Section 13 in Andhra Pradesh Gram Panchayat, Public or Government Ferries Rules, 2000
13. Fund of the Joint Committee.
(1)The fund for the working of the Joint Committee shall consist of;(i)the collections made at ferry points,(ii)the sale proceeds of the ferry, and(iii)such grants as may be obtained from the Government.(2)The fund collected and obtained shall be deposited in the nearest Government Treasury or in the nearest post office Savings Bank or in both, in the name of the Joint Committee.(3)The funds shall be operated upon by the Chairman and he shall be responsible for the proper accounting of all receipts and expenditure.(4)The funds shall be utilised primarily;(i)for the maintenance of road leading to the ferry.(ii)for providing amenities to passenger who cross the ferry by way of providing shelter, drinking water, latrines, etc., and(iii)for meeting any other incidental expenditure in connection with management of the ferry.
