Section 8 in Rules Under Section 12 of the Northern India Ferries Act, 1878
8.
The lessee shall have in his possession, and shall affix to a board where it may be read by all passengers, a schedule showing the class to which his ferry belongs, the rate which he is allowed to charge, and the number of persons, animals and vehicles, and weight of other things which he is permitted to carry over at one time, and a copy of Part 1 of this rule in English and in the vernacular of the district; provided that nothing contained in this rule construed as preventing the Chief Engineer during the continuance of the lease from including new items not covered by the existing schedule of rolls under Section 15 of the Act at such rates as he may consider reasonable.
