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The Bengal Ferries Act, 1885
(Act No. 1 of 1885)
jhr234
Part-I
Public Ferries
6. Power to declare, establish, define and discontinue public ferries. - It shall be lawful for the [State Government] from time to time to-(a) declare what ferries shall be deemed public ferries, and the respective districts in which, for the purposes of this Act, they shall be deemed to be situate;
(b) take possession of a private ferry, and declare it to be a public ferry;
(c) establish new public ferries where, in his opinion, they are needed;
(d) define the limits of any public ferry;
(e) change the course of any public ferry; and
(f) discontinue any public ferry which he deems unnecessary.
Every such declaration, establishment, definition, change or discontinuance, shall be made by notification: Provided that, when any alteration in the course or in the limits of a public ferry is rendered necessary by changes in the river on which such ferry is established, such alteration may be made by an order in writing by the Magistrate of the district. 7. Control of public ferries vested in the Magistrate of the district. - The control of all public ferries shall be vested in the Magistrate of the district, subject to the direction of the Commissioner. 8. Superintendence of public ferries. - The immediate superintendence of every public ferry shall be vested in the Magistrate of the district, in which such ferry is situated, or in such other officer as the [State] Government may, from time to time, either by name or by official designation, appoint. And such Magistrate or officer shall, except when the tolls at such ferry are leased, make all necessary arrangements for the supply of boats for such ferry, and for collection of the authorised tolls leviable thereat. 9. Ferry tolls may be leased by auction. - The tolls of any public ferry may, from time to time, be leased by public auction for such-term as the Magistrate of the District in which such ferry is situated may, with the approval of the Commissioner, direct. The Magistrate of the District or the officer authorised by him to conduct such auction may, for sufficient reason to be recorded in writing refuse to accept the offer of the highest bidder, and may accept any other bid, or may withdraw the tolls from auction: [Provided that in respect of settlement of ferries to Government of India or the State Government or any Government undertaking or body or [a Boatmen's Cooperative Society, duly registered under the Bihar and Orissa Co-operative Societies Act, 1935 (Bihar and Orissa Act 6, 1935) having jurisdiction to operate in the area where the ferry is situated]; it shall not be necessary to do it by public auction and permission can be given to run the ferry without undergoing the formalities of auction on such terms and conditions as the State Government may decide.] Execution of contract by lessee. - The lessee of the tolls of every ferry which have been leased under this section shall execute a contract, setting forth the conditions on which the tolls of such ferry are to be held and shall give security for its due fulfilment. 10. Lessee of the tolls of a public ferry and his servants bound to conform to Rules. - When the tolls of a public ferry have been duly leased, the lessees and every servant of the lessee shall be deemed to be legally bound to conform to the rules made under this Act for the management and control of such ferry. 11. Provisions for the establishment of subsidiary ferry. - On the requisition of the Magistrate of the district the person-in-charge of a public ferry situate in such district shall maintain at one or more places, in addition to the place at which the said public ferry is established, and within two miles therefrom such numbers of subsidiary ferries as may seem to the Magistrate to be necessary for the public convenience and all the provisions contained in this Act in regard to the management and control of public ferries shall be deemed applicable to any subsidiary ferry maintained under the requisition of the Magistrate. 12. Recovery of arrears from lessees. - All arrears due by the lessee of the tolls of a public ferry on account of his lease; any pecuniary forfeiture for breach of contract inserted in the deed of contract or conditions of sale by public auction; and all sums due from the lessee on the surrender of his lease under Section 14, may be recovered from the lessee for his surety (if any) as a demand under [Bengal Act VII of 1880, or any other Act] at the time being in force for the recovery of public demands. 