Section 8 in Rules Made Under Bengal Ferries Act, 1885
8. On the day of the auction, the lessee, to whom the ferry has been knocked down, shall deposit Rs as security for the due fulfilment by him of the conditions of his lease. This deposit may, however, at the discretion of the Magistrate, be dispensed with in the case of small ferries in which boats or canoes are not provided by Government.
