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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Odisha - Subsection Section 37(2) in The Orissa Boat Rules, 2004 (2)The Toll Collector or the lease holder of the tolls of such ferry or any of his authorized assistant may seize and detain such vessel, raft or timber pending enquiry.
