- All arrears due by the lessee of the tolls of a public ferry on account of his lease;any pecuniary forfeiture for breach of contract inserted in the deed of contract or conditions of sale by public auction;and all sums due from the lessee on the surrender of his lease under Section 14, may be recovered from the lessee for his surety (if any) as a demand under [Bengal Act VII of 1880, or any other Act] [Now see B & O Demands Recovery Act, 1914.] at the time being in force for the recovery of public demands.
