LexThe Gujarat Ferries and Inland Vessels Act, 1868
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GOVERNMENT OF GUJARAT
LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT
Bombay Act No. II of 1868
The Gujarat Ferries and Inland Vessels Act,
1868
(As modified upto the 31st May, 2012)
[1868 : Bom. II Gujarat Ferries and Inland Vessels Act, 1868
THE GUJARAT FERRIES AND INLAND VESSELS ACT, 1868.
CONTENTS.
PREAMBLE.
SECTIONS.
1. Definitions.
2. State Government may constitute public ferries, establish new and
discontinue existing ferries.
2A. Vesting of public ferries in local bodies; Powers of local bodies in respect
thereto.
3. Rates of toll.
Exemption from toll.
4. Appointment and salaries, of toll-keepers , etc.
5. State Government may lease public ferries by public auction or private
contract.
5A. Power to cancel lease.
5B. Surrender of lease.
5C. Power to take possession of boats, etc., on surrender of lease.
6. Acts of servant of contractor.
7. Table of tolls to be hung up.
8. Penalty in respect to table of tolls.
9. Penalty for taking unlawful toll.
10. Penalty for wilful delay.
11. Penalty for refusal or evasion of toll and for obstruction or damage .
11A. Penalty for rash navigation and stacking of timber.
11B. Power to arrest without warrant.
11C. Magistrate may assess damage.
12. Officers who may make rules for regulation of public ferries.
13. (Deleted.)
14. [Repealed.]
14A. (Deleted.)
14B. Penalty for conveying passengers, etc., in a ferry boat with a submerged
load-line or without prescribed free-board.
14C. Licence required to ply any vessel on any river, etc.
14D. Inspection of vessels and suspension of the licence if vessels are not
sea-worthy, etc.]
1868 : Bom. II] Gujarat Ferries and Inland Vessels Act, 1868
3 of 12
SECTIONS.
14E. Power to prohibit plying of vessels to avert any accident and to requisition
vessels, etc.
14F. Penalty for breach of the provisi ons of the Act, rules, regulations and orders
made thereunder and the conditions of the licence granted under section 14C.
14G. Both the owner and the person in charge to be liable for any breach.
15. Trial of offences.
16. [Repealed.]
17. State Government may delegate powers.
17A. Rules and regulations.
17B. Definition of "vessel".
17C. Provisions of sections 14A to 14G and 17A and 17B not applicable in certain
cases.
18. Short title.
19. Repeal and saving.
SCHEDULE.
[1868 : Bom. II Gujarat Ferries and Inland Vessels Act, 1868
BOMBAY ACT NO. II OF 1868.
[THE GUJARAT FERRIES AND INLAND VESSELS ACT, 1868.] 1 ο«
[17th December 1868]
Repealed in part, by Act, 12 of 1873;
Repealed in part, by Act, 2 of 1901;
Repealed in part, by Act, 38 of 1920;
Repealed in part, by Act, Bom. 3 of 1886.
Repealed in part (except in the City of Bombay), by Bom. 1 of 1884.
Amended by Bom. 2 of 1878;
Amended by Bom. 8 of 1923;
Amended by Bom. 4 of 1933.
Adapted and modified by the Adaptation of Indian Laws Order in Council.
Amended by Bom. 21 of 1942οͺ.
Amended by Bom. 17 of 1945ο€.
Adapted and modified by the Adaptation of Laws Order, 1950.
Adapted and modified by the Bombay Adaptation of Laws (State and Concurrent
Subjects) Order, 1956.
Amended by Bom. 8 of 1958.
Amended by Bom. 60 of 1959.
Adapted and modified by the Gujarat Adaptation of Laws (State and Concurrent
Subjects) Order, 1960.
An Act to amend the law relating to public ferries 2[and inland vessels]
in the 3[State of Bombay].
WHEREAS it is expedient to amend the law relating to public ferries 2[and
inland vessels] in the 3[State of Bombay]; It is enacted as follows :-
4[1. In this Act, unless the context requires otherwise,-
(a)" Commissioner " in relation to ferries controlled by the Public Works
Department, includes a Superintending Engineer;
(b) "ferry" includes a temporary bridge used as a ferry and the approaches to,
and the landing places of, a ferry.]
