6. Power to declare, establish, define and discontinue public ferries.
- It shall be lawful for the Lieutenant-Governor from time to time to-(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 his 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 he deems unnecessary.Every such declaration, establishment, definition, change or discontinuance, shall be made by notification:Provided that, when any alteration in the course or in the limits of a public ferry is rendered necessary by changes in the river on which such ferry is established, such alteration may be made by an order in writing by the Magistrate of the district.[In Bengal Government Notification dated the 9th May 1889, the power under clauses (d) and (e) of Section 6 of the Act, to define the limits and to change the course of such public ferries as are under their control have been, delegated to District Magistrates in Bengal.In Bengal Government [Notification No. 3403-L.S.G., dated the 1st December 1904, the powers conferred upon the Lieutenant-Governor by clauses (a), (b), (c) and (f) of Section 6 have been delegated to the Commissioners of Divisions. Under Section 35, the power mentioned in the last clause of Section 6 will be exercised by the District Board in respect of any ferry placed under its management.] [The Notification will be found in Part II.]
