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State of Odisha - Section

Section 23 in The Orissa Private Ferries Rules, 1954

23.

No ferryman or servant of the proprietor shall demand any fee for services rendered in conveying goods or vehicles into or from a ferry boat or in loading or unloading goods and any person contravening this rule shall be liable to dismissal without prejudice to any punishment to which he is liable under Section 23 of the Act.