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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(2) in Himachal Pradesh Ferries Act, 1956

(2)Such Magistrate or officer shall, except when the tolls at such ferry are leased, make all necessary arrangements for the supply of boats or such ferry, and for the collection of authorised tolls leviable thereat.