Section 12(1)(g) in Himachal Pradesh Ferries Act, 1956

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

(g)in cases in which the traffic is conveyed in boats for regulating-

(i)the number and kind of such boats and their dimensions and equipment;

(ii)the number of the crew to be kept by the lessee for each boat;

(iii)the maintenance of such boats continually in good condition;

(iv)the hours during which, and the intervals within which, the lessee shall be bound to ply; and

(v)the number of passengers, animals and vehicles, and the bulk and weight of other things, that may be carried in each kind of boat at one trip.

Legal Document View