Section 24 in The Northern India Ferries Act, 1878
24. Concealment of lease on default or breach of rule.
- When any lessee of the tolls of a public ferry makes default in the payment of the rent payable in respect of such lolls, or has been convicted of an offense under Section 23, or, having been convicted of an offense under Section 21 or Section 22, is again convicted of an offense under either of those sections, the Magistrate of the district may, with the sanction of the Commissioner of the division, cancel the lease of the tolls, of such ferry, and make other arrangement for its management during the whole or any part of the term for which the tolls were let.
