Section 10(a) in The Northern India Ferries (M.P.) Rules, 1962
(a)The Executive Engineer shall, at least one week prior to the commencement of the period for which the right to collect tolls has been auctioned, or in the case of ferries on which lolls are collected throughout the year, on the date on which the right accrues, make over to the lessee, in a safe and trustworthy condition, the boat or boats and where there is a temporary bridge all materials other than earth, morrum, sand and brush wood normally required for the construction of the temporary bridge and temporary road up to the bride, for the working of the ferry. If the lessee desires to use, in addition to the boat or boats made over to him, a boat or boats belonging to him he shall obtain previous permission of the Executive Engineer, before bringing his boat or boats into use.
