Section 29 in Rules Under Section 12 of the Northern India Ferries Act, 1878
29.
(i)If the lessee violates or fails to perform any of the covenants herein contained and in Parts I, III, IV of this rule, he shall in addition to any other liability, be liable to have his lease cancelled by the Executive Engineer and in that event shall not be entitled to any compensation or to the refund of any portion of the ferry rent, security or advance money.(ii)The Executive Engineer is the controlling authority for purposes of the lease and whenever the lease is liable to cancellation under the preceding clause he may in lieu of cancelling the lease allow the lessee the option of retaining it subject to the payment to Government of a sum not exceeding Rs.100 for each breach or default as the Executive Engineer may consider reasonable.(iii)Notwithstanding anything contained herein, if the lessee fails to pay any instalment of the purchase money by due date under Clause 20, the Executive Engineer may take over the ferry immediately and run it departmentally until the instalment in default is paid. The lessee shall have no claims to tolls collected during any such period but shall be liable for any expenditure in excess of tall receipts which may be incurred for which the certificate of the Executive Engineer shall be final and conclusive and during this period mars, engines, boats and all other appliances, whether the property of Government or of the lessee including the sheds and lights provided under Clause 10 of Part I and Clause 2 in Part III and Clause 2 in Part IV, and the boatmen engaged by the lessee (if they agree to serve) shall be placed by him at the disposal of the Government for the period for which the ferry is run departmentally.
