Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 29 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999

29. Penalty for taking unauthorised toll and for causing delay.

- Every such lessee or other person aforesaid or any person in possession of a private ferry asking or taking more than the lawful toll, or without due cause delaying any person, animal, vehicle or other thing, shall be punished by the Chief Ferries Officer with fine which may extend to Two hundred fifty rupees.