Section 17A(2) in Maharashtra Ferries and Inland Vessels Act, 1868
(2)In particular and without prejudice to the generality of the foregoing provision, such rules may be made for all or any of the following purposes, namely :-(a)licensing and regulating vessels, plying, whether for hire or not, on any river, stream, creek, tank, lake or other collection of water affording passage for a vessel, and prescribing the officers by whom and the conditions on which licences for plying such vessels may be granted, suspended or revoked and the fees payable in respect of such licences;(b)determining the number of passengers, carts, carriages or animals or the quantity of goods or other things that may be carried in such vessels;(c)regulating the carriage and exhibition of lights by such vessels;(d)prescribing the fares which may be charged for the carriage of passengers, animals, goods, or other things in such vessels;(e)regulating the conduct of passengers in such vessels;(f)prescribing the equipment and the number of the crew which must be on board any such vessel when it is plying; and(g)generally for securing the safe, speedy and convenient carriage and landing of passengers and cargo in such vessels.
