Section 253 in The Orissa Municipal Corporation Act, 2003
253. Declaration of ferries as Corporation ferries.
(1)Where a ferry plies between two points on a water course and either one or both the points are situated within a Corporation area, the Government, may, after considering the views of the concerned Corporation, declare such ferry to be a Corporation ferry, and thereupon, the profits derivable from the plying of such ferry shall be credited to the Corporation Fund.(2)Due compensation shall be given by the concerned Corporation to any person for the loss which he may have sustained as a result of a ferry being declared to be a Corporation ferry.