13. Power to cancel lease. - The lease of the tolls of any public ferry shall be liable to be cancelled at once by the Magistrate of the District in which such ferry is situated, if it shall appear to such Magistrate that the lessee has failed to make due provision for the convenience or safety of the public within fifteen days after being required to do so by a notice in writing from such Magistrate. 14. Surrender of lease. - The lessee of the tolls of a public ferry may surrender his lease on the expiration of one month's notice in writing to the Magistrate of the District, in which such ferry is situated of his intention to surrender such lease, and on payment of such reasonable compensation as the Magistrate may, with the approval of the Commissioner, in each case direct. 15. Power to make Rules in regard to public ferries. - The Magistrate of the District with the approval of the Commissioner may, from time to time, make Rules consistent with this Act-(a) for the management of all public ferries within such district and for regulating the traffic at such ferries;
(b) for regulating the time and manner at and in which the terms on which, and the person by whom, the tolls of such ferries may be leased by auction;
(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 leased under Section 9 such Magistrate may, from time to time, with such approval as aforesaid make additional Rules consistent with this Act;
(e) for collecting the rents payable for the tolls of such ferries;
(f) for regulating the returns of traffic to be, from time to time, submitted by the lessee of such ferries;
(g) 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
(h) in cases in which the traffic is conveyed in boats for regulating the number and kinds of such boats and their dimensions and equipment;
the number of the crew to be kept by the lessee for each boat; the maintenance of such boats in good conditions; the hours during which, and the intervals within which, the lessee shall be bound to ply; and 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; and may, from time to time, with such approval as aforesaid, repeal or alter such rules. Rules made under this Section shall be subject to the control of the State Government, and shall be published in the Official Gazette in such manner as the State Government directs, and shall thereupon have the force of law. 16. Private ferry not to ply within two miles of public ferry without sanction. - No person shall, except with the sanction of the Magistrate of the District, maintain a ferry to or from any point within a distance of two miles from the limits of a public ferry: Provided that, in the case of any specified public ferry, the State Government may, by notification reduce or increase the said distance of two miles to such extent as thinks fit: Provided also that nothing hereinbefore contained shall prevent persons keeping boats to ply between two places, one of which is without and one within, the said limits when the distance between such two places is not less than three miles, or shall apply to boats which the Magistrate of the District expressly exempts from the operation of this Section. 17. Claims for compensation and what amount to be awarded. - Claims for compensation for any loss sustained by any person in consequence of a private ferry being taken possession of, or a new public ferry, or subsidiary ferry being established under Section 6 or Section 11, shall be enquired into by the Magistrate of the District in which such ferry is situated, who shall, with the approval of the Commissioner, award compensation to any person who may appear justly entitled thereto. Such compensation shall be calculated upon an estimate of the annual net profit actually realised by such person from such ferry on an average of the five years next preceding such declaration and shall in no case exceed the amount of fifteen times such net annual profit. 18. Tolls. - Tolls, according to such rates as may, from time to time, be fixed by the Magistrate of the District with the approval of the Commissioner, shall be levied on all persons, animals, vehicles and other things crossing any river by a public ferry, and not employed or transmitted on the public service: Provided that the State Government may, from time to time, declare that any persons, animals, vehicles or other things shall be [exempt] from payment of such tolls. Where the tolls of a ferry have been leased under Section 9, any such declaration, if made after the date of the auction shall entitle the lessee to such abatement of the rent payable in respect of the tolls, as may be fixed by the Magistrate of the District under this section. 19. Table of tolls. - The lessee or other person authorised to collect the tolls of any public ferry shall affix a table of such tolls legibly written, or printed in the vernacular language and also, if the Commissioner so directs, in English in some conspicuous place near the ferry:-List of tolls
