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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(e) in The Control and Management of Ferries Rules, 1968

(e)'Recognised non-transport ferry' means and includes a private ferry or private boat authorised by the competent authority which are not used on hire for crossing of persons, animals and goods belonging to the owner of the ferry or boat without using the approach of any public ferry.