Section 254 in The Orissa Municipal Corporation Act, 2003
254. Administration of Corporation ferries.
- Subject to the provisions of any Central or State law regulating the administration of public ferries, the Corporation shall specify by regulations-(a)the terms and conditions for grant of lease of Corporation ferries in favour of private parties;(b)the rates of tolls to be levied and publication of the same;(c)the grounds for cancellation of ferry leases;(d)the administration of a Corporation ferry involving another Corporation or local authority;(e)provision for safety and convenience of passengers and goods; and(f)provisions for exemptions from payment of toll for Corporation ferries in the case of authorized representatives and properties of the Central Government or the Government or the Corporation.
