Section 36(2) in The Control and Management of Ferries Rules, 1968
(2)Whenever a lease is liable to cancellation under the preceding sub-rule the Secretary to the Government of Assam in the Transport Department may in lieu of cancelling the lease, allow the lessee the option of retaining it subject to the payment to the Government of such sum not exceeding Rs. 200 for each breach or default as he deems proper.
