- All arrears due by the lessee of the tolls of a public ferry on account of his lease;any pecuniary forfeiture for breach of contract inserted in the deed of contract or conditions of sale by public auction; andall sums due from the lessee on the surrender of his lease under section 14,may be recovered from the lessee or his surety (if any) as a demand under [the Bengal Public Demands Recovery Act, 1913] [Words and figures substituted by Bengal Act 1 of 1939.] or any other Act at the time being in force for the recovery of public demands.
