22. Power to make rules in regard to private ferries.
- The Commissioner may from time to time make rules consistent with this Act, for the maintenance of order, and for the safety of passengers and property, at private ferries situated in his division.Rules made under this section shall be subject to the control of the [State Government] [Words substituted by the Government of India (Adaptation of India Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.], and shall be published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of India Laws) Order, 1937.] in such manner as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] directs, and shall thereupon have the force of law.
