Section 7 in The Northern Indian Ferries Act, 1878
7. Management may be vested in municipality.
The State Government may direct that any public ferry situate within the limits of a town be managed by the officer or public body charged with the superintendence of the municipal arrangements of such town;[and thereupon that ferry shall be managed accordingly;Subs. by the A.O.1937, for the following words:—“and may further direct that all or any part of the proceeds from such ferry be paid into the municipal fund of such town;and thereupon such ferry shall be managed, and such proceeds or parts thereof shall be paid, accordingly.”]
