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State of Tamilnadu - Section

Section 10 in The Tamil Nadu Canals and Public Ferries Act, 1890

10. [ Power to provide for management of ferries and fix fees and rates of tolls. [Substituted for Tamil Nadu Act VII of 1939.]

(1)The [State] Government may-
(a)provide for the management of any public ferry,
(b)authorize any person to convey passengers, animals, vehicles or goods across a channel by means of vessels at any public ferry, or
(c)assign the management of any public ferry to a 31ocal board or municipal council.
(2)All vessels used by a person authorized under clause (6) of sub-section (1) shall be licensed, and the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may fix the fees payable for such licence.
(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.
(4)Where under clause (c) of sub-section (1), the management of a public ferry is assigned to a [local board or municipal council] [Now panchayat union council or panchayat.] may levy tolls upon passengers, animals, vehicles and goods conveyed across the ferry at such rates as it may, subject to the control of the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government, fix. [The net revenues derived from the management of the ferry shall be distributed between the authorities (including the State Government) maintaining approach roads at either end of the ferry, in such proportions and subject to such conditions as the State Government may, from time to time, by notification, direct.] [Substituted far the original sentence by Tamil Nadu Act 1 of 1956, which shall be deemed to have come into force on the 6th November 1947.]
(5)A notice in English and in the language of the district specifying the tolls leviable at a ferry under sub-section (3) or sub-section (4), as the case may be, shall be exhibited to public view on each side of the ferry.]