Section 2 in Maharashtra Ferries and Inland Vessels Act, 1868
2. [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Section 3 schedule ] may constitute public ferries, establish new and discontinue existing ferries.
- It shall be lawful for the [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Section 3 schedule ] to declare by notification what ferries within the [State of Bombay] [These words were substituted for the words 'pre-Reorganisation State of Bombay, excluding the transferred territories' by Bombay 60 of 1959, Section 4(c).] shall be deemed public ferries, and also by notification from time to time, to establish any new public ferry or discontinue any existing public ferry.
