Section 3(1) in Himachal Pradesh Ferries Act, 1956
(1)The State Government may, from time to time -(a)declare what ferries shall be deemed public ferries, and the respective districts in which, for the purposes of this Act, they shall be deemed to be situate;(b)take possession of a private ferry and declare it to be a public ferry;(c)establish new public ferries where, in its opinion, they are needed;(d)define the limits of any public ferry;(e)change the course of any public ferry; and(f)discontinue any public ferry which it deems unnecessary.
