Section 10(4) in The Tamil Nadu Canals and Public Ferries Act, 1890
(4)Where under clause (c) of sub-section (1), the management of a public ferry is assigned to a [local board or municipal council] [Now panchayat union council or panchayat.] may levy tolls upon passengers, animals, vehicles and goods conveyed across the ferry at such rates as it may, subject to the control of the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government, fix. [The net revenues derived from the management of the ferry shall be distributed between the authorities (including the State Government) maintaining approach roads at either end of the ferry, in such proportions and subject to such conditions as the State Government may, from time to time, by notification, direct.] [Substituted far the original sentence by Tamil Nadu Act 1 of 1956, which shall be deemed to have come into force on the 6th November 1947.]