2. It shall be lawful for the 5[Commissioner] to declare by notification what ferries
within the 6[State of Gujarat] 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.
72A. It shall be lawful for the 8[Commissioner] to declare by notification in the Official
Gazette that any public ferry notified under section 2 shall vest in the local body or
jointly in the local bodies, exercising authority over the area or areas, as the case may
be, in which such ferry is situate and thereafter such local body or bodies shall exercise
in respect of such ferry all the powers specified in the Schedule to this Act :
Provided that the power of exemption under clause (d) of section 3 shall also be
exercisable by the 8[Commissioner].
Explanation.-For the purpose of this section "local body" means a district local
board or a municipality
3. Tolls according to such rates as shall from time to time be approved by the State
Government, shall be levied upon all passengers, carts, carriages, cattle and other
animals, and on all goods and merchandise, carried over any public ferry:
Preamble.
Definitions.
5[Commissioner]
may constitute
public ferries,
establish new and
discontinue existing
ferries.
Vesting of public
ferries in local
bodies Powers of
local bodies in
respect thereto.
Rates of toll
1868 : Bom. II] Gujarat Ferries and Inland Vessels Act, 1868
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Provided always that no tolls shall be levied from-
9(a) * * * * *
(b) any Police-officer in uniform on duty :
(c) any person in the custody of the Police :
10(d) any person whom the State Government shall, by notification in the
Official Gazette, deem fit specially to exempt from payment of such tolls.
4. It shall be lawful for the 8[Commissioner] to provide for the appointment of
toll-keepers, ferrymen and other servants for the management and conduct of any
public ferry; and the salaries of such persons shall be defrayed from funds raised under
this Act, or from other sources of local revenue, but not from the general 11 *
* revenues 11 * *.
5. It shall be lawful for the 8[Commissioner] to lease any public ferry by public auction
or private contract, f rom year to year, or for any longer period not exceeding seven
years, on such conditions as the 8[Commissioner] deems advisable, in which case a
contract setting forth the conditions on which the ferry is to be held shall be executed
by the contractor or f armer, and security shall be given by him for its due fulfilment,
and any pecuniary forfeiture for breach of contract, inserted in the deed of contract or
conditions of sale by public auction, as the case may be, may be enforced in the same
manner as a demand for the land revenue under the law for the time being in force, so
far as applicable.
12[5A. (1) The Commissioner may cancel the lease of the tolls of any public ferry on
the expiration of six months' notice in writing to the lessee of his intention to
cancel such lease.
(2) When any lease is cancelled under this section, the Executive Engineer of
the division or, as the case may be, the Collector of the district, within whose
jurisdiction such ferry is situate shall pay to the lessee such compensation as he
may, with the previous sanction of the Commissioner, award.
5B. The lessee of the tolls of a public ferry may surrender his lease on the expiration of
one month's notice in writing to the Commissioner of his intention to surrender such
lease, and on payment to the Executive Engineer of the division, or, as the case may be,
the Collector of the District, within whose jurisdiction such ferry is situate of such
compensation as the said Executive Engineer o r Collector, subject to the approval of
the Commissioner, may in each case direct.
5C. When the lease of the tolls of any ferry is surrendered under section 5B, the
Executive Engineer of the division, or, as the case may be, the Collector of the district,
within whose jurisdiction such ferry is situate, may take possession of all boats and
their equipment, and all other material and appliances, used by the lessee for the
purposes of such ferry, and use the same (paying such compensation for the use thereof
as the Commissioner may in each case direct) the said Executive Engineer or Collector
can conveniently procure proper substitutes therefor.]
6. When a public ferry has been duly leased or farmed out,
every servant of the lessee, contractor or farmer shall be deemed to be legally
bound to do everything necessary for or conducive to the safety of the public which he
shall be required to do by any regulation made by the lessee, contractor or farmer and
approved by the 13 [Commissioner] and of which regulation such. servant shall have
had notice, and
every such servant shall be deemed to be legally prohibited from doing every
act which shall be likely to cause danger, and which by any such regulation he shall be
prohibited from doing, and
Exemption from
toll.
Appointment and
salaries, of
toll-keepers, etc.
