4. Power to declare, establish, define and discontinue public ferries.
- The [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time :(a)declare what ferries shall be deemed public ferries, and the respective districts in which for the purposes of this Act, they shall be deemed to be situate;(b)take possession of a private ferry and declare it to be a public ferry;(c)establish new public ferries where, in its opinion, they are needed;(d)define the limits of any public ferry;(e)change the course of any public ferry; and(f)discontinue any public ferry which it deems unnecessary.Every declaration, establishment, definition, change or discontinuance shall be made by notification in the Official Gazette :[Provided that when a river lies between two [States] [Substituted for the original proviso by the Devolution Act, 1920 (38 of 1920), section 2 and First Schedule.] the power conferred by this section shall, in respect of such river be exercised jointly by the State Government of those States by notification in their respective Official Gazettes [-] [The words 'and in any case where the said Local Governments fail to agree as regards the exercise of any such power, they shall exercise such power subject to the Control of the Governor- General-in-Council' were omitted by the Adaptation of Laws Order, 1937.] :Provided also that, when any alteration in the course or in the limits of a public ferry is rendered necessary by changes in the river, such alteration may be made, by an order under his hand, by the Commissioner of the Division in which such ferry is situate, or by such other officer as the State Government may, from time to time appoint by name or in virtue of his office in this behalf.
