Section 12 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999
12.
The lessee shall ordinarily have the right to demand payment only for the use of the ferry boat or temporary bridge. No charge shall in any case, be made for the use of an ordinary road leading in the direction of the river. It is only where a special road has been made or is maintained by a lessee for descent into, or ascent from the river bed or within the bed of the river, that the roadway is to be deemed part of the ferry and charges may be made for the use of it as such. The Janpad Panchayat shall decide at which ferries, if any, such special roads have been made or are maintained by the lessee.