8[Commissioner]
may lease public
ferries by public
auction or private
contract.
Power to cancel
lease.
Surrender of lease.
Power to take
possession of boats,
etc. on surrender of
lease.
Acts of servant of
contractor.
[1868 : Bom. II Gujarat Ferries and Inland Vessels Act, 1868
every person employed by or on behalf of such lessee, contractor or farmer to
do any act upon the ferries shall be deemed to be a servant of the lessee, contractor or
farmer.
7. It shall be the duty of every toll-keeper, toll-contractor or farmer to hang up in some
conspicuous place at his ferry-station a table of tolls, written or printed in English and
in the language of the district. 14[ and he shall be bound to pro- duce, on demand, a list
of tolls signed by the Executive Engineer of the division, or, as the case may be, the
Collector of the district or such other officer as he appoints in this behalf.]
8. Any toll-keeper or toll-contractor or farmer,
who shall neglect to hang up and keep in good order and repair a table of tolls
as aforesaid, or
who shall wilfully remove, alter or deface the same, or allow it to become
illegible,
15 [ or who fails to produce on demand, the list of tolls mentioned in section 7,
shall be liable on each conviction to a penalty not exceeding fifty rupees.]
9. Any toll-keeper or other person appointed as in section 4, who shall neglect to take
the due toll, or shall ask or take any toll other than is allowed by the table of tolls, and
any toll-contractor or farmer, or any person in the service of a toll-contractor or
farmer, who shall ask or take any toll in excess of that allowed by the table of tolls,
shall be liable to a penalty not exceeding 16[one hundred rupees.]
10. Any toll -keeper or other person appointed as in section 4, or toll -contractor or
farmer or person in the service of a toll-contractor or farmer, who without good reason
shall delay any passenger, cart, carriage, animal or goods, shall be liable to a pe nalty
not exceeding 16[one hundred rupees.]
11. Any person
who shall refuse to pay the lawful toll, or
who, with intent of avoiding payment thereof, shall pass through any ferry
station without paying the toll, or
who shall obstruct in the execution of his duty any toll-keeper or other per- son
lawfully engaged in the management or conduct of a public ferry,
and also any person
who shall maliciously damage any toll -bar, boat or other thing belonging to a
public ferry, or
who shall maliciously remove, alter, destroy or damage any table of tolls hung
up as hereinbefore directed,
17[or who, at a public ferry, after being warned by any such toll-keeper or other
person lawfully engaged in the management or conduct of a public ferry not to do so,
goes, or takes any animals, vehicles or other things on to any ferry boat or upon any
bridge appertaining to the ferry, and thereby causes it to be in such a state or so loaded
as to endanger human life or property, or
who, at a public ferry, on being requested by such toll keeper or other per- son
lawfully engaged in the management or conduct of a public ferry to do so refuses or
neglects to leave, or remove any animals, vehicles or goods from any such ferry boat or
bridge,]
shall be liable to a penalty not exceeding fifty rupees over and above the value
of the damage done.
Table of tolls to be
hung up.
Penalty in respect to
table of tolls.
Penalty for taking
un- lawful toll.
Penalty for wilful
delay.
Penalty for refusal
or evasion or toll
and for obstruction
or damage.
1868 : Bom. II] Gujarat Ferries and Inland Vessels Act, 1868
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18[ 11A. Whoever navigates, anchors, moors or fastens any vessel or raft, or stacks any
timber, in a manner so rash or negligent as to damage a public ferry, shall be punished
with imprisonment for a term which may extend to three months, or with fine which
may extend to five hundred rupees, or with both; and the toll k eeper or other person
lawfully engaged in the management or conduct of such ferry may seize and detain
such vessel, raft or timber pending the inquiry and assessment hereinafter mentioned.
11B. A Police Officer may arrest without warrant any person committing an offence
against section 11 or section 11A.
11C. Any Magistrate trying any offence under this Act may inquire into and assess the
value of the damage, if any, done or caused by the offender to the ferry concerned and
shall order the amount of such value to be paid by him in addition to any fine imposed
upon him under this Act; and the amount so ordered to be paid shall be leviable as if it
were a fine, or, when the offence is one under section 11 A, by the sale of the vessel,
raft or timber causing the damage.]
