Section 13(d) in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999
(d)In the event of any damage to a boat or bridge or of the loss of a part or the whole of cither, the lessee shall report the fact lo the authority from whom he holds the lease and to the officer-in-charge of the nearest police station. He shall make good such loss or damage for which he is responsible, but not loss or damage as is caused by unusual or abnormal Hoods, provided that he has taken all reasonable precautions to prevent such loss or damage and to save and solve damaged materials, during and after the Hoods within such period as may be decided by the Chief Executive Officer. In the event of there being a difference of opinion as to the fact or extent of liability of the lessee to make good the loss or damage, the decision of the Collector of the District shall be final.
