Section 5 in Rules Made Under Bengal Ferries Act, 1885
5. When it has been determined to lease the tolls of any public ferry by auction under Section 9 of Act I (B.E.) of 1885, the Magistrate shall take steps to obtain the approval of the Commissioner of the Division to the term for which the ferry is to be leased and shall, if he obtains such approval cause an advertisement of such auction to be published at least 15 days before the auction is held both in English and the vernacular, in such place and in such manner as to him shall seem expedient.
