Section 6 in Rules Made Under Bengal Ferries Act, 1885
6.
(1)The advertisement shall specify-(a)the time and place of the sale;(b)the period for which the ferry is to be leased, and the dates between which the lessee shall be bound to ply the ferry every year;(c)the number and description of boats to be maintained, the strength of the crew to be employed on each, and the maximum number of passengers, animals, vehicles and the bulk or weight of goods each is authorised to carry;(d)the liability or otherwise of the lessee to provide boats and to keep them in repair;(e)the liability or otherwise of the lessee to provide and to keep in order the landing stages, and the rest houses/or traveller-sheds, if any, at either or both termini of the crossing;(f)the minimum number of crossings to be made daily at any particular season of the year;(g)the rate of tolls to be levied;(h)the persons and things to be ferried over free of toll as provided in Rule 15;(i)the instalments in which the rent for the ferry is to be paid;(j)the amount to be deposited by the intending bidders before they are allowed to bid at the auction; and(k)such other particulars as the Magistrate shall consider necessary.(2)After a ferry has been settled for the term specified in the advertisement no extension, and subject to the provisions of Sections 13 and 14 of the Act, no curtailment of the said term shall be made.
