Section 10(b) in The Northern India Ferries (M.P.) Rules, 1962
(b)The lessee shall, at his own cost,-(i)construct the temporary bridge and such temporary roadway upto the bridge as may be necessary before such date as may be fixed by the Executive Engineer;(ii)maintain, in good condition, the bridge, the roadway and the boats made over to him;(iii)remove all silt which is deposited in the approaches; and(iv)dismantle the temporary bridge and store the Government materials thereof at a safe place above high flood level in good time before the commencement of the monsoon.
