- Every person crossing by any public ferry who refuses to pay the proper tolls; and every person-who, with intent to avoid payment of such toll fraudulently or forcibly crosses by any such ferry without paying the toll; orwho obstructs any toll-collector or lessee of the tolls of a public ferry, or any of his assistants, in any way in the execution of their duty under this Act; orwho, after being warned by any such toll-collector, lessee or assistant not to do so, goes, or takes any animals, vehicles or other things, into any ferryboat, or upon any bridge at such a ferry which is in such a state or so loaded as to endanger human life or property; orwho refuses or neglects to leave, or remove any animals, vehicles or goods from any such ferry-boat or bridge on being requested by such toll-collector, lessee or assistant to do so, orwho moors any boat, raft, or other substance to, or in any way obstructs, any part of a public ferry;shall be punished with fine which may extend to fifty rupees.
