Section 2 in The Control and Management of Ferries Rules, 1968
2.
In these rules unless there is anything repugnant in the subject or context-(a)'Lessee' shall mean a person to whom a ferry is settled and shall be deemed to include any agent, boatman or servant employed by the lessee;(b)'Ferry' shall mean a ferry as defined and interpreted under Section 3 of the Northern India Ferries Act, 1878 and includes ferries specified from time to time in Appendix 'A' as appended to these rules;(c)'Executive Engineer of Inland Water Transport' shall include a Sub-divisional Officer and Sectional Officer of the Inland Water Transport;(d)'Director' means the Director of Inland Water Transport, Assam;(e)'Recognised non-transport ferry' means and includes a private ferry or private boat authorised by the competent authority which are not used on hire for crossing of persons, animals and goods belonging to the owner of the ferry or boat without using the approach of any public ferry.
