Section 39 in Northern India Canal and Drainage Rules, 1878
39. Ferry and steam boats.
- Ferry and steam boats shall not be permitted to ply on the canal except under written licences which shall be in the forms contained in Appendices II and II(A), respectively, from the Divisional Canal Officers, and subject to conditions therein laid down. An appeal against an order revoking such licences may be preferred within 15 days to the Superintending Canal Officer, whose order shall be final.
