Section 35 in The Control and Management of Ferries Rules, 1968
35.
No person shall establish, maintain or work a ferry to or from any point within a distance of 3.2 k.m. from the limits of a public ferry without the prior approval of the competent authority declared by the Government under Section 13 of the Northern India Ferries Act, 1878:Provided that recognised non-transport ferry/ferries only can run within the distance of 3.2 k.m. on either side of the ferry and no tolls shall be levied on recognised non-transport ferries or on persons, animals or conveyances crossing by a private boat not used for hire without using the approaches to the ferry. The lessee shall have no claim for compensation or remission or refund of kist money on this account:Provided also that any private party allowed to operative his own boats on hire within 3.2 k.m. of any of the points of a public ferry will be liable to pay for each trip, to the lessee, an amount equal to the rate fixed for the type of boat used by him, as if such boat had been supplied for special trips by the lessee himself, at the rate chargeable therefor as per the toll lists.
