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State of Telangana - Section

Section 5 in Telangana Ferries Act, 1314 F

5. Management of Government ferry shall be entrusted to [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.].

- The superintendence of every Government ferry shall be entrusted to the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] or to such officer as the [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.] may appoint in this behalf; and the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] or the said officer shall supply all the material necessary for the management of the ferry and shall be responsible for the collection of the authorised tolls thereat, except that the management in respect of the tolls at such ferry has been made under section 6 or section 7.