Section 12 in The Northern India Ferries (M.P.) Rules, 1962
12.
The Executive Engineer may permit the lessee to provide on his own account a boat or boats. If this is allowed, the lessee shall, throughout the term of the lease, maintain the boat or boats in a safe and trustworthy condition, and shall immediately, on receipt of notice to that effect from the Executive Engineer, discontinue the use of any boat pronounced unfit for use, and shall substitute for it a boat which is fit for use.
