Section 36 in The Control and Management of Ferries Rules, 1968
36.
(1)If the lessee violates or fails to perform any of the covenants contained herein or in the lease, he shall in addition to any other liability be liable to have his lease cancelled by the Secretary to the Government of Assam in the Transport Department and in that event shall not be entitled to any compensation or to the refund of any portion of the ferry rent, advance or security of any kind.(2)Whenever a lease is liable to cancellation under the preceding sub-rule the Secretary to the Government of Assam in the Transport Department may in lieu of cancelling the lease, allow the lessee the option of retaining it subject to the payment to the Government of such sum not exceeding Rs. 200 for each breach or default as he deems proper.
