The Northern Indian Ferries Act, 1878

[Act No. 17 of 1878]

[9th November, 1878.]

Contents:
Title	The Northern Indian Ferries Act, 1878
Sections:	Particulars:
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	[Repealed.]
3.	Interpretation-clause
Chapter II	Public Ferries
4.	Power to declare establish define and discontinue public ferries
5.	Claims for compensation
6.	Superintendence of public ferries
7.	Management may be vested in municipality
7A.	Management may be vested in District Council or District or Local Board
8.	Letting ferry tolls by auction
9.	Recovery of arrears from lessee
10.	Power to cancel lease
11.	Surrender of lease
12.	Power to make rules
13.	Private ferry not to ply within two miles of public ferry without sanction
14.	Person using approaches, etc., liable to pay toll
15.	Tolls
16.	Table of tolls
17.	Tolls, rents, compensation and fines are to form part of revenues of State
18.	Compounding for tolls
Chapter III	Private Ferries
19.	Power to make rules
20.	Tolls
Chapter IV	Penalties and Criminal Procedure
21.	Penalty for breach of provisions as to table of tolls, list of tolls and return of traffic
22.	Penalty for taking unauthorised toll, and for causing delay
23.	Penalty for breach of rules made under sections 12 and 19
24.	Concealment of lease on default or breach of rules
25.	Penalties on passengers offending
26.	Penalty for maintaining private ferry within prohibited limits
Chapter VI	Of The Remuneration of Pleaders, Mukhtars and Revenue-Agents
27.	Fines payable to lessee
28.	Penalty for rash navigation and stacking of timber
29.	Power to arrest without warrant
30.	Power to try summarily
31.	Magistrate may assess damage done by offender
Chapter V	Miscellaneous
32.	Power to take possession of boats, etc., on surrender or cancellation of lease
33.	Similar power in cases of emergency
34.	Jurisdiction of Civil Courts barred
35.	Delegation of powers
36.	[Repealed.]