Section 7 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999
7. Power to cancel lease.
- The authority empowered to grant a lease of tolls of any Janpad Panchayat ferry may cancel it on the expiration of one month's notice in writing to the lessee of its intention to cancel such lease. When any lease is cancelled under this rule, the Janpad Panchayat in which such ferry is situated shall pay to the lessee such compensation as may be determined, with the previous permission of the Collector.
