12. No private boat shall be plied within two miles of Government ferry without sanction.
(1)No person shall establish a private ferry within two miles from the limits of any Government ferry, without the sanction of the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] or the officer appointed by the [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.] for this purpose under sections 5.(2)The [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.] may, by notification, reduce or increase the distance of two miles mentioned in sub-section (1), for any specific ferry.(3)Sub-section (1) shall apply to the following cases:(a)boats which are not plied on hire,(b)boats which the [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.] may exempt from the provisions of this section,(c)the traffic between two places, the distance between which is not less than three miles and one of which is situate within and the other beyond two miles of the limits of a Government ferry.
