Section 12 in Rules Under Section 12 of the Northern India Ferries Act, 1878
12.
Approach roads to all Government ferries and low level bridges are constructed and maintained by the Public Works Department. The lessee is responsible for conveying immediate information of damages to approaches to the nearest Muharrir or subordinate in-charge of the road (and for making temporary arrangement to prevent the interruption of traffic, the cost of which will be paid by tire Public Works Department). The Public Works Department provides sufficient means for embarking and disembarking all persons, animals, vehicles and things which he is bound to cross over at his ferry with the exception of ropes and tying posts for securing the mar. Properly constructed handling stages are provided by the Public Works Department on both sides of the ferry.
