Section 2 in Boatmen's Co-operative Society duly registered under Bihar and Orissa Co-operative Societies Act, 1935
2.
Under the proviso of Section 9 of Bengal Ferries Amendment Act, 1976 the settlement of public ferry shall be made with such a willing, Boatmen's Cooperative Society duly registered under Bihar and Orissa Co-operative Societies Act, 1935 (Bihar and Orissa Act 6,1935) having jurisdiction to operate in the area, where the ferry is situated after obtaining offer of amount annually payable in respect of settlement under the Bengal Ferries (Amendment) Act, 1988. Generally settlement shall be made with provided that he fulfils all terms and conditions of the settlement.
