- The immediate superintendence of every public ferry shall be vested in the Magistrate of the district, in which such ferry is situated, or in such other officer as the [State] [Substituted by A.L.O.] Government may, from time to time, either by name or by official designation, appoint.And such Magistrate or officer shall, except when the tolls at such ferry are leased, make all necessary arrangements for the supply of boats for such ferry, and for collection of the authorised tolls leviable thereat.
