Section 13(a) in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999
(a)The Chief Executive Officer shall, at least one week prior to the commencement of the period for which the right to collect tolls has been auctioned, or in the case of ferries on which tolls are collected throughout the year, on the date on which the right accrues, makeover to the lessee, in a safe and trustworthy condition, the boat or boats and where there is a temporary bridge all materials other than earth, morrum, sand and brush-wood normally required for the construction of the temporary bridge and temporary road upto the bridge, for the working of the ferry. If the lessee desires to use, in addition to the boat or boats made over to him a boat or boats belonging to him, he shall obtain previous permission of the Janpad Panchayat, before bringing his boat or boats into use.
