Section 6 in Boatmen's Co-operative Society duly registered under Bihar and Orissa Co-operative Societies Act, 1935
6.
The settlement of each public ferry shall be made generally by auction under Section 9 of the Bengal Ferries Act, 1885 after passing maximum period of three years of settlement with Boatmen's Co-operative Society to assess the actual reserve jama for the fixation of reserve jama for future settlement with Boatmen's Co-operative Society which shall not be less than the previous Reserve jama.