12. 19[Except in the case provided in sub-section (2) of section 14 B, and elsewhere-
(a) in the case of public ferries on roads under the control of the Executive
Engineer of a Division of the Public Works Department, such Executive
Engineer, and
(b) in all other cases, the Collector of the district],
may, subject to such general directions as the State Governmen t from time to
time may issue, make rules to determine the number of passengers, carts, carriages and
animals, and the quantity of goods, that may be carried in any public ferry-boat at one
trip, and for the safe, speedy and convenient carriage and landing of passengers and
property, and for keeping the ferry -boats in good order and otherwise for the due
discharge of their duty by toll -contractors or farmers, tollkeepers, ferrymen and other
persons employed at a public ferry;
and any toll -contractor or far mer, toll -keeper, ferryman or other person
infringing or disobeying any such rule shall be liable to make good any loss or damage
caused thereby, which loss or damage may be summarily ascertained by any
Magistrate within whose jurisdiction the offence was committed, and the amount
thereof may be recovered as any penalty under this Act may be recovered.
13. [Penalty for conveying passengers or goods without licence at Bombay and proviso
thereto.] Deleted by the Gujarat Adaptation of Laws (State and Concurre nt Subjects)
Order, 1960.
14. [ Penalty for carrying passengers, etc., without licence.] Rep. 1Bom. 12 of 1942.
20[14A. Penalty for conveying passengers etc. along river etc. near toll bridge] Deleted
by Bom. 60 of 1959, s. 4 (j)
21[14B. (1) Any person who shall convey 22[whether for hire or not, on any river,
stream, creek, tank, lake or other collection of water affording passage for &
vessel any passenger, animal, goods or other thing in any vessel,] of which the
prescribed load-line is submerged or of which the free -board is less than the
prescribed freeboard, shall be liable to a penalty not exceeding five hundred
rupees.
(2) The State Government may make rules prescribing the manner in which the
load-line or free-board shall be marked upon any 23[vessel] to which the pro -
visions of sub-section (1) apply. The rules so made shall be published in the
Official Gazette.
24[14C. No person shall ply any vessel on any river, stream, creek, tank, lake or other
collection of water affording passage for a vessel, whether for hire or not, except under
a licence granted by an officer empowered by the State Government in this behalf and
except in accordance with the provisions of this Act, the rules, regulations and orders
made thereunder and the conditions of such licence:
Penalty for rash
navigation and
stacking of timber.
Power to arrest
with-out warrant.
Magistrate may
assess damage.
Officers who may
make rules for
regulation of public
ferries.
Penalty for
conveying
passengers etc. in a
ferry boat with a
submerged load-line
or without
prescribed free-
board.
Licence required to
ply any vessel on
any river etc.
[1868 : Bom. II Gujarat Ferries and Inland Vessels Act, 1868
Provided that the State Government may, by notification in the Official
Gazette, exempt from the operation of this section such vessels or class of vessels as
may be specified in such notification.]
20[14D. Any Magistrate or Police Officer, not below the rank of a sub-Inspector, or any
officer specially empowered by the State Government in this be - half may board and
inspect any vessel for the purpose of satisfying himself that the provisions of this Act,
the rules, regulations and orders mad e thereunder and the conditions of the licence
issued in respect of such vessel are duly observed. If such officer is of the opinion that
the vessel is not seaworthy or is insufficiently equipped or is in such a condition that its
plying may cause danger to human life or safety, he may suspend the licence issued in
respect of such vessel and such vessel shall not thereafter be plied until the order
suspending the licence has been cancelled or a fresh licence has been issued in respect
of such vessel.]
25[14E. (1) If any Magistrate, or any Police Officer, not below the rank of a
sub-Inspector, or any officer of the Public Works Department, not below the
rank of an Assistant or Deputy Engineer or any officer specially empowered by
the State Government in this behalf, is at any time of the opinion that in order to
avert any accident or danger to human life or safety it is necessary to take
action under this sub-section, such Magistrate or officer may by order prohibit
the plying of any vessel, or of any class of vessels or of vessels generally on
any river, stream, creek, tank, lake or other collection of water affording
passage for a vessel, within the limits of his jurisdiction, during such period as
may be specified in the order.
