Section 25 in Rules Made Under Bengal Ferries Act, 1885
25. If the lessee desires to establish communications across the ferry by means of a bridge of any kind, he shall first obtain the sanction in writing of the Magistrate and shall, on obtaining such sanction, carry out any order which the Magistrate may make regarding the opening of such bridge for the through passage of vessels and rafts. Such bridge shall on no account obstruct the free passage of the stream.
