Section 2 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Madhya Pradesh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994);(b)"Ferry" means and includes a bridge of boats, Pontoons or rafts, swinging bridge, a flying bridge and a temporary bridge and the approaches to and landing places of a ferry;(c)"Panchayat ferries" means the ferries which are owned by Janpad Panchayat;(d)"Private ferries" means the ferries which are owned by a person Or a body under a licence granted under any Ferry Act;(e)"Personal ferries" means ferries which arc not public or private or Panchayat ferries and are meant exclusively for entertainment purposes and not for carrying passengers and goods;(f)"A class ferry" means ferries ordinarily required for use throughout the year;(g)"B class ferries" means ferries used during rains or for part of a year.
