6. [ Assignment of management of public ferry to local authority. [Substituted for section 6 by A.P.A.O. 1957.]
- The Government may assign the management of any public ferry to the local authority within the limits of whose jurisdiction such ferry is wholly or partly situated, and may further direct that the whole or part of the proceeds accruing therefrom be paid into the fund of the concerned local authority; and thereupon such ferry shall be managed and such proceeds or part thereof shall be paid accordingly.]
