Section 9 in The Northern India Ferries (M.P.) Rules, 1962
9.
The lessee shall ordinarily have the right to demand payment only for the use of the ferry, boat or temporary bridge. No charge shall, in any case, be made for the use of an ordinary road leading in the direction of the river. It is only where a special road has been made or is maintained by a lessee for descent into, or ascent from, the river bed or within the bed of the river, that the roadway is to be deemed part of the ferry, and charges may be made for the use of it as such. The Executive Engineer shall decide at which ferries, if any, such special roads have been made or are maintained by the lessee.
