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State of Jharkhand - Section

Section 21 in The Bengal Ferries Act, 1885

21. Compounding for tolls.

- It shall be lawful for the Magistrate of the District in which a public ferry is situated, with the approval of the Commissioner, from time to time, to fix rates at which any person may compound for the tolls payable for the use of such ferry.Part-II Private Ferries