Section 5B in Maharashtra Ferries and Inland Vessels Act, 1868
5B. Surrender of lease.
- The lessee of the tolls of a public ferry may surrender his lease on the expiration of one month's notice in writing to the Commissioner of his intention to surrender such lease, and on payment to the Executive Engineer of the division, or, as the case may be, the Collector of the district, within whose jurisdiction such ferry is situate of such compensation as the said Executive Engineer or Collector, subject to the approval of the Commissioner, may in each case direct.
