Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Telangana - Section

Section 25 in Telangana Ferries Act, 1314 F

25. Penalty for maintaining private ferry within prohibited limits.

- Any person who establishes a ferry in contravention of the provisions of section 12, shall be liable to a fine which may extend to three hundred rupees, and if he maintains it on being sentenced shall be liable to a further fine which may extend to one hundred rupees for every day.