Section 9 in The Control and Management of Ferries Rules, 1968
9.
The lessee shall have in his possession and shall affix on a board where it may be read by all passengers, a schedule showing the rates 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 copy of Part I of these rules in English and in Assamese; provided that nothing contained in this rule shall be construed as preventing the Government in the transport department during the continuance of the lease from including new items not covered by the existing schedule of tolls under Section 15 of the Act at such rates as may be considered reasonable.
