Section 20(b) in Rules Made Under Bengal Ferries Act, 1885
(b)As soon as possible after the entries in respect of any boat have been made in such register the Magistrate shall give to the lessee of the ferry on which such boat is authorised to ply, a copy of such entries, a coloured plate bearing the serial number of such boat, which shall be the same as the serial number under which the entries relating to such boat are included in the register, and a plate showing the particulars specified in sub-clauses (i) to (iv) of clause (a) of this rule in respect of such boat.
