31. Collector may take possession of boats etc., on surrender of lease by lessee or on cancellation of lease.
- When a lessee surrenders the lease under section 10, or his lease is cancelled under section 23, the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] may keep in use his boats and equipment of ferry, until all necessary materials of ferry have been collected; in such a case, such compensation as the [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.] may direct shall be paid to the lessee.
