Section 10(d) in The Northern India Ferries (M.P.) Rules, 1962
(d)In the event of any damage to a boat or bridge or of the loss of a part or the whole of either, the lessee shall report the fact to 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 floods, provided that he has taken all reasonable precautions to prevent such loss or damage and to save and salvage damaged materials, during and after the floods within such period as may be decided by the Executive Engineer. In the event of there being a difference of opinion as the fact or extent of liability of the lessee to make good the loss or damage the decision of the Commissioner of the Division shall be final.
