Section 17A in The Control and Management of Ferries Rules, 1968
17A.
The auction sale notice and notice for calling tender shall state-(i)the name of the ferry to be leased out and the routes to be followed;(ii)that steamer/motor driven ferry vessel/engined marboat/engined single boat/marboat/single boat are to be supplied to the lessee together with necessary anchor, lifebuoys, etc.(iii)the number and category of staff allotted to each of the ferry boats/vessels by the Government;(iv)that the term or period for which the lease will be given as fixed under Rule 14 subject to the provisions of Sections 10 and 11 of the Act;(v)the dates on which the instalments of the purchase money are due;(vi)the rates, if any, at which any person may compound for the tolls of the ferry as fixed by the State Government in the Transport Department under Section 18 of the Act;(vii)that the ferry will ply by day only, but Director retains the right to order plying the ferry at night if it should become necessary under any special circumstances, the number of such night journeys and timings to be fixed by the Director or any other officer deputed by him;(viii)that the lessee shall be bound to cross over at any time during the day and night beyond the schedule timings free of the charge, any Minister of the State of Assam, Indian Union, the Chief Minister and the Governor or Assam, both the senior most Commanding Officers of Regional Army Unit and Assam Rifles in Assam, the Prime Minister and the President of India wishing to cross with his conveyance, baggages and animals if and when ordered by the Director/Executive. Engineer/Sub-divisional Officer, as the case may be. The lessee shall be entitled to realise tools for crossing traffic by such special trips from all concerned inclusive of Government employees irrespective of whether they are exempted or not from payment of tolls under conditions 19 of the lease, but excluding those mentioned above, at the following rates :.............................(ix)that preferential treatment to individual belonging to Scheduled Castes, Scheduled Tribes and other backward classes and to the co-operative societies.At the usual rates as per schedule of rates subject to a maximum of Rs.80 in case of steamer, Rs. 60 in case of motor driven ferry vessel, Rs. 50 in case of engined marboat, Rs. 40 in case of engined single boat, Rs. 30 in case of marboat and Rs. 15 in case of single boat per trip from the passengers or from the total number of passengers proportionately so that the total collection comes up to the limit specified above. The lessee is bound to cross at each special trip, the number of passengers, animals,vehicles etc., desiring to cross the ferry at that time to the capacity of the steamer/motor driven ferry vessel/engined marboat/engined single boat etc., as the case may be.
