22. Power to make rules in regard to private ferries.
- The Commissioner may, from time to time, make rules consistent with this Act, for the maintenance of order and for the safety of passengers and property at private ferries situated in his division.Rules made under this Section shall be subject to the control of the State Government and shall be published in the Official Gazette in such manner as the State Government directs and shall thereupon have the force of law.Part-III Penalties and Criminal Procedure
