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State of West Bengal - Section

Section 131 in West Bengal Municipal Act, 1993

131. Incidental provisions relating to carts and carriages.

- The State Government may by notification make rules on the following matters for the purposes of carrying out the provisions of this Chapter :-(1) mode of registration and numbering of carts and carriages;
(2)levy of tax at varying rates for registration of different types of carts and carriages;
(3)mode of apportionment of tax between local authorities when carts or carriages are used or registered in the area of more than one local authority;
(4)transfer of ownership of registered carts and carriages;
(5)other matters not specifically provided in this Chapter.D. Tolls on ferries and bridges[132. Ferries may be declared as municipal ferries. - (1) Where ferry plies between two points on a water course within the limits of different municipal areas, the State Government, after considering the views of the Board of Councilors of the respective municipal areas, may declare such ferry to be a municipal ferry, and direct that the profits derivable from the plying of such ferry shall be shared equally by the Municipalities governing the terminal points of such ferry and shall be credited to the Municipal Funds of the concerned Municipalities:Provided that the leasing of such ferry shall be made by the concerned Municipalities by turns.
(2)Where a ferry plies between two points on a water course and both the points are situated within one municipal area or one point is situated within the limits of a municipal area and the other point is situated within the limits of any other local authority, not being a Municipality, the State Government, after considering the views of the concerned Board of Councilors of such municipal area and the other local authority as aforesaid, may declare such ferry to be a municipal ferry, and, thereupon, the profits derivable from the plying of such ferry shall be credited to the Municipal Fund of the concerned Municipality:Provided that every such ferry including the terminal points shall be maintained by the concerned Municipality.
(3)Due compensation to any person for the loss which he may have sustained as a result of a ferry being declared to be a municipal ferry shall be given by the concerned Board of Councilors in the case of any ferry being declared to be a municipal ferry under sub-section (2), and in equal shares by the concerned Boards of Councilors in the case of any ferry being declared to be a municipal ferry under sub-section (1) :Provided that the amount of compensation due in each such case shall be ascertained and awarded by an Executive Magistrate under section 17 of the Bengal Ferries Act, 1885 (Bengal Act 1 of 1885), or any other law for the time being in force.] [Substituted by the West Bengal Act 22 of 2000 w.e.f. 1.9.2000.]
132. Ferries may be declared to be municipal ferries.- The Board of Councilors may, with the sanction of the State Government, declare that any ferry, not being vested in any other local authority written or adjacent to the limits of a municipal area, is a municipal ferry, and the profits derivable therefrom shall, upon such declaration, be credited to the Municipal Fund :Provided that due compensation shall be made by the Board of Councilors to any person for the loss which he may have sustained in consequence of such ferry being declared to be a municipal ferry :Provided further that the amount of compensation due in such case shall be ascertained and awarded by the Executive Magistrate under section 17 of the Bengal Ferries Act, 1885 (Bengal Act 1 of 1885), or any other law for the time being in force.