Section 19 in The Northern India Ferries Act, 1878
19. Power to make rules.
- The Commissioner of the division may, with the previous sanction of the [States] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government, from time to time, make rules for the maintenance of order and for the safety of passengers and property at ferries other than public ferries.
