Section 18 in The Northern India Ferries (M.P.) Rules, 1962
18.
The lessee shall not permit any person of less than 18 years of age or any person who is not a competent ferrymen to take any part in the management of a ferry and shall on receipt of an intimation from the Executive Engineer at once remove any boatman or servant employed in working the ferry whom the Executive Engineer declare to be unlit to act as such.
