Section 153 in Arunachal Pradesh Municipal Act, 2007
153. Declaration of ferries as municipal ferries.
(1)Where a ferry plies between two points on a water-course and either one or both the points are situated within a municipal area, the Sate Government may, after considering the views of the concerned Municipality, declare such ferry to be a municipal ferry, and, thereupon, the profits derivable from the plying of such shall be credited to the Municipal Fund.(2)Due compensation shall be given by the concerned Municipality to any person for the loss which he may have sustained as a result of a ferry being declared to be a municipal ferry.
