Section 11 in The Orissa Private Ferries Rules, 1954
11.
The proprietor shall be bound-(i)(a)to provide such number of boats and of such description as the Magistrate of the district may require;(b)to employ such a crew in and to provide such equipment for each such boat as the Magistrate of the district may direct.(ii)The proprietor shall not carry at a single trip in any such boat-(a)any number of passengers, animals or vehicles; or(b)any bulk or other weight of freight in excess of the number of bulk or weight, as the case may be, which such boat is authorised by the Magistrates of the district to carry.
