Section 154 in Arunachal Pradesh Municipal Act, 2007
154. Administration of municipal ferries.
- Subject to the provisions of any Central or State law relating to the administration of public ferries, the Municipality shall specify by regulations-(a)the terms and conditions for granting of lease of municipal ferries in favour of private parties,(b)the rates of tolls to be established and published for such municipal ferries,(c)the grounds for cancellation of ferry leases,(d)the administration of a municipal ferry involving another Municipality or local authority,(e)provisions for safety and convenience of passengers and goods, and(f)Provisions for exemptions from payment of toll for municipal ferries in the case of authorized representatives and properties of the Central Government or the State Government or the Municipality.
