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ANDHRA PRADESH (ANDHRA AREA) CANALS AND PUBLIC FERRIES ACT, 1890
ANDHRA PRADESH (ANDHRA AREA) CANALS AND PUBLIC FERRIES ACT, 1890
2 of 1890
An Act to make better provision for the establishment of canals and public ferries in the Andhra area of the State of Andhra Pradesh and for the management thereof. Preamble.--Whereas it is expedient to make better provision for the establishment of canals and public ferries in the Andhra area of the State of Andhra Pradesh and for the management thereof; It is enacted as follows
Section 1 Short title and local extent
This Act may be called the Andhra Pradesh (Andhra area) Canals and Public Ferries Act, 1890. It extends to the whole of the Andhra area of the State of Andhra Pradesh.
Section 2
[Repeal] Rep. by Central Act II of 1901.
Section 3 Definitions
In this Act, -- "Vessel" includes any ship, barge, boat, raft, timber, bamboos or floating materials Propelled in any manner; "channel" includes any waterway, whether natural or artificial; "line of navigation" means any navigable channel, or series of connected navigable channels; "canal" means a line of navigation declared to be subject to the provisions of this Act; "ferry" means a place at which goods, animals or passengers are conveyed across a channel by means of vessels; "public ferry" means a ferry declared to be subject to the provisions of Sections 9 to 18 of this Act.
Section 4 Power to apply act to any line of navigation
The State Government, may by notification in the Official Gazettedeclare any line of navigation to be subject to the provisions of this Act from a date to be named in such notification, and may in like manner cancel or modify any such notification.
Section 5 Vessels to be registered or licensed as directed by Government
All vessels using a canal shall be either licensed or registered as the State Government may direct: Provided that the State Government may exempt from the operation of this section all or any vessels or classes of vessels using a canal or portion of a canal.
Section 6 Power to fix fees and rates of toll and to establish toll-Stations
The State Government may from time to time--
(a) fix rates of fees payable for the licensing or registration of vessels;
(b) establish stations at which tolls shall be levied on vessels passing along a canal or an passengers, vehicles, animals or goods landed therefrom, and fix the rates of such tolls;
(c) fix fees for the use of public landing places, wharves, piers, jetties, docks, basins, lie-byes, sidings, sheds or ware-houses provided for the accommodation of vessels using a canal or of goods or passengers carried or to be carried thereon and for demurrage on vessels or goods detained therein.
A notification of such tolls or fees under clauses (b) and (c) of this section shall be exhibited to public view in English and in the vernacular language of the district at the places where such tolls or fees are leviable.
Section 7 Power of person duly authorized to impose punishment for breach of condition of licence and to deal with any obstruction or with navigation in contravention of Act
Any person duly empowered by the State Government in this behalf may--
(i) suspend or cancel the licence or registration of any vessel in case of breach of any condition thereof, or in lieu of such suspension or cancellation or of prosecution may recover from the person in-charge of the vessel a penalty not exceeding five rupees for each such breach;
(ii) remove from the canal any vessel which may be sunk or abandoned therein, and may recover any expense incurred in so doing by the sale of the vessel; a vessel left for more than three days without a competent person in-charge shall be held to be abandoned;
(iii) in case of emergency remove any other obstruction, or contrivance for fishing, or other think which is an impediment to navigation, or in other cases serve notice upon the owner, if any, to remove any such thing within a reasonable time to be stated in the notice, failing which he may remove it himself. Expenses incurred under this clause shall be recoverable from the owner: Provided always that, in cases of interference with private rights reasonable compensation shall be payable.
(iv) prohibit the construction of any contrivance for fishing or for any other purpose in the canal or any erection therein or on a tow-path or other land appurtenant thereto;
(v) stop any vessel navigating the canal in contravention of any of the provisions of this Act or of any rule made or any condition of licence or registration prescribed thereunder, and may detain it until the same is complied with or until penalty has been paid or recovered under clause (i) of this section or until the offence, if any has been inquired into and disposed of. Powers under this section may be conferred either by name or in virtue of an office.
Section 7A Power to declare that ferries not being public ferries shall be subject to rules for securing the safety of passengers
(1) The State Government may, by notification in the Andhra Pradesh Gazette, declare that any ferry, not being public ferry, shall be subject to any rules made by them under this section for the purpose of securing the safety of passengers conveyed across the ferry.
(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for--
(i) the types of vessels that may be used for conveying passengers across the ferry; and
(ii) the number of passengers that may be so conveyed on vessels of each such type.
Section 8 Power to apply Act to any ferry and define limits of ferry
The State Government may, by notification in the Official Gazette declare any ferry to be subject to the provisions of Sections 2 to 18 of this Act from a date to be named in such notification, and may define the limits of such ferry. The State Government may, in like manner, cancel or modify any such notification.
Section 9 Upon such application existing rights of ferry to cease
From such date all previously existing rights of ferry within the limits defined in the notification shall cease and determine, and it shall be unlawful for any person not duly authorised to convey goods, animals or passengers by means of vessels across a channel within such limits while such notification is in force:
Provided that, when rights of ferry are extinguished under this section, compensation shall be payable for such extinction and shall be assessed as nearly as may be under any law for the time being in force relating to the acquisition of land for public purposes.