(2) Any such Magistrate or officer may by order, within the limits of his
jurisdiction, for the purpose of saving any human life or property, requisition
the use of any vessel or other property likely to be useful in effecting respue for
such period as may be specified in the order. When any Magistrate or officer
requisitions the use of any vessel or other property for any period, there shall be
paid to the person deprived of it for the period such amount of compensation as
may be determined by the Magistrate or officer. The decision of the Magistrate
or the officer regarding the amount of compensation and the person to whom
such compensation is payable shall be final.]
25[14F. Any person who contravenes any of the provisions of this Act or of the rules,
regulations and orders made thereunder or of the conditions of any licence granted
under section 14C, shall, on conviction, if no other penalty is provided in the Act for
such contravention, be punishable with imprisonment which may extend to six months
or with fine which may extend to one thousand rupees or with both.]
25[14G. If any of the provisions of this Act, or of the rules, regulations or orders made
thereunder or of the conditions of the licence granted under section 14C are
contravened in respect of any vessel, both the owner and the per- son in charge of such
vessel shall be deemed to have contravened such provisions and shall be personally
liable for the same.]
15. 26 * * * * *
27 * * * * Offences against this Act shall be inquired into
and determined by any Magistrate exercising jurisdiction in the district in which the
offence has been committed, and all fines imposed may be levied in the manner
provided in 29[Sections 386, 387 and 389 of the Code of Criminal Procedure, 1898].
30[16. [Applications of proceeds of tolls, farms and penalties.] Rep. Bom. 1 of 1884.
17. The State Government may delegate, under such restrictions as may seem fit, any
of the powers conferred on it by this Act, ex-officio, to any 31* * * Commissioner,
Collector, Magistrate or other person.
32[17A. (1) The State Government may, after previous publication, make rules for the
purpose of carrying out the provisions of this Act.
(2) In particular and without prejudice to the generality of the foregoing pro -
Inspection of
vessels and
suspension of the
licence if vessels are
not seaworthy etc.
Power to prohibit
plying of vessel to
avert any accident
and to requisition
vessels etc.
Penalty for breach
of the provisions of
the Act, rules
regulations and
orders made there-
under and the
conditions of the
licence granted
under section 14C.
Both the owner and
the person in charge
to be liable for any
breach.
28 (Trial of
offences.)
V of 1898.
Provincial
Government may
delegate powers.
Rules and
Regulation
1868 : Bom. II] Gujarat Ferries and Inland Vessels Act, 1868
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vision, such rules may be made for all or any of the following pu rposes,
namely:-
(a) licensing and regulating vessels, plying, whether for hire or not, on
any river, stream, creek, tank, lake or other collection of water
affording passage for a vessel, and prescribing the officers by whom
and the conditions on which l icences for plying such vessels may be
granted, suspended or revoked and the fees payable in respect of such
licences;
(b) determining the number of passengers, carts, carriages or animals
or the quantity of goods or other things that may be carried in su ch
vessels;
(c) regulating the carriage and exhibition of lights by such vessels;
(d) prescribing the fares which may be charged for the carriage of
passengers animals, goods, or other things in such vessels,
(e) regulating the conduct of passengers in such vessels,
(f) prescribing the equipment and the number of the crew which must
be on board any such vessel when it is plying, and
(g) generally for securing the safe, speedy and convenient carriage and
landing of passengers and cargo in such vessels.
(3) The District Magistrate may, from time to time, make regulations, not
inconsistent with the provisions of this Act and the rules thereunder-
(a) regulating the plying of vessels on any river, stream, creek, tank,
lake or other collection of water affording passage for a vessel, within
the limits of his jurisdiction, and
(b) for securing the safe, speedy and convenient carriage and landing of
passengers in such vessels.]
33[17B. In this Act, "vessel" shall include anything made for the conveyance by water
of human beings, animals or property.]
33[17C. Nothing in section 14A to 14G and 17A and 17B shall apply in respect of any
vessel plying on sea or on tidal waters or in any major port, or in respect of any inland
steam-vessel as defined in sub-section (1) of section 2 of the Inland Steam-vessels Act,
1917, or in respect of any vessel plying under a licence issued in exercise of the powers
conferred by section 6 of the Indian Ports Act, 1908.]
