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State of Himachal Pradesh - Section

Section 16 in Himachal Pradesh Ferries Act, 1956

16. Table of tolls.

- The lessee or other person authorised to collect the tolls of any public ferry shall affix a table of such tolls, legibly written or printed in Hindi and also if the Deputy Commissioner of the District so directs, in English in some conspicuous place near the ferry, and shall be bound to produce, on demand, a list of the tolls, signed by the Deputy Commissioner of the District or such other officer as he appoints in this behalf.