- No person shall keep a ferry-boat, whether or not plying for hire, within a distance of two miles above or below any municipal ferry without the previous sanction -(i)of the Board of Councilors, if he plies within the limits of a municipal area,(ii)of the Magistrate of the district. if he plies outside the limits of a municipal area, or(iii)of the Magistrate of the district, if one of the two banks between which he plies is within and the other bank is outside the limits of a municipal area.
