Section 127(f) in Telangana District Boards Act, 1955
(f)the proceeds of all public ferries established under the [Telangana Ferries Act, 1314 Fasli] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.], within the jurisdiction of the Board, and all penalties and fines realized under that Act in respect of such ferries;
