Section 30 in The Control and Management of Ferries Rules, 1968
30.
Government in the Transport Department retains the rights to include new items with rates not covered by the existing schedule of tolls during the tenure of the lease which the lessee shall have to accept without any objection whatsoever. But when any reduction in the rates of tolls leviable is made during the tenure of the lease, the lessee shall be entitled to such abatement of the rent payable in respect of the tolls as may be fixed by the officer in the State Government whom the State Government may, from time to time, appoint in this behalf.
