Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 13 in Rules Made Under Bengal Ferries Act, 1885 13. The lessee shall be bound to ferry over diligently, carefully and with the least possible delay, all passengers, vehicles, animals and goods which may come to ferry ghat to be ferried over.
