The Northern Indian Ferries Act, 1878
Act No. 17 of 1878

[9th November, 1878.]

An Act to regulate Ferries in Northern India.

WHEREAS it is expedient to regulate ferries in 2[Uttar Pradesh, Punjab, the Central Provinces, Assam, Delhi and Ajmer]; It is hereby enacted as follows:

1. This Act applies to the Lakhimpur Frontier Tract, and to the Sadiya and Balipara Frontier Tracts in Assam, subject to certain modifications, see Assam Government notification No. 442-GS & 443-GS, dated 26th January, 1940.

It has been amended in-
C.P. by Acts 1 of 1883, 12 of 1891, 4 of 1907, C.P. Acts 1 of 1931 and 23 of 1937;
Punjab by Acts 20 of 1883 and 12 of 1891;
U.P. by U.P. Acts 1 of 1914, 29 of 1948 and 8 of 1960 (w.e.f. 22-5-1960).
Sambalpur District by Acts 1 of 1883, 12 of 1891, Ben. Act 1 of 1911 and Orissa Act 6 of 1993; 15 of 1948.
Coorg by Coorg Act 6 of 1940; andAjmer by Act 6 of 1945.
Orissa by Orissa Act 23 of 1950.

2. Subs. by the A.O. 1950, for "the United Provinces, East Punjab, the Central Provinces, Assam, Delhi and Ajmer Merwara".

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