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State of Telangana - Section

Section 14 in Telangana Ferries Act, 1314 F

14. Table of tolls.

- The lessee or the person authorized to collect toll at any Government ferry shall,-
(1)keep affixed at some conspicuous place near the ferry, a table of the prescribed tolls printed or legibly written [XXX] [The words 'in Urdu and' were omitted by the A.P.A.O. 1957.] in the language spoken in the district;
(2)produce on demand the table of the prescribed tolls bearing the signature of the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] or any other authorised officer.