Section 19 in Rules Made Under Bengal Ferries Act, 1885
19. The lessee shall provide and keep in proper order to the satisfaction of the Magistrate, the landing stages on both sides of the ferry, and shall move them when necessary according to rise and fall of the water. He shall also provide proper rest-houses or travellers' sheds on the banks of the ferry as required by the Magistrate, and shall make all proper arrangements and provide all suitable accommodation on the ferry boats for passengers and goods traffic.
He shall fix notice boards in a conspicuous place at two ends of the ferry showing in legible writing-(i)the schedule of tax applicable to the ferry; and(ii)the entries made in the register under clause (a) of Rule 2 in respect of the ferry.
