12. Power to make rules.

2[(1)] Subject to the control of the State Government, the Commissioner

of a division, or such other officer as the State Government may, from time to time, appoint in this behalf, by name or in virtue of his office, may, from time to time, 3[by notification in the Official Gazette, make rules] consistent with this Act

(a) for the control and the management of all public ferries within such division and for regulating the traffic at such ferries;

4[(b) for regulating the time and manner at and in which, and the terms on which, the tolls of such such ferries may be let by auction, and prescribing the persons by whom auctions may be conducted;]

(c) for compensating persons who have compounded for tolls payable for the use of any such ferry when such ferry has been discontinued before the expiration of the period compounded for, and

(d) generally to carry out the purposes of this Act;

and, when the tolls of a ferry have been let under section 8, such Commissioner or other officer may, from time to time (subject as aforesaid), make additional rules consistent with this Act

(e) for collecting the rents payable for the tolls of such ferries;

(f) in cases in which the communication is to be established by means of a bridge of boats, pontoons or rafts, or a swing-bridge, flying-bridge or temporary bridge, for regulating the time and manner at and in which such bridge shall be constructed and maintained and opened for the passage of vessels and rafts through the same; and

(g) in cases in which the traffic is conveyed in boats, for regulating (1) the number and kind of such boats and their dimensions and equipment; (2) the number of the crew to be kept by the lessee for each boat; (3) the maintenance of such boats continually in good conditions; (4) the hours during which, and the intervals with in which the lessee shall be bound to ply; and (5) the number of passengers, animals and vehicles and the bulk and weight of other things, that may be carried in each kind of boat at one trip.

The lessee shall make such returns of traffic as the Commissioner or other officer as aforesaid may, from time to time, require.

5[(2) Every rule made under this Act by the Commissioner of a division or the officer appointed by the State Government shall be laid, as soon as may be after it is made, before the State Legislature.]

1. Read: "three months" in U.P.-vide U.P. Act 29 of 1948, s. 2.

2. Section 12 renumbered as sub-section (1) thereof by Act 4 of 2005, s. 2 and the Schedule (w.e.f. 11-1-2005).

3. Subs. by s. 2 and the Schedule, ibid., for the words "make rules".

4. Subs. by Act 3 of 1886, s. 1, for clause (b) (w.e.f. 29-1-1886).

5. Ins. by Act 4 of 2005, s. 2 and the Schedule.