Section 10 Power to provide for management of ferries and fix fees and rate of tolls
(1) The State Government may--
(a) provide for the management of any public ferry;
(b) authorize any person to convey passengers, animals, vehicles or goods across a channel by means of vessels at any public ferry; or
(c) assign the management of any public ferry to local board or municipal Council.
(2) All vessels used by a person authorized under clause (b) of sub-section (1) shall be licensed, and the State Government may fix the fees payable for such licence.
(3) In the cases referred to in clauses (a) and (b) of sub-section (1), the StateGovernment may levy tolls at such rates as they may fix upon passengers, animals, vehicles and goods conveyed across the ferry.
(4) Where under clause (c) of sub-section (1), the management of public ferry is assigned to a local board or municipal Council, the local board or municipal Council may levy tolls upon passengers, animals, vehicles and goods conveyed across the ferry at such rates as it may, subject to the control of the State Government fix. All moneys received by the local board or municipal Council from the tolls levied by it under this sub-section shall form part of its funds.
(5) A notice in English and in the language of the district specifying the tolls leviable at a ferry under sub-section (3) or sub-section (4), as the case may be, shall be exhibited to public view on each side of the ferry.
Section 11
Power to assign management of canal to district board or municipal Council.- The management of any canal x x x x x may, by order of the State Government be assigned to a local board or municipal Council x x x x which shall exercise all the powers stated in Section 7, and may, subject to the control of the State Government confer such powers on its servants. All persons duly empowered under Section 7 shall be deemed to be public servants within the meaning of the Indian Penal Code.
Section 12 Power to appoint persons to collect tolls or fees and to lease out collection thereof
The State Government or the managing authority shall appoint persons to collect tolls or fees payable under this Act. The collection of such tolls or of fees other than licence-fees may, under such conditions as the State Government may from time to time prescribe, be leased out and in such case the lessee and his agents and servants shall be deemed to be so appointed.
Section 13 Procedure in case of non-payment of toll, etc., on demand
In case any tolls, fees other than licence-fees or penalties payable under this Act are not paid when demanded by a person duly appointed or empowered to collect or impose the same, such person may seize any vessel, goods, vehicles or animals in respect of which such toll, fee or penalty, is payable or anything in the possession of a passenger or person who is liable to such toll, fee or penalty, and any person empowered by the State Government or the managing authority in this behalf may sell the same by auction after fifteen days public notice of the sale of such toll, fee or penalty is still unpaid. After deduction of such toll, fee or penalty and of the expenses of sale, the surplus proceeds, if any, shall be paid to the person from whose possession the thing sold was taken.
Section 14 What payments may be recovered as arrears of revenue
All canals and ferry rents and expenses incurred under Section 7 may be recovered by the Collector of the district in like manner as if they were arrears of land revenue:
Provided that any ferry rent due to a local board or municipal Council shall be recovered as if the same were a tax due to the local board or municipal Council.
Section 15 Form, etc., of licences and registration
All licences granted and registrations effected under this Act shall be in such form, shall be valid for a voyage or for such time, and shall contain, or be subject to, such conditions as the Government may from time to time direct.
Section 16 Power to make rules
The State Government may make rules in respect of any canal or public ferry for all or any of the following purposes:-
(i) declaring the powers to be exercised by any person employed under this Act;
(ii) Providing for the grant of licences, for the inspection of licensed vessels, and for their maintenance in good condition;
(iii) regulating the dimensions of free board of vessels using any canal or public ferry, the equipment of the same, and the number of passengers and the nature and quantity of cargo to be carried therein;
(iv) regulating the speed at which vessels shall be moved, the passing of vessels, the lights to be exhibited by vessels moving or at anchor, the working of locks, the mooring of vessels, and the use of landing places, wharves, piers, jetties, docks, basins, lie-byes, sidings, sheds or warehouses;
(v) the disposal of vessels or other things confiscated or seized under this Act;
(vi) for the convenience of passengers; and generally for the purpose of this Act.
Section 17 Penalty for breach of rule
Any person who breaks any rule made under this Act shall be punishable on conviction by a criminal Court with fine not exceeding fifty rupees in case of single offence, and, in case of a continuing offence, not exceeding ten rupees for every day during which such offence continues. If the offence is such as to endanger human life, the punishment may extend to imprisonment of either description for one year or to fine of five hundred rupees, or both.
Section 18 Penalty for navigating canal or establishing or working a ferry in contravention of Section 5, 7-A or 9
Any person navigating a canal establishing or working a ferry in contravention of Section 5, 7-A or 9 of this Act shall be liable on conviction before a criminal Court to fine not exceeding five hundred rupees.
Section 19 Penalty for evasion of toll or fee and for unauthorised levy of toll etc
Any person who refuses or evades payment of any toll or fee payable under this Act, or without due authority levies any toll or fee under colour of this Act, or being empowered to collect tolls or fees under this Act, collects or receives any sum in excess of the lawful due, shall on conviction by a criminal Court be punishable with imprisonment of either description not exceeding one month, or with fine not exceeding one hundred rupees, or with both.
Section 20 Power of Court to order confiscation
On conviction had of any offence under this Act, the Court may order that any vessel or other thing used in the commission of such offence shall be confiscated.
Section 21 Delegation
The State Government may delegate all or any of their powers under Sections 5, 10, 11, 12, 13 and 15 to any officer not below the rank of District Collector or Superintending Engineer.
