Section 4 in Maharashtra Ferries and Inland Vessels Act, 1868
4. Appointment and salaries of toll-keepers, etc.
- It shall he lawful for the [Commissioner] [This words was substituted for the words 'State Government' by Bombay 8 of 1958, Section 3, schedule ] to provide for the appointment of toll-keepers, ferrymen and other servants for the management and conduct of any public ferry; and the salaries of such persons shall be defrayed from funds raised under this Act, or from other sources of local revenue, but not from the general [* * * * *] [The words 'or Imperial' and 'except with the sanction of the Governor-General in Council' were omitted by Section 2 and Schedule I of the Devolution Act, 1920 (38 of 1920).] revenue [* * * *] [The words 'or Imperial' and 'except with the sanction of the Governor-General in Council' were omitted by Section 2 and Schedule I of the Devolution Act, 1920 (38 of 1920).].
