Section 4 in Bombay Ferries and Inland Vessels Act, 1868
4. Appointment and salaries of toll-keepers, etc. - It shall he lawful for the [Commissioner] to provide for the appointment of toll-keepers, ferrymen and other servants for the management and conduct of any public ferry; and the salaries of such persons shall be defrayed from funds raised under this Act, or from other sources of local revenue, but not from the general [* * * * *] revenue [* * * *].
