Section 25 in The Northern India Ferries Act, 1878
25. Penalties on passengers offending.
- Every person crossing by any public ferry, or using the approach to, or landing place thereof, who refuses to pay the proper toll, and every person,-who with intent to avoid payment of such toll, fraudulently or forcibly crosses by any such ferry without paying the loll; orwho obstructs any toll collector or lessee of the tolls of a public ferry, or any of his assistants, in any way in the execution of their duty under this Act; orwho, after being warned by any such toll-collector, lessee or assistant not to do so, goes or takes any animals, vehicles or other things into any ferry-boat, or upon any bridge, at such a ferry, which is in such a state or so loaded as to endanger human life or property; orwho refuses or neglects to leave, or remove any animals, vehicles or goods from, any such ferry-boat or bridge, on being requested by such toll-collector, lessee or assistant to do so shall be punished with line which may extend to fifty rupees.
