Section 2 in Rules Made Under Bengal Ferries Act, 1885
2. The revised rules framed under Section 15 of the Act, as they now stand will apply only to public ferries the management of which has not been vested in any local authority or what may be called the "reserved" ferries. In case of "transferred" ferries i.e., the management of which has been vested in a local authority these model rules should be adopted by the local authority concerned with only this alternative that the term "district board", "local board" or "municipality" as the case may be should be substituted for the term "Magistrate" throughout. Similarly, in the model form of agreement which is appended to these rules it will also be necessary to make suitable substitution for the term "Secretary of State for India in Council", "Government", and the like; but in clause 4(g) of the agreement form the expression "District Officer" should stand unchanged.
