Section 23 in Rules Under Section 12 of the Northern India Ferries Act, 1878
23.
The amount deposited under Rule 1 of Part III and Rule 1 of Part IV below may be retained as security for the boats, marboats, engines and any other property or appliance belonging to Government and in charge of the lessee during the period of the lease and further as security for good conduct and for punctual payment of the purchase money as prescribed in Rule 20.
