Section 7A in The Tamil Nadu Canals and Public Ferries Act, 1890
7A. [ Power to declare that femes not being public ferries shall be subject to rules for securing the safety of passengers. [Inserted by section 3 of the Canals and Public Ferries (Amendment), Act, 1941 (Madras Act XX of 1941). This Act was permanently re-enacted by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).]
(1)The [State] Government may, by notification in the [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.], declare that any ferry, not being a public ferry, shall be subject to any rules made by them under this section for the purpose of securing the safety of passengers conveyed across the ferry.(2)In particular and without prejudice, to the generality of the foregoing power, such rules may provide for-(i)the types of vessels that may be used for conveying passengers across the ferry; and(ii)the number of passengers that may be so conveyed on vessels of each such type.]
