Section 21 in Rules Made Under Bengal Ferries Act, 1885
21. No person shall ply any ferry boat unless-
(a)it complies in all particulars with the entries in the register prescribed under clause (a) of Rule 20;(b)there is affixed in a conspicuous place inside the boat the coloured plate showing the particulars specified in sub-clauses (i) to (iv) of clause (a) of Rule 20 in respect of such boat.
