Section 28 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999
28. Penalty for breach of provisions as to table of tolls and return of traffic.
- Every lessee or other person authorised to collect the tolls of a public or private ferry,-(i)who neglects to affix and keep in good order or repair the table of tolls mentioned in Rule 26; or(ii)who wilfully removes, alters or defaces such: table, or allows it to become illegible; or(iii)who fails to produce on demand the list of the tolls; and(iv)every lessee who neglects to furnish any return required under Rule 21;shall be punished with fine which may extend to Two hundred fifty rupees.
