Section 2 in The Koraput Public Ferries Rules, 1941
2.
The renter shall have a sufficient number of boats in readiness at each side of the ferry and shall take care that mails, passengers, animals and goods are not unnecessarily delayed, whether by day or by night, but are ferried over in expedition. If the renter fails to transport across the ferry and mails, passengers, animals or goods awaiting transport, without an amount of delay which, in the opinion of the Collector, is unreasonable, the Collector shall have the right to supplement the ferry accommodation in such manner, to such extent and for such period as he thinks fit. In such event the renter shall not be entitled to any compensation.
