Section 5C in Maharashtra Ferries and Inland Vessels Act, 1868
5C. Power to take possession of boats etc., on surrender of lease.
- When the lease of the tolls of any ferry is surrendered under section 58, the Executive Engineer of the division, or, as the case my be, the Collector of the district, within whose jurisdiction such ferry is situate, may take possession of all boats and their equipment, and all other material and appliances, used by the lessee for the purposes of such ferry, and use the same (paying such compensation for the use thereof as the Commissioner may in each case direct) until the said Executive Engineer or Collector can conveniently procure proper substitutes therefore.]
