Section 33 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999
33. Power to take possession of boats etc., on surrender or cancellation of lease.
- When the lease of the tolls of any ferry is surrendered or cancelled, the Chief Executive officer of Janpad Panchayat concerned may take possession of all boats and their equipment, and all other material and appliances, used by the lessee for the purposes of such ferry and use the same, paying such compensation for the use thereof as the Janpad Panchayat may in each case direct, until such Officer can conveniently procure proper substitutes thereof.