18. This Act may be cited as the Bombay Ferries 34[and Inland Vessels] Act, 1868.
35[19.The Hyderabad Ferries Act in its application to the Hyderabad area of the State of
Bombay, the Northern India Ferries Act, 1878, in its application to the Vidarbha region
of the State of Bombay and the Bombay Ferries and Inland Vessels Act, 1868, as
applied to the Kutch area of the State of Bombay are hereby repealed:
Provided that the repeal shall not affect :-
(a) the previous operation of any Act so repealed or anything duly done
or suffered thereunder, or
(b) any right, privilege, obliga tion or liability acquired, accrued or
incurred under any Act so repealed, or
(c) any penalty, forfeiture or punishment incurred in respect of any
offence committed against any Act so repealed, or
(d) any investigation, legal proceeding or remedy in respect of any such
right, privilege, obligation, liability, penalty, forfeiture or punishment
as aforesaid,
Definition of
"vessel",
Provisions of
sections 14A to 14G
and 17A and 17B
not applicable in
certain cases
I of 1917
XV of 1908.
Short title.
Repeal and Saving Hyd-II of 1314 F.
XVII of 1878
Bom. II of 1868.
Bom. LX of 1959.
[1868 : Bom. II Gujarat Ferries and Inland Vessels Act, 1868
and any such investigation, legal proceeding or remedy may be instituted,
continued or enforced, and any such penalty, forfeiture or punishment may be imposed,
as if the Bombay Ferries and Inland vessels (Unification and Amendment) Act, 1959,
had not been passed :
Provided further that anything done or any action taken (including notifications
and directions issued, rules, appointments, authorizati ons, entrustment and leases
made, sanctions, approval or exemption given, powers delegated and orders passed, in
so far as they are not inconsistent with the provisions of this Act and the rates of tolls
fixed under the Acts so repealed shall continue in f orce until altered, amended oxed)
erseded by anything done or any action taken under this Act.]
36SCHEDULE
37[ ( See section 2A) ]
Under Powers.
Section.
3. Powers exercisable by the State Government including the power to
exempt from payment of toll under clause (d).
4. Powers exercisable by the State Government.
5. Powers exercisable by the State Government.
12. Powers exercisable by the Collector of the district.
38 * * * * *
------------------------------------------------------
1868 : Bom. II] Gujarat Ferries and Inland Vessels Act, 1868
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1 For Statement of Objects and Reasons, see Bombay Government Gazette, 1868, Part V. p. 425; for Report of
the Select Committee, see ibid., p. 448, and for Proceedings in Council, see ibid, pp. 457, 476 and 582 The not
proceeds of public ferries established under Bom 2 of 1968, and all penalty and levied under the Act are to be
eradiated to the local fund crepitated by the Bombay Land Boards Act, 1923, (Bom. 6 of 1923), see s. 75 of that
Act.
ο« This Act was extended to, and shall be in force in, the rest of the State of Bombay (vide Bom. 60 of
1959, 8. 2) .
οͺ Sections 2 to 8 of this Act were re -enacted by Bom. 55 of 1947, s. 2.
ο€ This Act has been re -enacted and the amendments made by section 9 and Schedule 'E' of the
said Act have been continued in force by Bom. 52 of 1947, s. 2.
2 These words were inserted by Bom 21 of 1941, s.2, read with Bom. 55 of 1947, s.2.
3 These words were substituted for the words "Presidency of Bombay" by Bom. 60 of 19 69 s.
4(a).
4 Section 1 was inserted by Bom. 60 of 1969.
5 This words was substituted for the words "State Government" by Bom. 8 of 1958, s. 3, Sch.
6 These words were substituted for the words "State of Bombay" by the Gujarat Adaptation
of Laws (State and Concurrent Subjects) Order, 1960.
7 Setion 2A was inserted by Bom. 8 of 1923, a. 2.
8 This word was substituted for the words "State Government" by Bom. 8 of 1958, s. 3, Sch.
9 Clause (a) as to soldiers in uniform on duty was repealed by s. 3 of the India n Tolls (Army)
Act, 1901 (2 of 1901), Central Acts.
