Section 12 in Andhra Pradesh Gram Panchayat, Public or Government Ferries Rules, 2000
12. Duties of the Joint Committee.
(1)It shall be the duty of the Joint Committee to look after the affairs for the proper management of the ferry or ferries concerned.(2)The Joint Committee, if it is considered desirable, may lease out the ferry by public auction in accordance with the relevant rules made under the Andhra Pradesh Panchayat Raj Act, 1994.(3)The Joint Committee may levy tolls at such rates as they may fix, keeping in view the rate fixed for the Government ferries upon animals, vehicles of any passenger, goods conveyed across the ferry.(4)The Joint Committee shall exhibit a notice in English and in the language of the area, specifying the tolls leviable at a ferry, to public view on each side of the ferry.(5)The Joint Committee may make conditions as are necessary in connection with the proper functioning of the ferry for all or any of the following purposes namely: -(i)declaring power to be exercised by the persons appointed in connection with the management of the ferry.(ii)Providing for inspection of licensed vessels and for their maintenance in good condition.(iii)prescribing procedure to be followed in case of non-payment of tolls etc. when demanded by the person duly appointed or empowered to collect or impose the same and also for unauthorised levy of tolls when a lease has been given.(iv)Providing for payment of instalments recoverable from the lessee.(v)Providing for regulating the number, kind, dimensions and equipments of boars, for the number of sailors to be kept by the lessee on each boat, for the maintenance of boats continuously in good condition, for the hours during which the lessee shall ply boats and for the number of passengers, animals vehicles and bulk and weight of other things which may be sent in the boat in view or its kind, and(vi)keeping ferry in working condition.
