Section 4 in Rules Made Under Bengal Ferries Act, 1885
4. Any person may compound for tolls payable for the use of the ferry and if the ferry should be closed before the expiry of the period for which such person has compounded for tolls payable for its use, he shall be entitled to a refund the amount of which shall bear the same proportion to the whole sum paid by him as the period remaining bears to the whole period for which he compounded. Such refund shall be made under the order of the Magistrate.
