26. Cancelment of lease of default or breach of rules.
- When any lessee of the tolls of a public ferry makes default in the payment of the rent payable in respect of such tolls or has been convicted of an offence under Section 25 or having been convicted of an offence under Section 23 or Section 24, is again convicted of an offence under either of those Sections, the Magistrate of the District may [x x x] [The words 'with the approval of the Commissioner' omitted by B. &. O. Act 2 of 1914.] cancel the lease of the tolls of such ferry and make other arrangements, or its management during the whole or any part of the term for which the tolls were leased.
