Section 36(1) in The Control and Management of Ferries Rules, 1968
(1)If the lessee violates or fails to perform any of the covenants contained herein or in the lease, he shall in addition to any other liability be liable to have his lease cancelled by the Secretary to the Government of Assam in the Transport Department and in that event shall not be entitled to any compensation or to the refund of any portion of the ferry rent, advance or security of any kind.
