Section 7 in Rules Under Section 12 of the Northern India Ferries Act, 1878
7.
(i)The lessee will be bound to cross over, on tender of payment in cash of the authorised toll or on production of a season ticket or pass, all persons desiring to cross within the hours for which the ferry according to the terms of the lease is open. No lessee shall accept from any employee or labour an authorisation under Section 195 of Act 6 of 1901 to arrest on his behalf any labourers deserting from the service of such employer.(ii)All such persons, animals, vehicles or other things as may be specified in a declaration made by the Provincial Government, under Section 15 of the Act, as exempt from payment of toll, shall be crossed over free of charge, if application is made within the hours for which the ferry is open.(iii)The lessee shall not cross over persons whom he may know or suspect to be fugitives from justice or to be bent upon an unlawful purpose. But this rule shall not warrant him in arresting labourers or other persons on the ground that he knows or suspects them to be absconding from service.(iv)In crossing vehicles preference will be given to Governor's and Minister's cars to all kinds of vehicles. Mail motors to other passenger buses and cars to goods and 1st class cars to passenger buses and cars.
