- The immediate superintendence of every public ferry shall, except as provided in [section 7 and section 7-A] [Added by Act XX of 1883, Section 17 infra.] be vested, in the Magistrate of the district in which such ferry is situate, or in such other officer as the State Government may, from time to time appoint by name or in virtue of his office in this behalf;and such Magistrate or officer shall, except when the tolls at such ferry are leased, make all necessary arrangements for the supply of boats for such ferry, and for the collection of the authorised tolls leviable thereat.
