Section 17A(3) in Maharashtra Ferries and Inland Vessels Act, 1868
(3)The District Magistrate may, from time to time, make regulations, not inconsistent with the provisions of this Act and the rules thereunder-(a)regulating the plying of vessels on any river, stream, creek, tank, lake or other collection of water affording passage for a vessel, within the limits of his jurisdiction, and(b)for securing the safe, speedy and covenient carriage and landing of. passengers in such vessels.
