Section 5 in Bombay Ferries and Inland Vessels Act, 1868
5. [State Government] [Substituted for 'Commissioner' by Gujarat 15 of 1964, dated 2nd May 1964] may lease public ferries by public auction or private contract.
- It shall be lawful for the [State Government] [Substituted for 'Commissioner' by Gujarat 15 of 1964, dated 2nd May 1964] to lease any public ferry by public auction or private contract, from year to year, or for any longer period not exceeding seven years, on such conditions as the [State Government] [Substituted for 'Commissioner' by Gujarat 15 of 1964, dated 2nd May 1964] deems advisable in which case a contract, setting forth the conditions on which the ferry is to be held shall be executed by the contractor or farmer, and security shall be given by him for its due fulfilment, and any pecuniary forfeiture for breach of contract, inserted in the deed of contract or conditions of sale by public auction, as the case may be, may be enforced in the same manner as a demand for the land revenue under the law for the time being in force, so far as applicable.
