Section 11 in Rules Made Under Bengal Ferries Act, 1885
11. The Magistrate shall, as soon as possible after the contract has been executed by the lessee, furnish him free of charge with a copy of the rules, a list of the authorised tolls duly signed under Section 19 of the Act and a copy of the entries made in the register prescribed under clause (a) of Rule 20 in respect of the ferry.
