Goa Ferries Rules, 1990

S Maharashtra 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Ferries Rules, 1990 CONTENTS 1. Short Title, Extent And Commencement 2. Penalty For Failure To Pay Toll, Etc Goa Ferries Rules, 1990 In exercise of the powers conferred by section 10 read with section 11 of the Goa Ferries Act, 1990 (Goa Act 9 of 1990), the Government of Goa hereby makes the following rules, namely:- 1. Short Title, Extent And Commencement :- (1) These rules may be called the Goa Ferries Rules, 1990. (2) They shall extend to the whole of the State of Goa. (3) They shall come into force at once. 2. Penalty For Failure To Pay Toll, Etc :- Whoever fails to pay the toll or uses any public ferry without paying the toll or obstructs any officer appointed to collect the toll in any way in exercise of his duties under the Act shall be liable to pay penalty as specified in the Schedule below : SCHEDULE Sr. No. Description Amount of penalty 1. Each person Rs. 10/- 2. Bicycle/Moped Rs. 15/- 3. Motorbike/two wheelers other than bicycles and mopeds Rs. 20/- 4. Three wheelers including scooter with side car Rs. 50/- 5. Four wheelers light vehicles e.g. Car, jeep Rs. 100/- 6. Tempos, minibus and other light medium 4/6 wheelers (including jeep with trallers) Rs. 200/- 7. Heavy vehicles e.g. Trucks, buses Rs. 500/- 8. Cargo in vehicles Rs. 200/-

Act Metadata
  • Title: Goa Ferries Rules, 1990
  • Type: S
  • Subtype: Maharashtra
  • Act ID: 20328
  • Digitised on: 13 Aug 2025