Section 17 in Rules Under Section 12 of the Northern India Ferries Act, 1878
17.
The notice to be issued under Rule 15 shall state-(1)The names of each ferry to be leased, and its class, whether major hand-driven, major power-driven, minor hand-driven, minor power-driven;(2)That mars, mars with engine, engine, engines with boats are supplied by Government;(3)The number of men to be employed on each ferry;(4)The rates, if any, at which any person may compound for tolls of the ferry as fixed by the Provincial Government under Section 18 of the Act;(5)The terms for which the lease will be given;(6)The dates on which the ferry instalments of the purchase money are due;(7)Whether the ferry will ply by day and night or for want period during 24 hours;(8)Whether a temporary bridge will be provided by the Government during part of the year and the rates chargeable for its use;(9)That the lessee will not have to provide a bridge.
