Section 16 in The Northern India Ferries Act, 1878
16. Table of tolls.
- The lessee or other person authorised to collect the tolls of any public ferry shall fix a table of such tolls, legibly written or printed in the vernacular language and, also if the Commissioner of the division 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 Magistrate of the district or such other officer as he appoints in this behalf.
