- Any person,-(1)who refuses to pay toll after making use of a Government ferry shall be liable to a fine which may extend to twenty-five rupees;(2)who, with intent to evade payment of toll fraudulently or forcibly uses any Government ferry without paying the toll; orwho obstructs any toll collector, lessee of a Government ferry or any of his clerks, while he is discharging his duties under this Actshall be liable to a fine which may extend to fifty rupees;(3)who on being prohibited by a toll-collector, lessee or any of the clerks of a Government ferry takes any animal, vehicle, or other thing or himself goes by any boat, which is in such a state or specially loaded as to endanger human life and property; orwho on being requested by a toll-collector, lessee or any of his clerks refuses or neglects to remove any animal, vehicle or other thing from such boat or to alight therefromshall be liable to a fine which may extend to one hundred rupees.
