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State of Telangana - Section

Section 21 in Telangana Ferries Act, 1314 F

21. Penalty for collecting in excess of prescribed toll or detaining passengers, etc.

- If a lessee or any person authorised to collect toll or a person in possession of a private ferry demands or collects a toll in excess of the prescribed toll or without any sufficient cause detains any man, animal, vehicle or other thing, he shall be liable to a fine which may extend to one hundred rupees.