and shall be bound to produce on demand, a list of tolls signed by the Magistrate of the District or such other Officer as he appoints in this behalf. 20. [xxx] 21. Compounding for tolls. - It shall be lawful for the Magistrate of the District in which a public ferry is situated, with the approval of the Commissioner, from time to time, to fix rates at which any person may compound for the tolls payable for the use of such ferry.Part-II
Private Ferries
22. Power to make rules in regard to private ferries. - The Commissioner may, from time to time, make rules consistent with this Act, for the maintenance of order and for the safety of passengers and property at private ferries situated in his division. Rules made under this Section shall be subject to the control of the State Government and shall be published in the Official Gazette in such manner as the State Government directs and shall thereupon have the force of law.Part-III
Penalties and Criminal Procedure
23. Penalty for breach of provisions as to table of tolls, list of tolls, and return of traffic. - Every lessee or other person authorised to collect the tolls of a public ferry who neglects to affix and keep in good order and repair the table of tolls mentioned in Section 19, or who wilfully removes, alters or defaces such table or allows it to become illegible, or who fails to produce on demand the list of the tolls mentioned in Section 19, and every lessee who neglects to furnish any return required under Section 15, shall be punished with fine which may extend to fifty rupees. 24. Penalty for taking unauthorised toll, and for causing delay. - Every such lessee or other person as aforesaid asking or taking more than the lawful toll or without due cause delaying any person, animal, vehicle or other things shall be punished with fine which may extend to one hundred rupees. 25. Penalty for breach of rules made under Sections 15 and 22. - Every person breaking any rule made under Section 15 or Section 22 shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to two hundred rupees or with both. 26. Cancelment of lease of default or breach of rules. - When any lessee of the tolls of a public ferry makes default in the payment of the rent payable in respect of such tolls or has been convicted of an offence under Section 25 or having been convicted of an offence under Section 23 or Section 24, is again convicted of an offence under either of those Sections, the Magistrate of the District may [x x x] cancel the lease of the tolls of such ferry and make other arrangements, or its management during the whole or any part of the term for which the tolls were leased. 27. Penalties on passengers offending. - Every person crossing by any public ferry who refuses to pay the proper tolls; and every person- who, with intent to avoid payment of such toll fraudulently or forcibly crosses by any such ferry without paying the toll; or who obstructs any toll-collector or lessee of the tolls of a public ferry, or any of his assistants, in any way in the execution of their duty under this Act; or who, after being warned by any such toll-collector, lessee or assistant not to do so, goes, or takes any animals, vehicles or other things, into any ferryboat, or upon any bridge at such a ferry which is in such a state or so loaded as to endanger human life or property; or who refuses or neglects to leave, or remove any animals, vehicles or goods from any such ferry-boat or bridge on being requested by such toll-collector, lessee or assistant to do so, or who moors any boat, raft, or other substance to, or in any way obstructs, any part of a public ferry; shall be punished with fine which may extend to fifty rupees. 28. Penalty for plying within public ferry-course without licence. - Whoever conveys for hire any passenger, animal, vehicle or other thing in contravention of the provisions of Section 16 shall be punished with fine which may extend to fifty rupees. 