Section 7(i) in Rules Under Section 12 of the Northern India Ferries Act, 1878
(i)The lessee will be bound to cross over, on tender of payment in cash of the authorised toll or on production of a season ticket or pass, all persons desiring to cross within the hours for which the ferry according to the terms of the lease is open. No lessee shall accept from any employee or labour an authorisation under Section 195 of Act 6 of 1901 to arrest on his behalf any labourers deserting from the service of such employer.
