(1)A Municipality may, with the approval of the State Government declare that any ferry within the limits of a Municipal area is a Municipal ferry and the profits derivable therefrom shall, upon such declaration, be credited to the Municipal fund:Provided that due compensation shall be given to a person affected by such declaration.(2)Every Municipality shall maintain such ferry and make all provisions for safety and convenience of computers and properties to be conveyed by such ferry.(3)The Municipality may impose tolls on ferries for rendering ferry service and the rate of toll shall be such as may be determined by the Municipality.Provided that a Municipality may lease out a ferry on payment of a lum-sum, being part of the total annual tolls to be collected by the lessee.(4)Every lease shall be liable to be cancelled by the Municipality if the lessee has failed to make due provision for the safety and convenience of commuters or properties within 15 days after being required to do so by a notice in writing from the Municipality. On cancellation of the lease Municipality shall take over the ferries and make arrangement for ferry-service either by itself or by a fresh lease.(5)No person crossing a river or stream at or near a Municipal ferry in a boat or other appliance which is kept for personal or non-commercial use shall be liable, to pay any toll : Provided that such person shall be liable to pay such toll as may be fixed by the Municipality for using any ghat, stair or any other facility provided by the Municipality.
