- When any boats or their equipments, or any materials or appliances suitable for setting up a ferry, are emergently required for facilitating the transport of officers or troops of [Government] [Word substituted by the Adaptation of Laws Order, 1950.] on duty, or of any other persons on the business of [Government] [Word substituted by the Adaptation of Laws Order, 1950.] or of any animals, vehicles or baggage belonging to such officers, troops or persons, or of any property of [Government] [Word substituted by the Adaptation of Laws Order, 1950.] the Magistrate of the district may take possession of and use the same (paying such compensation for the use thereof as the [Central Government, where the transport is in connection with the affairs of the Central Government, and the [State] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] Government in other cases] may in each case direct) until such transport is completed.
