Section 25 in The Northern Indian Ferries Act, 1878
25. Penalties on passengers offending.
Every person crossing by any public ferry, or using the approach to, or landing place thereof, who refuses to pay the proper toll, and every personwho, with intent to avoid payment of such toll, fraudulently or forcibly crosses by any such ferry without paying the toll, orwho obstructs any toll-collector or lessee of the tolls of a public ferry, or any of his assistants, in any way in the execution of their duty under this Act, orwho, after being warned by any such toll-collector, lessee or assistant not to do so, goes or takes any animals, vehicles or other things into any ferry-boat, or upon any bridge, at such a ferry, which is in such a state or so loaded as to endanger human life or property, orwho refuses or neglects to leave, or remove any animals, vehicles or goods from, any such ferry-boator bridge, on being requested by such toll-collector, lessee or assistant to do so, shall be punished with fine which may extend to fifty rupees.
