Section 18 in Rules Made Under Bengal Ferries Act, 1885
18. The Magistrate may, if necessary, fix the times for crossing of the mails and dak-runners, and may, as occasion arises, vary such times. He shall in all such cases give notice in writing to the lessee of the times at which the mails are to be ferried over, and it shall thereupon become the duty of the lessee to see that arrangements are specially made for the crossing of the mails immediately on their arrival at the ferry ghat, and that no delay is allowed to occur in their transit.
