1 [26. Penalty for maintaining private ferry within prohibited limits.—Whoever establishes, maintains or works a ferry in contravention of the provisions of section 13 shall be punished with fine which may extend to five hundred rupees, and with a further fine, which may extend to one hundred rupees for every day during which the ferry is maintained or worked in contravention of those provisions.]Open in Lexace · Ask the AI about this section
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