Section 13 in The Orissa Private Ferries Rules, 1954
13.
(a)The proprietor shall report to the officer-in-charge of the police-station the arrival at the ferry of any person who is known or reasonably suspected to be an escaped convict or proclaimed offender and permit no such person to cross the ferry.(b)The proprietor shall, when required by the Magistrate of the District to do so, but not otherwise, furnish all information in his power regarding suspicious persons or classes of persons who may have been or may come to be ferried over.(b)The proprietor shall be bound to furnish returns of traffic as may from time to time to be called for by the Magistrate of the District and for this purpose he shall keep a register of traffic in the form to be prescribed by the said Magistrate.
