Section 5 in The Koraput Public Ferries Rules, 1941
5.
The Collector or such officer as he may appoint may, at any time and for any length of time, attach ferry boats for the conveyance of troops and in case of emergency of any other persons on the business of the Crown, their camp equippage and followers, and the renter and his servants shall give all reasonable assistance for the supply of such additional boats as are required to ensure their speedy and safe carriage. A reasonable deduction will be made from the annual rent for every such occasion. The Collector's decision as to what is a reasonable deduction shall be final.
