Section 3(2) in Himachal Pradesh Ferries Act, 1956
(2)Every such declaration, establishment, definition, change or discontinuance shall be made by notification in the Official Gazette:Provided that when a river lies between two States the powers conferred by this section may, in respect of such river be exercised by the Himachal Pradesh Government in consultation with the Government of the other State and notifications may be issued by the State Governments concerned in their respective Official Gazettes:Provided also that, when any alteration in the course or in the limits of a public ferry is rendered necessary by changes in the river, such alteration may be made, by an order under his hand by the Deputy Commissioner of the District in which such ferry is situated, or by such other officer as the State Government may, from time to time, appoint by name or in virtue of his office in this behalf.
