Section 72(1) in The Orissa Grama Panchayats Act, 1964
(1)Whenever the State Government are of the opinion that -(a)any ferry vested in the Grama Panchayat connects public streets under the management of more than one local authority; or(b)the residents within the jurisdiction of more than one local authority use any market or fair the rights of management, regulation and control whereof is vested in the Grama Panchayat.The State Government or the prescribed authority may from time to time apportion the income of such ferry or, as the case may be, of the market or fair among the aforesaid local authorities in such manner and proportion as the State Government or the prescribed authority may decide.
