Section 10 in The Control and Management of Ferries Rules, 1968
10.
The lessee shall not carry over at one time in the steamer/motor driven ferry vessel/engined marboat/engined single boat/marboat/single boat more than the number of persons, animals, vehicles or things specified in his lease or when a survey certificate is issued subsequently during the tenure of the lease which modified such number, the numbers specified in the survey certificates as permitted to be so carried and notwithstanding tender of the fare, he shall not allow any person in excess of such number to enter upon the said vessel/boats etc. Any person forcing his way on board the steamer/motor driven ferry vessel/engined marboat/engined single boat/marboat/single boat in spite of lessee's/ferry man's warning or continuing on board after being required to land is punishable under Section 25 of the Act with a fine which may extend to fifty rupees.
