Section 4 in Rules Under Section 12 of the Northern India Ferries Act, 1878
4.
For Government ferries suitable ferry boats, engines or mars are supplied at the expense of the Public Works Department. The lessee shall be responsible as bailee for these boats, engines and mars and shall, on the expiry or earlier termination of his lease, return them to the Executive Engineer in good condition, allowance being made for fair wear and tear.
