Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(5)(iii) in Andhra Pradesh Gram Panchayat, Public or Government Ferries Rules, 2000

(iii)prescribing procedure to be followed in case of non-payment of tolls etc. when demanded by the person duly appointed or empowered to collect or impose the same and also for unauthorised levy of tolls when a lease has been given.