Section 17 in Model Rules, 2011 under Bengal Ferries Act, 1885
17. Revocation of License.
- The License granted to nay boat may be revoked:--(a)Whenever the boat is in the opinion of the Boat Surveyor unfit for the purpose for which it is licensed;(b)Whenever any breach of the conditions of the license or the rules has been committed by the owner or his agent or by any Navik or Manjhi in charge of the boat.(c)At any time the District Magistrate may deem fit for good and Sufficient reasons.
