Section 15(2) in Himachal Pradesh Ferries Act, 1956
(2)Where the tolls of a ferry have been let under section 8, any such declaration, if made after the date of the lease, shall entitle the lessee to such abatement of the rent payable in respect of the tolls as may be fixed by the Deputy Commissioner of the District or such other officer as the State Government may, from time to time, appoint in this behalf by name or in virtue of his office.
