Section 31 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999
31. Cancellation of lease on default or breach of rules.
- When tiny lessee of the tolls of ferry makes default in the payment of rent payable in respect of such tolls, or has been punished of an offence under Rules 28, 29, 30 of having been punished, of an offence under Rules 28, 29, 30 is again punished of an offence under either of those rules, the Janpad Panchayat may cancel the lease of the tolls of such ferry, and make other arrangements for its operation during the whole or any part of the term for which the tolls were let.
