3. Powers of Government regarding Government ferries.
- The [Government] [Substituted for the words 'Sarkari-i-Aali' by the Andhra Pradesh Adaptation of Laws Order, 1957 (A.P.A.O. 1957).] may by notification,-(a)declare the ferries which shall be deemed Government ferries and the district in which, for the purposes of this Act, they shall be deemed to be situate;(b)take possession of any private ferry and declare it to be Government ferry;(c)establish new Government ferries wherever needed;(d)determine the limits of any Government ferry;(e)alter the course of any Government ferry;(f)discontinue any Government ferry which is not needed:Provided that when an alteration is necessary in the course or in the limits of a Government ferry by reason of the diversion of a river or brooke, the [collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] of the district in which the ferry is situate or other officer whom the [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.] may appoint may, by an order in writing, make such alteration.
