Section 1A in The Northern India Ferries Act, 1878
1A. [ Provisions relating to levy and collection of tolls not to apply till notification for their application is issued. [See Punjab Act 10 of 1983.]
- Nothing contained in this Act providing for the levy and collection of tolls on persons, animals, vehicles and other things, crossing any river by a public ferry shall apply to the State of Punjab]:Provided that the State Government may, by notification, apply the provisions referred to above to the State of Punjab from such date as may be specified in the notification.
