Section 26 in Rules Under Section 12 of the Northern India Ferries Act, 1878
26.
Where the tolls of a ferry have been let under Section 8 of the Act, any reduction in the rates of tolls leviable, if made after the date of the lease shall entitle the lease to such abatement of the rent payable in respect of the tolls or may be fixed by the Chief Engineer, Assam or such other officer as the State Government may, from time to time, appoint in this behalf.
