Section 12 in Rules Made Under Bengal Ferries Act, 1885
12.
(1)The lessee shall be bound-(a)to provide as many boats and of such description as the Magistrate may require;(b)to employ such crew in, and to provide such equipment for, each such boat as the Magistrate may require.(2)The lessee shall not carry at a single trip in any such boat(a)any number of passengers, animals or vehicles, or(b)any bulk or other weight of freight in excess of the number or bulk or weight, as the case may be, which such boat is authorised by the Magistrate to carry.Rules for the Management of Ferries Leased by Public Auction and for Regulating their Traffic
