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State of Assam - Section

Section 5 in The Control and Management of Ferries Rules, 1968

5.

For each ferry suitable steamer/motor driven ferry vessel/ engined marboats/ engined single boats/ marboats/ single boat, as the case may be, are supplied at the expense of the Inland Water Transport. The lessee shall be responsible as bailee for steamer/ motor driven ferry vessel/ marboats/ engined single boats/ single boats and shall on the expiry or earlier termination of his lease return them to the Executive Engineer/ Sub-divisional Officer, as the case may be, in good condition, allowance being made for fair wear and tear.