Section 26 in The Northern India Ferries Act, 1878
26. Penalty on maintaining private ferry within prohibited limits.
- [Whoever establishes, maintains or works a ferry in contravention of provisions of section 13 shall be punished with fine which may extend to five hundred rupees, and with a further fine which may extend to one hundred rupees for every day during which the ferry is maintained or worked in contravention of those provisions.] [Substituted by Act III of 1886, Section 2.]
