Section 11 in The Northern India Ferries Act, 1878
11. Surrender of lease.
- This lessee of the tolls of a public ferry may surrender his lease on the expiration of one month's notice in writing to the State Government of his intention to surrender such lease, and on payment lo the Magistrate of the district in which such terry is situate of such compensation as such Magistrate, subject to the approval of the Commissioner, may in each case direct.
