Section 22 in Rules Made Under Bengal Ferries Act, 1885
22. When any ferry which has been leased for a given period is discontinued under the orders of the Magistrate before the expiry of that period, the lessee shall be allowed a deduction in the rent payable for the unexpired portion of the term of the lease. If it be shown to the satisfaction of the Magistrate that the lessee has suffered any loss consequent on the discontinuance of the ferry, the Magistrate may allow him such compensation as he thinks is deserved.