29. Fines payable to lessee. - Where the tolls of any public ferry have been leased under the provisions hereinbefore contained, the whole or any portion of any fine realised under Section 27 or Section 28 may, notwithstanding anything contained in Section 20, be, at the discretion of the convicting Magistrate or Bench of Magistrates, paid to the lessee. 30. Penalty for rash navigation and stacking of timber. - Whoever navigates, anchors, moors or fastens any vessel or raft, or stacks any timber, in a manner so rash or negligent as to damage a public ferry, shall be punished with imprisonment for a term which may extend to three months, or which may extend to five hundred rupees, or with both; and the toll-collector or lessee of the tolls of such ferry or any of his assistants, may seize and detain such vessel, raft or timber pending the inquiry and assessment hereinafter mentioned. 31. Power to arrest without warrant. - The police may arrest without warrant any person committing an offence against Section 27 or Section 30. 32. Magistrate may assess damage done by offender. - Every Magistrate or Bench of Magistrates trying any offence under this Act may inquire into and assess the value of the damage (if any) done or caused by the offender to the ferry concerned, and shall order the amount of such value to be paid by him in addition to any fine imposed upon him under this Act; and the amount so ordered to be paid shall be leviable as if it were a fine, or when the offence is one under Section 30 by the sale of the vessel, raft or timber causing the damage, and of anything found in or upon such vessel or raft. The Commissioner may, on the appeal of any person deeming himself aggrieved by any order under this Section, reduce or remit the amount payable under such order.Part-IV
Miscellaneous
33. Power to take possession of boats and other appliances on surrender or cancellation of lease. - On the cancelment or surrender of a lease, the Magistrate of the District may take possession of all boats and other appliances which have been used by lessee in the working of the ferry; and may, either retain the same permanently on payment of a fair price to the proprietor, or may, retain them for such time as may be necessary, not exceeding three months, until he can make arrangements for such other boats and appliances as may be necessary, in which case the Magistrate of the District shall pay a fair sum to the owners for the use of the said boats and appliances: Provided that within a week of taking such possession the Magistrate of the District shall be bound to give notice to the said lessee of his intention to retain the said boats and appliances permanently, or for a period to be specified in the notice. 34. Similar power in cases of emergency. - When any boats or their equipments or any materials or appliances suitable for setting up a ferry, are emergently required for facilitating the transport of officers or troops of Government on duty, or of any other persons on the business of Government, or of any animals, vehicles or baggage to such officers, troops or persons, or of any property of Government, the Magistrate of the District may take possession of and use the same (paying such compensation for the use thereof as the Central Government where the transport is in connection with the affairs of the Central Government and the State Government in other cases may in each case direct) until such transport is completed. [35. Power of State Government to vest management of public ferries in a local authority. - It shall be lawful for the State Government to order that any public ferry shall be managed by a local authority having jurisdiction over the area in which such ferry is situated, and such local authority shall have the powers vested in the Magistrate of the district under this Act except the powers specified in Sections 7, 17 and 32 and thereupon the ferries .shall be managed accordingly.] [35. Management may be vested in District Board or Municipality. - It shall be lawful for the State Government to order that any public ferry situated in any district in which a District Board has been established under the provisions of the Bengal Local Self-Government Act of 1885 or situated, within or adjacent to the limits of any municipality, shall be managed by such District Board or by the Commissioners of such Municipality as the case may be; and such District Board shall have all the powers vested in the Magistrate of the district under this Act except the powers specified in Sections 7, 17, and 32, and thereupon the ferries shall be managed accordingly. The State Government may from time to time very or annul any order made under this section.] 