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State of Madhya Pradesh - Section

Section 22 in The Northern India Ferries Act, 1878

22. Penalty for taking unauthorized toll, and for causing delay.

- Every such lessee or other person as aforesaid and any person in possession of a private ferry asking or taking more than the lawful toll, or too without due cause delaying any person, animal, vehicle or other thing, shall he punished with fine which may extend to one hundred rupees.