Section 9 in Rules Made Under Bengal Ferries Act, 1885
9. In cases in which the ferry is leased for only a year, or part of a year, the lessee shall be held liable for the rent for the entire period the moment the ferry has been knocked down to him. In cases in which the ferry is leased out for more than a year the liability for each year's rent shall accrue from the first day of the year.