36. Delegation of power - The State Government may, from time to time delegate under such restrictions as thinks it fit any of the powers conferred on it by this Act to any Commissioners or Magistrate of a District, or to such other officer or authority as it thinks fit, by name or by official designation.List of Public Ferries District-wise in Bihar Darbhanga District
1. Jitwarpur 2. Nagerbasti 3. Jhahuri 4. Pokharaira 5. Basudeopur 6. Shamatpur 7. Rahmatpur 8. Suatpur 9. Darhia 10. Angar 11. Pahpara 12. Dihuli 13. Bhore-Jairam 14. Kolhua 15. Mahe 16. Singhia 17. Chorghatia 18. Mahthi 19. Rupauli 20. Chakmehsi 21. RajghatGonia 22. Neori 23. Gonia 24. Larjha 25. Ladh 26. Manorwa 27. Chechni 28. Kankar 29. Goga 30. Sitwahi 31. Sauliman 32. Pali Rampur 33. Janipur 34. Ratho 35. Damla 36. Kamlabari 37. Baingra 38. Baha 39. Rajghat-Hemanpur 40. Aral 41. Chak Saho 42. Hemanpur 43. Morwa 44. Barhoa 45. Sikatia 46. Sahorwa 47. Narainpur 48. Gaipura 49. Rampur 50. Bariahi 51. Boran 52. Chakwagudar 53. Bhagopur 54. Mushahari 55. Sadipur 56. Hassanpur 57. Manjari 58. Muradpur 59. Kharari 60. Hathouri 61. Rupouli 62. Bela 63. Khairamath 64. Tribhuan Mahiam 65. Manpura (Khatbaya) 66. Saidpur (Sussari) 67. Mehwan (Mahinam) 68. Akrohar 69. Sahar 70. Balwa 71. Birauli 72. Mahurapur 73. Balha 74. Jagatpur 75. Khajauli 76. Bela (Konouli) 77. Bhakwa 78. Hatha 79. Kalaujar 80. Phuhia 81. Nemapur 82. Saidpur 83. Agai 84. Hayaghat 85. Akraha 86. Koilakund 87. Ratwara 88. Ganj 89. Timohan 90. Gopalpur 91. Neodega 92. Harisinghpur 93. Gorhari 94. Laranch 95. Pouni Chopram 96. Khesaraha 97. Motipur 98. Kanerpi 99. Panchi 100. Dhamia 101. Kharg 102. Dhamgaraha 103. Ladho 104. Garh Siasia 105. Hardia 106. Sumbha 107. Sonkauli 108. KantaMuzaffarpur District
1. Athar 2. Amer 3. Checher 4. Repura 5. Balha Basanta 6. Bhandiha 7. Saropatti 8. Chapra 9. Dedaul 10. Atahpur 11. Kanuani 12. Gidha 13. Gularia 14. Harauli Akhlpur 15. Hirama 16. Jamua 17. Kania-Inar 18. Madhopur Bangra 19. Man Bishunpur 20. Maniari 21. Pachra 22. Pojhia 23. Khajepur 24. Piroi 25. Sohansi Sarangpur Sagooni 26. Simrajalapur Marvey 27. Sanathi 28. Tepri 29. Tejua 30. Bhalopur 31. Nanhuchak 32. Chandwara 33. Rasulpur 34. Kolhua 35. Kalbari 36. Manikpur *37. Baj *38. Dumra *39. Jatkauli Shampur *40. Lakhanpur *41. Madhkaul *42. Sukki* These are rainy season ferries.
Saran District
1. Telpa-Ekauna (Combined Ferry) 2. Sahagpur (managed by Muzaffarpur District Board) 3. Doomri 4. Rewaghat 5. Dumaigrah 6. Darauli 7. Amarpur 8. Dumarahor 9. Pannapur 10. Basantpur 11. Dighwara 12. Bharihari 13. Doriganj Singahi 14. Semara Jalalpur (This ferry is managed by Muzaffarpur District Board). 15. Pathra, Sewaich, Sabalpur, Konhara (Management of this ferry has under the Muzaffarpur District Board, vide Government Notification No. 107-LS.G., dated the 4th February, 1933). 16. Revilaganj 17. ManjhiChamparan District
1. Bagaha 2. Ratwal 3. Sakhawa 4. Gobindganj 5. Puchharighat 6. Dumaria 7. Dhekaha 8. Sattarghat 9. Piparpatti 10. Jatwa 11. Sundarpur 12. Khairwa 13. Ghorahar 14. Barnawa 15. Sariswa 16. Lalbeqia 17. Haraj 18. Itwa 19. Bardaha 20. Banjaria 21. Mataria 22. Sathi 23. ChaitaghatMonghyr District
1. Khutiyaghat 2. Khagariaghat 3. Gogrighat 4. Binda Diara 5. Dhamahraghat 6. Kusaila 7. MalaAsthan 8. Hetli 9. Bilkunda 10. Badla 11. Matihanighat 12. Barhwa 13. Kodera 14. Baldahi 15. Kachut 16. Surajgarhaghat 17. Abgil 18. Mednichauki 19. Paharpur 20. Bahachauki 21. Jagdishpur 22. Mustafapur 23. Balgudarghat 24. Surjuchakghat 25. Nababganj 26. Rachua Nata 27. Kushamaghat 28. Isfaghat 29. Chhatouna Banduaghat 30. Banduarghat 31. Pabuaghat 32. Sheorighat 33. Pabraghat 34. Rampurghat 35. Churan Wachak 36. Atarwaghat 37. Chhilhai Pakthaulghat 38. Khizarachak 39. Alapur 40. Samsa 41. Mansurchak 42. Bhawanipur 43. Agapur 44. Charia Bariarpur 45. Baswara 46. Bela Bhaubaraghat 47. Mohanpur 48. Ramdirighat 49. Walipur 50. Pipariaghat 51. Ahokhat 52. Mahdeva 53. Rajwaraghat 54. Govindpur 55. Garasandaghat 56. Sonmanki 57. Nata Medni 58. Dengrahi 59. Argallaghat 60. Chatarghat 61. Bhurkanalaghat 62. BelwarakundPurnea District
