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State of Madhya Pradesh - Section

Section 5 in The Northern India Ferries (M.P.) Rules, 1962

5.

The period for which the right lo collect tolls at a ferry is auctioned, shall ordinarily be from the 1st of June to the 15th October, except in the case of river or stream on which there is need of a ferry boat or a temporary bridge or of a specially constructed temporary roadways in the bed of the river during other months of the year, in which case the right to collect tolls may be leased for the whole year or for such portion of it as may be seem to be desirable. Leases may be drawn up at a time for not more than three successive years or seasons as may be decided in each case by the authority granting the lease.