Section 10(3) in The Tamil Nadu Canals and Public Ferries Act, 1890
(3)In the cases referred to in clauses (a) and (6) of sub-section (1), the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may levy tolls at such rates as they may fix upon passengers, animals, vehicles and goods conveyed across the ferry.
