Section 2 in Bombay Ferries and Inland Vessels Act, 1868
2. [Commissioner] may constitute public ferries, establish new and discontinue existing ferries. - It shall be lawful for the [Commissioner] to declare by notification what ferries within the [State of Bombay] shall be deemed public ferries, and also by notification from time to time, to establish any new public ferry or discontinue any existing public ferry.
[2A.Vesting of public ferries in local bodies; Powers of local bodies in respect thereto. - It shall be lawful for the [Commissioner] to declare by notification in the [Official Gazette] that any public ferry notified under section 2 shall vest in the local body or jointly in the local bodies, exercising authority over the area or areas as the case may be, in which such ferry is situate and thereafter such local body or bodies shall exercise in respect of such ferry all the powers specified in the Schedule to this Act:Provided that the power of exemption under clause (d) of section 3 shall also be exercisable by the [Commissioner].Explanation. - For the purpose of this section "local body" means a district local board or a municipality.]
