LexSection 47 — Crossing of streams on buoys or skins.
The Punjab Laws Act, 1872
No person shall cross any river or stream on a buoy or inflated skin, nor shall have in his possession or custody any buoy or skin for the purpose of being used in crossing any river or stream, except 1 * * * subject to rules to be from time to time, either generally or in any particular instance, prescribed by the State Government.Open in Lexace · Ask the AI about this section