Section 10 in The Northern India Ferries Act, 1878
10. Power to cancel lease.
- The State Government may cancel the lease of the tolls of any public ferry on the expiration of six months' notice in writing to the lessee of its intention to cancel such lease.When any lease is cancelled under this section, the Magistrate of the district in which such ferry is situate shall pay to the lessee such compensation as that Magistrate may, with the previous sanction of the [States Government award.] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.]
