Section 24 in Rules Under Section 12 of the Northern India Ferries Act, 1878
24.
In the event of loss or damage to the marboats, engines or any other property and appliances belonging to Government and in the charge of the lessee which is attributed to negligence on the part of the lessee, the Executive Engineer shall assess such loss or damage and the amount so assessed shall be deducted, from the security deposit. The amount assessed by the Executive Engineer will be final unless the Chief Engineer, Assam on a reference being made by the lessee modifies the amount. But if the security does not cover the amount so assessed the balance may be recovered as an arrear of land revenue from the lessee.
