- The [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.] may make rules for the following matters:-(a)the management of Government ferries and the traffic thereat;(b)the manner for the auction of a lease to collect toll at a Government ferry, the time for the auction of lease, the period of a lease and the terms thereof and the persons by whom the officer appointed for auctioning the lease shall cause the proceeding of the auction completed;(c)when a ferry is discontinued, for awarding compensation to persons who have already paid the amount for the use of such ferry for a fixed period and the period has not expired;(d)generally to carry out the purposes of this Act; and when a lease has been given under section 7, rules may also be made for the following matters;(e)for the payment of instalments recoverable from the lessee;(f)in cases in which the traffic is by boats,-(1)for regulating the number, kind, dimensions and equipments of the boats;(2)for the number of sailors to be kept by the lessee on each boat;(3)for the maintenance of the boats continually in a good condition;(4)for the hours during which the lessee shall ply the boats;(5)for the number of passengers, animals and vehicles, and the bulk, and weight of other things which may be sent in the boat in view of its kind.
