- Every person crossing by any public ferry who refuses to pay the proper toll, and every person -who, with intent to avoid payment of such toll, fraudulently or forcibly crosses by any such ferry without paying the toll, orwho obstructs any toll-collector, or lessee of the tolls of any public ferry, or any of his assistants in any way in the execution of their duty under this Act, orwho, after being warned by any such toll-collector, lessee or assistant not to do so, goes, or takes any animals, vehicles or other things, into any ferry-boat, or upon any bridge at such a ferry, which is in such a state or so loaded as to endanger human life or property, orwho refuses or neglects to leave, or remove any animals, vehicles or goods from any such ferry-boat or bridge on being requested by such toll-collector, lessee or assistant to do so, orwho moors any boat, raft or other substance to, or in any way obstructs, any part of a public ferry,shall be punished with fine which may extend to fifty rupees.
