Section 2 in Bombay Ferries and Inland Vessels Act, 1868
2. [State Government] [Substituted for 'Commissioner' by Gujarat 15 of 1964, dated 2nd May 1964] may constitute public ferries, establish new and discontinue existing ferries.
- It shall be lawful for the [State Government] [Substituted for 'Commissioner' by Gujarat 15 of 1964, dated 2nd May 1964] to declare by notification what ferries within the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] shall be deemed public ferries, and also by notification from time to time, to establish any new public ferry or discontinue any existing public ferry.
