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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(5) in The Northern India Ferries Act, 1878

(5)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.The lessee shall make such returns of traffic as the Commissioner or other officer as aforesaid may, from time to time, require.