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] [Entire Act] State of Madhya Pradesh - Section Section 14 in The Northern India Ferries Act, 1878 14. Person using approaches, etc. liable to pay toll. - Whoever uses the approach to, or landing-place of, a public ferry is liable to pay the toll payable for crossing such ferry.
