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State of Telangana - Section

Section 26 in Telangana Ferries Act, 1314 F

26. Amount of fine may be paid to lessee.

- When any Government ferry has been leased out in accordance with the provision contained in the above sections, any portion not exceeding two thirds of the amount of fine realised under section 24 or 25 may, notwithstanding the provisions of section 16, be at the discretion of the Magistrate paid to the lessee.