Section 9 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999
9.
The period for which the right to collect tolls at a ferry is auctioned shall ordinarily be from the first of June to the 15th October, except in the case of river or stream on which there is need of a ferry boat or a temporary bridge or of a specially constructed temporary roadways in the bed of the river during other months of the year, in which case the right to collect tolls may be leased for the whole year or for such portion of it as may seem to be desirable. Leases may be drawn up at a time for not more than three successive years or reasons as may be decided in each case by the authority granting the lease.A notice specifying the time, place and conditions of auction shall be published widely in the district in which the ferry is situated and if necessary, in the neighbouring districts. The Chief Executive Officer may, in the case of ferries which he considers to be important, display such notice in the Notice Board of the office and in the office of the Collector and publish in a local newspaper.
