Section 29(i) in Rules Under Section 12 of the Northern India Ferries Act, 1878
(i)If the lessee violates or fails to perform any of the covenants herein contained and in Parts I, III, IV of this rule, he shall in addition to any other liability, be liable to have his lease cancelled by the Executive Engineer and in that event shall not be entitled to any compensation or to the refund of any portion of the ferry rent, security or advance money.
