Section 22 in The Northern India Ferries (M.P.) Rules, 1962
22.
No ferryman or a servant of the lessee, rendering assistance in conveying goods or vehicles on to or off, a ferry boat or in loading or unloading goods shall demand any fee for such services. Any persons, contravening this rule, shall be liable to be declared unfit for employment, without prejudice to any punishment to which he may be liable under Section 23 of the Act. If however, owing to shallow water the ferry boat lies at a distance from the bank and carts have to be assisted on to, or from the boat for want of a suitable platform the ferryman or the servant of the lessee may charge for the assistance so rendered a rate not exceeding twelve paise for each unloaded cart, twenty-five paise for each loaded cart and thirty-seven paise for each bus.
