Section 3 in Boatmen's Co-operative Society duly registered under Bihar and Orissa Co-operative Societies Act, 1935
3.
Settlement of public ferry shall be made with such Boatmen's Co-operative Societies which is duly registered under Bihar and Orissa Co-operative Societies Act, 1935 (Bihar and Orissa Act 6, 1935) and having the jurisdiction to operate ferry in that area and their general meeting election of their management, their audit is regular. They should also come in Class B of classification of audit and are economically capable to some extent in having capital share and to get loan on it so that the operation of ferry could not be disturbed. They can also provide employment on sufficient wages or salary to their boatmen's members.
