Section 2 in The Orissa Private Ferries Rules, 1954
2.
The maximum rates of tolls that may be charged for each kind of traffic such as loaded carts, empty carts, cattle, motor cars, lorries and passengers, etc., shall be in accordance with the Schedule of rates sanctioned by the Government, and appended to these rules.For the purpose of collecting tolls tickets shall not ordinarily be issued by the proprietor but the proprietor shall give or cause to be given receipts to persons, using the ferry for all sums received from them in payment of tolls, if demanded.