1. Dingrahaghat 2. Donapurghat 3. Dhamdahaghat 4. Karhagola These ferries are managed by the Executive Engineer, P.W.D, Purnea Division 5. Barsoe (on river Mahananda) 6. Paisa Neraghat 7. Baisaghat 8. Chunapur 9. Sonapur 10. Nwabganj Pokharia 11. Lchgaria 12. Tajpur 13. Morsands 14. Reziganj 15. Yandobh 16. Lalbari 17. Dohichand 18. Sundradhar 19. Fullerdhar 20. Pichlaghat 21. Belouri 22. Chanpighat 23. Chandpur 24. Rajghat (on river parwan) 25. Dalmalpur 26. Trisulia 27. Belwa 28. Khosali 29. Rampur 30. Mungra 31. Masuria 32. Ghoramara 33. Matiary 34. Pategna 35. Tarabari 36. Saranpur 37. Lachchafariani 38. Terridher 39. Ghogajagjan 40. Maujabari, Ghooma and Salki 41. Chakla 42. Natuapare 43. Donk 44. Rpadeh 45. Sarai 46. Mazkuri 47. Kankal 48. Duraghatti 49. Sabodargi 50. Birpur 51. Lohagarghat 52. CharghariaNotifications
S.O. 315, dated the 27th February, 1979 [Published in Bihar Gazette, Extraordinary No. 202, dated the 27th February 1979].-In exercise of the powers conferred by Clause (a) of Section 6 of the Bengal Ferries Act 1 of 1885 the Governor of Bihar is pleased to declare the following Ferries situated on the river Ganges and Kosi within the districts of Katihar on the North bank and Santhal Parganas on the South bank to be public ferries with the provision to operate them with power crafts as well. Their headquarters shall be situated within the district of Santhal Parganas and their control shall vest in the Deputy Commissioner, Santhal Parganas and shall be managed together in a group with the Sakri Rampore Samdanala public ferry. This notification is in supersession of all previous notifications, if any, made for the control and management of these ferries or declaring them as public ferries under Section 6 of the said Act which is published for general information. 1. The names of the ferries situated on the North bank in Manihari Anchal under Manihari P.S. and Amdabad Anchal under Amdabad P.S. in the district of Katihar and the ferries situated on the South bank in Sahebganj Anchal under Sahebganj P.S. in the district of Santhal Parganas.(a) North Bank Manihari Anchal (Manihari P.S.), District-Katihar.
(i) Baijnathpur Ghat
(ii) Kosi Gopinpore Ghat
(iii) Choura Kusha Ghat
(iv) Ramapore Ferry Ghat
(v) Fatehpore Gujara Ghat
(vi) Mai Koran Ghat
(vii) Dilarpur Ferry Ghat
(viii) Kumaripore Mela Ghat
(ix) Manihari Gujara Ghat
(x) Karakur Nala Ghat (Kosban Ghat)
(xi) Manihari Maskand Ghat
(xii) Ganga Ghat Garaha
(xiii) Mednipore Khutagarai
(xiv) Katakosh Amirbad Khutagari
(xv) Batharkhut Garaha
(b) North Bank Amdabad Anchal (Amdabad P.S.), District-Katihar
(i) Gashia Ghat
(ii) Govindpur Baharkhala Ghat Tagja Ghat
(iii) Gopalpore Ferry Ghat
(iv) Basantpore Ferry Ghat
(v) Murela Khutagarai
(vi) Lakhanpore Ghat
(vii) Dillier Diwanganj
(viii) Matia Charguha Ghat
(ix) Channi Ghat
(x) Mukundtola Chobatama
(xi) Kaduadhar Ghat
(xii) Fulhar-Nadi Govindpore Khuta Garai
(xiii) Fulhar Kankher Filhi Khuta
(xiv) Balu Goh Ghat
(c) South Bank Sahebganj Anchal (Sahebganj P.S.), District-Santhal Parganas
(i) Sakri Rampore Samdanala Ghat
(ii) Harprasad Rampore Malahitola Ghat
(iii) Samdanala Bijli Ghat
(iv) Lalbathani Ghat
(v) Kishunprasad Gudara Ghat
(vi) Makhmalpore Lalbathani Ghat
2. "Sahebganj-Manihari Ferries" means the public ferries named as below:- "Sahebganj-Manihari group of public ferries".(i) Sakri Rampore to Manihary Ferry Ghat
(ii) Sakri Rampore to Baijnathpur Ghat
(iii) Sakri Rampore to Kashipore Gopipur Ghat
(iv) Sakri Rampore to Choura Tusha Ghat
(v) Sakri Rampore to Rampore Ferry Ghat
(vi) Sakri Rampore to Fatehpore Gujara Ghat
(vii) Sakri Rampore to Malkoram Ghat
(viii) Sakri Rampore to Dilarpore Ferry Ghat
(ix) Sakri Rampore to Kumarpore Gola Ghat
(x) Sakri Rampore to Manihari Gudara Ghat
(xi) Sakri Rampore to Katakush Nala Ghat
(xii) Sakri Rampore to Manihari Maskan Ferry Ghat
(xiii) Sakri Rampore to Gangaghata Ghat
(xiv) Sakri Rampore to Medinpore Ghat
(xv) Sakri Rampore to Kantakosh Amirabad Ghat
(xvi) Sakri Rampore to Baghar Ghat
(xvii) Sakri Rampore to Ghasia Ghat
(xviii) Sakri Rampore to Gobindpore Bahr Khal & Tagja Ghat
(xix) Sakri Rampore to Gopalpore Ferry Ghat
(xx) Sakri Rampore to Basantpore Ferry Ghat
(xxi) Sakri Rampore to Murela Ghat
(xxii) Sakri Rampore to Dilli Diwan Ganga Ghat
(xxiii) Sakri Rampore to Lakhanpore Ghat
(xxiv) Sakri Rampore to Matiachar Guha Ghat
(xxv) Sakri Rampore to Channi Ghat
(xxvi) Sakri Rampore to Mukund Tola Chowtamaraber Ghat
(xxvii) Sakri Rampore to Jaduapara Ghat