10 Clause (d) was added by the Ferries (Amendment) Act, 1878 (Bom. 2 of 1878).
11 The words "or Imperial" and "except with the sanction of the Governor -General in Counc
were omitted by s. 2 and Schedule 1 of the Devolution Act, 1920 (38 of 1920).
12 Sections 5A, 5B and 5C were inserted by Bom. 60 of 1959, s. 4 (d).
13 This word was substituted for the words "State Government" by Bom. 8of 1958, s. 3, Sch.
14 These words were inserted by Bom. 60 of 1959, s. 4 (e).
15 These words were substituted for the words "shall be liable on each conviction to a penalty
not exceeding ten rupees," by Bom. 60 of 1959 , s. 4 (f).
16 These words were substituted for the words "fifty rupees," by Bom. 60 of 1959 , s. 4 (g).
17 This portion was inserted, by Bom. 60 of 1959 ., s. 4 (h).
18 Sections 11A, 11B and 11C were inserted, by Bom. 60 of 1959 ., s. 4 (i).
19 These words were substituted for the words "The Senior Magistrate of Police in the City of
Bombay and the Collector of t he district elsewhere," by Bom. 4 of 1933, 8. 2.
20 This Act was re -enacted by Bom. 55 of 1947, s. 2.
21 Section 14B was inserted by Bom. 4 of 1933, s. 4.
22 This portion was substituted for the original portion by Bom. 21 of 1942, s. 5, read with
Bom. 55 of 1947, s. 2.
23 This word was substituted for the word "boat", by Bom. 21 of 1942 .
24 This Section 14C, 14D was inserted by Bom. 21 of 1942, s. 6 read with Bom. 55 of 1947, s.
2.
25 Sections 14E, 14 F, and 14G were inserted by Bom. 21 of 1942, s. 6, read with Bom. 55 of 1947,
s. 2.
26 Paragraph 1 was deleted by the Gujarat Adaptation of Laws (State and Concurrent
Subjects) Order, 1960.
27 The words " In places not within the limits of the Greater Bombay were deleted by the
Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.
28 This marginal note was inserted for the original marginal notes, by Bom. 55 of 1947 .
29 This portion was substituted for the words and figures ''section 61 of the Criminal Procedure
Code" by Bom. 60 of 1959, s. 4 (k).
30 Section 16 which is repealed, except in the City of Bombay by the Bombay Local Boards Act,
1884 (Bom. 1 of 1884), s. 2, and Schedule, is as follows β Clause 1. βIn each district the
proceeds from tolls and farms of public ferries, and from penalties levied under this Act, shall
form the ferry fund of such district, and shall be appropriated in the first instance to the
maintenance of the public ferries of the district, and the improvement of the roads leading to
the said ferries, the surplus, if any, being expended on local works in the district in such
manner as Government may from time to time direct. Clause 2.- The limits of each district for
the purposes of this section shall be such as Govern - ment may from t ime to time determine.
Clause 3. - When a public ferry is partly in one district and partly in another, it shall be lawful
for Government to assign to each district such proportion of the proceeds as they shall deem
fit The Bombay Local Boards Act, 1884, has now been repealed by Bom. 6 of 1923.
31 The words "Revenue or Police were repealed by the Bombay General Clauses Act, 1886
(Bom. 3 of 1886), Schedule B. This Schedule has been printed as an Appendix to the Bombay
General Clauses Act, 1904 (Bom. 1 of 19 04).
[1868 : Bom. II Gujarat Ferries and Inland Vessels Act, 1868
32 This Section was 17A inserted by Bom. 21 of 1942, s. 7, read with Bom. 55 of 1947, s. 2.
33 Sections 17B and 17C were inserted by Bom. 21 of 1942, s. 7., read with Bom. 55 of
1947 s. 2.
34 These words were inserted, by Bom. 21 of 1942 ., s. 8.
35 Section 19 was inserted by Bom. 60 of 1949, s. 4 ( l).
36 This Schedule was added by Bom. 8 of 1923, s. 3.
37 This Porsion was inserted by Bom. 60 of 1959 s. 4. (m)
38 Entry relating to section 14 was deleted by Bom. 60 of 1959, s. 4 (m).