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State of Madhya Pradesh - Section

Section 21 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999

21.

The lessee shall not permit any person of less than 18 years of age or any person who is not a competent ferrymen to take any part in the management of a ferry and shall on receipt of an intimation from the Chief Executive Officer at once remove any boatman or servant employed in working the ferry whom the Chief Executive Officer declare to be unfit to act as such.