(3)[ In case of any dispute relating to the fixation of the maximum or the minimum rate per kilometre which may be charged in respect of any class of passengers or of freight on goods of any description carried in inland mechanically propelled vessel between any stations lying in two States, any one of the States may report the matter to the Central Government who shall decide the same.] [Substituted by Act 35 of 1977, Section 25, for "per mile" (w.e.f. 1.5.178).]
