Section 3 in Rules Made Under Bengal Ferries Act, 1885
3. I am to add further that Government consider it very important that power should be vested in the District Magistrate and the local authority concerned as the case may be for inspection of ferry boats and to realise the cost of such inspection from the lessees concerned. A provision to this effect has accordingly been made in clause 4(h) of the form of agreement. The intending bidders should be made aware of this term in the notice calling for bids.
Model rules under Section 15 of the Bengal Ferries Act for the management of public ferries with the model form of Agreement[Circulated with Government letter no. 1059-L.S.G., dated the 9th March 1937.]
