Section 5A in Maharashtra Ferries and Inland Vessels Act, 1868
5A. [ Power to cancel lease. [Section 5A, 5B and 5C were inserted by Bombay 60 of 1959, Section 4(d).]
(1)The Commissioner may cancel the lease of the tolls of any public ferry on the expiration of six months' notice in writing to the lessee of his intention to cancel such lease.(2)When any lease is cancelled under this section, the Executive Engineer of the division or, as the case may be,the Collector of the district, within whose jurisdiction such ferry is situate shall pay to the lessee such compensation as he may, with the previous sanction of the commissioner, award.
