Section 14C in Maharashtra Ferries and Inland Vessels Act, 1868
14C. [ Licence required to ply any vessel on any river etc. [Sections 14C, 14D, 14E, 14F and 14G were inserted by Bombay 21 of 1942, Section 6, read with Bombay 55 of 1947, Section 2.]
- No person shall ply any vessel on any river, stream, creek, tank, lake or other collection of water affording passage for a vessel, whether for hire or not, except under a licence granted by an officer empowered by the [State] Government in this behalf and except in accordance with the provisions of this Act, the rules, regulations and orders made thereunder and the conditions of such licence:Provided that the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, exempt from the operation of this section such vessels or class of vessels as may be specified in such notification.
