Section 28 in The Control and Management of Ferries Rules, 1968
28.
All instalments of rent due or other amounts payable may, if not paid on or before the date, be recovered from the lessee of his security, if any, by any process by which arrear of land revenue may be recovered. Notwithstanding anything contained herein, if the lessee fails to pay any instalment of the purchase money as required under Rule 20 by the due date, the Executive Engineer/Sub-divisional Officer, as the case may be, may take over the ferry immediately and run it departmentally until the instalment in default in paid. The lessee shall have no claim to tolls collected during any such period, and shall be liable for any expenditure in excess of toll receipt which may be incurred for which the certificate of the Executive Engineer/Sub-divisional Officer under whom the ferry is operating shall be final and conclusive and during this period the steamer/motor driven ferry vessel/engined marboat/engined single boat/marboat single boat and other appliances whether the property of Government or of the lessee including the sheds and lights shall be placed at the disposal of the Government for the period for which the ferry is run departmentally.
