Section 20 in Rules Made Under Bengal Ferries Act, 1885
20. (a) The Magistrate shall maintain a register showing on separate pages in respect of each public ferry-
(i)the name of the lessee and the period of lease.(ii)the number and description of the boats which the lessee is required to provide,(iii)the number of the crew required to be employed on each boat and the equipment required to be provided therefor; and(iv)the number of passengers, animals and vehicles and bulk weight of other freight which each boat is authorised to carry at a single trip of the entries relating to each boat shall bear a separate serial number.(b)As soon as possible after the entries in respect of any boat have been made in such register the Magistrate shall give to the lessee of the ferry on which such boat is authorised to ply, a copy of such entries, a coloured plate bearing the serial number of such boat, which shall be the same as the serial number under which the entries relating to such boat are included in the register, and a plate showing the particulars specified in sub-clauses (i) to (iv) of clause (a) of this rule in respect of such boat.Note. - In Rules relating to ferries the management of which has been transferred to a local authority under the provisions of Section 35 of the Act, a further clause (c) should be added to this rule, requiring that the Local Authority concerned shall furnish a copy of such register and of every new entry or correction made in an existing entry, to the District Magistrate as soon as fresh settlement of any ferry is made, or any new entry or correction is made therein.
