Section 12(2) in Rules Made Under Bengal Ferries Act, 1885
(2)The lessee 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 or bulk or weight, as the case may be, which such boat is authorised by the Magistrate to carry.Rules for the Management of Ferries Leased by Public Auction and for Regulating their Traffic
