Section 25 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999
25.
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 person contravening this rule, shall be liable to be declared unfit for employment, without prejudice to any punishment to which he may be liable. 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 service fee not exceeding the rate as may he determined by the Janpad Panchayat.
