Section 5A(2) in Bombay Ferries and Inland Vessels Act, 1868
(2)When any lease is cancelled under this section, the Executive Engineer of the division or, as the case may be, the Collector of the district, within whose jurisdiction such ferry is situate shall pay to the lessee such compensation as he may, with the previous sanction of the [State Government] [Substituted for 'Commissioner' by Gujarat 15 of 1964, dated 2nd May 1964], award.