(xxviii) Sakri Rampore to Fulhar Nadi Govindpore Ghat
(xxix) Sakri Rampore to Fulhar Kankhar Filhi Khuta Ghat
(xxx) Sakri Rampore to Balu Goh Ghat
(xxxi) Harprasad Rampore Malahi Tola Ghat to Manihari Ferry Ghat
(xxxii) Harprasad Rampore Malahi Tola Ghat to Baijnathpur Ghat
(xxxiii) Harprasad Rampore Malahi Tola Ghat to Kashipore Goipur Ghat
(xxxiv) Harprasad Rampore Malahi Tola Ghat to Choura Tusha Ghat
(xxxv) Harprasad Rampore Malahi Tola Ghat to Rampore Ferry Ghat
(xxxvi) Harprasad Rampore Malahi Tola Ghat to Fatehpore Gujara Ghat
(xxxvii) Harprasad Rampore Malahi Tola Ghat to Malkoram Ghat
(xxxviii) Harprasad Rampore Malahi Tola Ghat to Dilarpore Ferry Ghat
(xxxix) Harprasad Rampore Malahi Tola Ghat to Kumarpore Gola Ghat
(xl) Harprasad Rampore Malahi Tola Ghat to Manihari Gudara Ghat
(xii) Harprasad Rampore Malahi Tola Ghat to Katakush Nata Ghat
(xiii) Harprasad Rampore Malahi Tola Ghat to Manihari Maskan Ferry Ghat
(xliii) Harprasad Rampore Malahi Tola Ghat to Gangaghata Ghat
(xliv) Harprasad Rampore Malahi Tola Ghat to Mednipore Ghat
(xiv) Harprasad Rampore Malahi Tola Ghat to Kantakosh Amirabad Ghat
(xlvi) Harprasad Rampore Malahi Tola Ghat to Baghar Ghat
(xlvii) Harprasad Rampore Malahi Tola Ghat to Ghasia Ghat
(xlviii) Harprasad Rampore Malahi Tola Ghat to Gobindpore Bahr Khal and Tagja Ghat
(xlix) Harprasad Rampore Malahi Tola Ghat to Gopalpore Ferry Ghat
(l) Harprasad Rampore Malahi Tola Ghat to Basantpore Ferry Ghat
(li) Harprasad Rampore Malahi Tola Ghat to Murela Ghat
(lii) Harprasad Rampore Malahi Tola Ghat to Dilli Diwan Ganga Ghat
(liii) Harprasad Rampore Malahi Tola Ghat to Lakhanpore Ghat
(liv) Harprasad Rampore Malahi Tola Ghat to Matiachar Guha Ghat
(lv) Harprasad Rampore Malahi Tola Ghat to Channi Ghat
(lvi) Harprasad Rampore Malahi Tola Ghat to Mukund Tola Chowtamaraber Ghat
(lvii) Harprasad Rampore Malahi Tola Ghat to Jaduapara
(lviii) Harprasad Rampore Malahi Tola Ghat to Fulhar Nadi Govindpore Ghat
(lix) Harprasad Rampore Malahi Tola Ghat to Fulhar Kankhar Filhi Kutha
(lx) Harprasad Rampore Malahi Tola Ghat to Balu Goh Ghat
(lxi) Samdanala Bijli Ghat to Manihari Ferry Ghat
(lxii) Samdanala Bijli Ghat to Baijnathpore Ghat
(lxiii) Samdanala Bijli Ghat to Kashipore Gopipore Ghat
(lxiv) Samdanala Bijli Ghat to Choura Tusha Ghat
(lxv) Samdanala Bijli Ghat to Rampore Ferry Ghat
(lxvi) Samdanala Bijli Ghat to Fatehpur Gujara Ghat
(lxvii) Samdanala Bijli Ghat to Malkoram Ghat
(lxviii) Samdanala Bijli Ghat to Dalarpore Ferry Ghat
(lxix) Samdanala Bijli Ghat to Kumarpore Gola Ghat
(lxx) Samdanala Bijli Ghat to Manihari Gudara Ghat
(lxxi) Samdanala Bijli Ghat to Katakush Nala Ghat
(lxxii) Samdanala Bijli Ghat to Manihari Maskan Ferry Ghat
(lxxiii) Samdanala Bijli Ghat to Gangaghata Ghat
(lxxiv) Samdanala Bijli Ghat to Mednipore Ghat
(ixxv) Samdanala Bijli Ghat to Katakosh Amirabad Ghat
(lxxvi) Samdanala Bijli Ghat to Baghar Ghar
(lxxvii) Samdanala Bijli Ghat to Ghasia Ghat
(lxxviii) Samdanala Bijli Ghat to Gobindpore Bahr Khal and Tagja Ghat
(lxxix) Samdanala Bijli Ghat to Gopalpore Ferry Ghat
(lxxx) Samdanala Bijli Ghat to Basantpore Ferry Ghat
(lxxxi) Samdanala Bijli Ghat to Murela Ghat
(lxxxii) Samdanala Bijli Ghat to Dilli Diwian Ganga Ghat
(lxxxiii) Samdanala Bijli Ghat to Lakhanpore Ghat
(lxxxiv) Samdanala Bijli Ghat to Matiachar Guha Ghat
(lxxxv) Samdanala Bijli Ghat to Channi Ghat
(lxxxvi) Samdanala Bijli Ghat to Mukund Tola Chowtamaraber Ghat
(lxxxvii) Samdanala Bijli Ghat to Jaduapara Ghat
(lxxxviii) Samdanala Bijli Ghat to Fulhar Nadi Govindpore Ghat
(lxxxix) Samdanala Bijli Ghat to Fulhar Kankhar Filhi Khuta Ghat
(xc) Samdanala Bijli Ghat to Balu Goh Ghat
(xci) Lal Bathani Ghat to Manihari Ferry Ghat
(xcii) Lal Bathani Ghat to Baijnathpore Ghat
(xciii) Lal Bathani Ghat to Kashipore Gopipur Ghat
(xciv) Lal Bathani Ghat to Choura Usha Ghat
(xcv) Lal Bathani Ghat to Rampore Ferry Ghat
(xcvi) Lal Bathani Ghat to Fatehpore Gujara Ghat
(xcvii) Lal Bathan Ghat to Malkoran Ghat
(xcviii) Lal Bathan Ghat to Dilarpore Ferry Ghat
(xcix) Lal Bathan Ghat to Kumarpore Gola Ghat
(c) Lal Bathan Ghat to Manihari Gudara Ghat
(ci) Lal Bathan Ghat to Katakush Nala Ghat
(cii) Lal Bathan Ghat to Manihari Maskan Ferry Ghat
(ciii) Lal Bathan Ghat to Gangaghata Ghat
(civ) Lal Bathan Ghat to Mednipore Ghat
(cv) Lal Bathan Ghat to Kantakosh Amirabad Ghat
(cvi) Lal Bathan Ghat to Baghar Ghat
(cvii) Lal Bathan Ghat to Ghasia Ghat
(cviii) Lal Bathan Ghat to Gobindpore Bahr Khal Tagja Ghat
(cix) Lal Bathan Ghat to Gopalpore Ferry Ghat
