(1)No person shall establish a private ferry within two miles from the limits of any Government ferry, without the sanction of the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] or the officer appointed by the [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.] for this purpose under sections 5.
