Section 38 in The Control and Management of Ferries Rules, 1968
38.
If any vessel/boat is employed by the Directorate of Inland Water Transport, Assam for carrying cargo and/or passengers for the Inland Water Transport Commercial Service or for relief or for any other purposes, within the jurisdiction of a ferry, the lessee shall not be entitled to charge any tolls or claim any remission or compensation for using the approach and routes of the said ferry.
