Section 39 in The Control and Management of Ferries Rules, 1968
39.
No person shall cross a public ferry without paying the toll prescribed from time to time there by the Government under Section 15 of the Northern India Ferries Act, 1878 (Act 17 of 1878), unless exempted therefrom under any law for the time being in force :Provided that any person found crossing by a public ferry as above may compound this offence on payment of an amount equal to ten times the toll for that ferry.
