3. Power to declare, establish, define and discontinue public ferries.
(1)The State Government may, from time to time -(a)declare what ferries shall be deemed public ferries, and the respective districts in which, for the purposes of this Act, they shall be deemed to be situate;(b)take possession of a private ferry and declare it to be a public ferry;(c)establish new public ferries where, in its opinion, they are needed;(d)define the limits of any public ferry;(e)change the course of any public ferry; and(f)discontinue any public ferry which it deems unnecessary.(2)Every such declaration, establishment, definition, change or discontinuance shall be made by notification in the Official Gazette:Provided that when a river lies between two States the powers conferred by this section may, in respect of such river be exercised by the Himachal Pradesh Government in consultation with the Government of the other State and notifications may be issued by the State Governments concerned in their respective Official Gazettes:Provided also that, when any alteration in the course or in the limits of a public ferry is rendered necessary by changes in the river, such alteration may be made, by an order under his hand by the Deputy Commissioner of the District in which such ferry is situated, or by such other officer as the State Government may, from time to time, appoint by name or in virtue of his office in this behalf.