(cx) Lal Bathan Ghat to Basantpore Ferry Ghat
(cxi) Lal Bathan Ghat to Murela Ghat
(cxii) Lal Bathan Ghat to Dilli Diwan Ganga Ghat
(cxiii) Lal Bathan Ghat to Lakhanpore Ghat
(cxiv) Lal Bathan Ghat to Matiachar Guha Ghat
(cxv) Lal Bathan Ghat to Channi Ghat
(cxvi) Lal Bathan Ghat to Mukund Tola Chowtamaraber Ghat
(cxvii) Lal Bathan Ghat to Jaduapara Ghat
(cxviii) Lal Bathan Ghat to Fulhar Nadi Gobindpore Ghat
(cxix) Lal Bathan Ghat to Fulhar Kankhar Filhi Khuta Ghat
(cxx) Lal Bathan Ghat to Balu Goh Ghat
(cxxi) Kishunprasad Gujara Ghat to Manihari Ferry Ghat
(cxxii) Kishunprasad Gujara Ghat to Baijnathpore Ghat
(cxxiii) Kishunprasad Gujara Ghat to Choura Tusha Ghat
(cxxiv) Kishunprasad Gujara Ghat to Rampore Ferry Ghat
(cxxv) Kishunprasad Gujara Ghat to Fatehpore Gujara Ghat
(cxxvi) Kishunprasad Gujara Ghat to Malkoran Ghat
(cxxvii) Kishunprasad Gujara Ghat to Dilarpore Ferry Ghat
(cxxviii) Kishunprasad Gujara Ghat to Kumarpore Gola Ghat
(cxxix) Kishunprasad Gujara Ghat to Manihari Gudara Ghat
(cxxx) Kishunprasad Gujara Ghat to Katakush Nala Ghat
(cxxxi) Kishunprasad Gujara Ghat to Manihari Maskan Ferry Ghat
(cxxxii) Kishunprasad Gujara Ghat to Gangaghata Ghat
(cxxxiii) Kishunprasad Gujara Ghat to Mednipore Ghat
(cxxxiv) Kishunprasad Gujara Ghat to Kantakosh Amirabad Ghat
(cxxxv) Kishunprasad Gujara Ghat to Baghar Ghat
(cxxxvi) Kishunprasad Gujara Ghat to Ghasia Ghat
(cxxxvii) Kishunprasad Gujara Ghat to Gobindpore Bahr Khal and Tagja Ghat
(cxxxviii) Kishunprasad Gujara Ghat to Gopalpore Ferry Ghat
(cxxxix) Kishunprasad Gujara Ghat to Basantpore Ferry Ghat
(cxl) Kishunprasad Gujara Ghat to Murela Ghat
(cxli) Kishunprasad Gujara Ghat to Dilli Diwan Ghat
(cxlii) Kishunprasad Gujara Ghat to Lakhanpore Ghat
(cxliii) Kishunprasad Gujara Ghat to Matiachar Guha Ghat
(cxliv) Kishunprasad Gujara Ghat to Channi Ghat
(cxlv) Kishunprasad Gujara Ghat to Mukund Tola Chowtamaraber Ghat
(cxlvi) Kishunprasad Gujara Ghat to Jaduwapara Ghat
(cxlvii) Kishunprasad Gujara Ghat to Fulhar Nadi Govindpore Khutagaraj Ghat
(cxlviii) Kishunprasad Gujara Ghat to Fulhar Kankhar Filhi Khuta
(cxlix) Kishunprasad Gujara Ghat to Balu Goh Ghat
(cl) Makhmalpore Lalbathani Ghat to Manihari Ferry Ghat
(cli) Makhmalpore Lalbathani Ghat to Baijanathpore Ghat
(clii) Makhmalpore Lalbathani Ghat to Kashipore Gopipur Ghat
(cliii) Makhmalpore Lalbathani Ghat to Choura Tusha Ghat
(cliv) Makhmalpore Lalbathani Ghat to Rampore Ferry Ghat
(civ) Makhmalpore Lalbathani Ghat to Fatehpore Gujara Ghat
(clvi) Makhmalpore Lalbathani Ghat to Malkoram Ghat
(clvii) Makhmalpore Lalbathani Ghat to Dilarpore Ferry Ghat
(clviii) Makhmalpore Lalbathani Ghat to Kumarpore Gola Ghat
(clix) Makhmalpore Lalbathani Ghat to Manihari Gudara Ghat
(clx) Makhmalpore Lalbathani Ghat to Kantakush Nala Ghat
(clxi) Makhmalpore Lalbathani Ghat to Manihari Maskan Ferry Ghat
(clxii) Makhmalpore Lalbathani Ghat to Gangaghata Ghat
(clxiii) Makhmalpore Lalbathani Ghat to Medinpore Ghat
(clxiv) Makhmalpore Lalbathani Ghat to Kantakosh Amirabad Ghat
(clxv) Makhmalpore Lalbathani Ghat to Baghar Ghat
(clxvi) Makhmalpore Lalbathani Ghat to Ghasia Ghat
(clxvii) Makhmalpore Lalbathani Ghat to Gobindpore Bahr Khal & Tagja Ghat
(clxviii) Makhmalpore Lalbathani Ghat to Gopalpore Ferry Ghat
(clxix) Makhmalpore Lalbathani Ghat to Basantpore Ferry Ghat
(clxx) Makhmalpore Lalbathani Ghat to Murela Ghat
(clxxi) Makhmalpore Lalbathani Ghat to Dilli Diwan Ganga Ghat
(clxxii) Makhmalpore Lalbathani Ghat to Lakhanpore Ghat
(clxxiii) Makhmalpore Lalbathani Ghat to Matiachar Guha Ghat
(clxxiv) Makhmalpore Lalbathani Ghat to Mukund Tola Chowtamaraber Ghat
(clxxv) Makhmalpore Lalbathani Ghat to Jaduwapara Ghat
(clxxvi) Makhmalpore Lalbathani Ghat to Fulhar Nadi Govindpore Ghat
3. Schedule of limits of the "Sahebgan-Manihari group of public ferries" declared under Section 3 clause (d) of the Bengal Ferries Act I of 1885:-(a) The public ferries across the river Ganges on the Northern bank of the river between Madarichak, Manihari P.S. on the Western side and upto Naulakha Ghat, Amdabad P.S. on the Eastern side situated on the road from Katihar to Amdabad (both points on the North bank inclusive).
(b) The public ferries across the river Ganges on the Southern bank of the rive between Pirpati Nala, Sahebganj P.S. on the Western side and upto Maharajpore Railway Station, Sahebganj/Talijhari P.S. on the Eastern side situated on the road from Sahebganj to Maharajpore (both points on the South bank inclusive).
