Section 11 in The Northern India Ferries (M.P.) Rules, 1962
11.
The Executive Engineer shall, before the date on which the right to collect tolls accrues select and demarcate a suitable plot of land, ordinarily not more than one hundred yards away from the ferry, and permit the lessee to use it free of rent for the construction at his own cost the temporary structures for the management of the ferry and to shelter the ferrymen employed by him. On the termination of the lease the lessee shall dismantle the structures and remove the materials.
