinbefore contained, the whole or any portion of any fine realised under Section 27 or Section 28 may, notwithstanding anything contained in Section 20, be, at the discretion of the convicting Magistrate or Bench of Magistrates, paid to the lessee.