Section 12(1) in Himachal Pradesh Ferries Act, 1956
(1)Subject to the previous approval of the State Government, the Financial Commissioner or such [officer] [The Secretary (PWD), to the Government of Himachal Pradesh was authorised to frame rules, vide Notification No. PBW-B (3)-2/84 dated 27th March, 1984 published in the Rajpatra, Himachal Pradesh dated 29th December, 1984 p. 1461 and subsequently the Secretary (TPT) to the Government of Himachal Pradesh was authorised vide Notification No. 20-6/84-Tpt dated 24-11-1984 published in the Rajpatra, Himachal Pradesh, dated. 13th December, 1986, p. 1265.] as the State Government may, from time to time, appoint in this behalf, by name or in virtue of his office, may, from time to time, make rules consistent with this Act -(a)for the control and the management of all public ferries and for regulating the traffic at such ferries;(b)for regulating the time and manner at and in which, and the terms on which, the tolls of such ferries may be let by auctions, and prescribing the persons by whom auctions may be conducted;(c)for compensating persons who have compounded for tolls payable for the use of any such ferry when such ferry has been discontinued before the expiration of the period compounded for;(d)generally to carry out the purposes of this Act; and when the tolls of a ferry have been let under section 8, such Financial Commissioner or other officer may, from time to time (subject as aforesaid), make additional rules consistent with this Act;(e)for collecting the rents payable for the tolls of such ferries;(f)in cases in which the communication is to be established by means of a bridge of boats, pontoons or rafts, or a swing bridge, flying-bridge or temporary bridge, for regulating the time and manner at and in which such bridge shall be constructed and maintained and opened for the passage of vessels and rafts through the same; and(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.
