Section 12(5) in Andhra Pradesh Gram Panchayat, Public or Government Ferries Rules, 2000
(5)The Joint Committee may make conditions as are necessary in connection with the proper functioning of the ferry for all or any of the following purposes namely: -(i)declaring power to be exercised by the persons appointed in connection with the management of the ferry.(ii)Providing for inspection of licensed vessels and for their maintenance in good condition.(iii)prescribing procedure to be followed in case of non-payment of tolls etc. when demanded by the person duly appointed or empowered to collect or impose the same and also for unauthorised levy of tolls when a lease has been given.(iv)Providing for payment of instalments recoverable from the lessee.(v)Providing for regulating the number, kind, dimensions and equipments of boars, for the number of sailors to be kept by the lessee on each boat, for the maintenance of boats continuously in good condition, for the hours during which the lessee shall ply boats and for the number of passengers, animals vehicles and bulk and weight of other things which may be sent in the boat in view or its kind, and(vi)keeping ferry in working condition.
