Section 9 in Rules Under Section 12 of the Northern India Ferries Act, 1878
9.
The lessee shall not carry over at one time in his ferry boat or mar more than the number of persons, animals, vehicles or other things specified in his lease as permitted to be so ferried; and notwithstanding tender of the fare, he shall not allow any person in excess of such number to enter upon the said boat or mar. Any person forcing his way on board the boat or mar in spite of the 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.
