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State of Bihar - Section

Section 33 in Rules Made Under Bengal Ferries Act, 1885

33. A quarterly statement shall also be kept showing the demand, collection and arrears up to date on account of rents for the Patna-Ganges Ferries.

Forms of Agreement under Section 9 of the Bengal Ferries Act (Rule 10).The Secretary of State for India in Council doth hereby lease to me ........................son of....................resident of...............district................hereafter called the lessee, and I, the said lessee, do hereby take the lease of the public ferries across the river, namely.................at the annual rent of Rs.............................. from.......................200................to..........................................200....upon and under the following terms and conditions:-