Section 10 in The Northern India Ferries (M.P.) Rules, 1962
10.
(a)The Executive Engineer shall, at least one week prior to the commencement of the period for which the right to collect tolls has been auctioned, or in the case of ferries on which lolls are collected throughout the year, on the date on which the right accrues, make over to the lessee, in a safe and trustworthy condition, the boat or boats and where there is a temporary bridge all materials other than earth, morrum, sand and brush wood normally required for the construction of the temporary bridge and temporary road up to the bride, for the working of the ferry. If the lessee desires to use, in addition to the boat or boats made over to him, a boat or boats belonging to him he shall obtain previous permission of the Executive Engineer, before bringing his boat or boats into use.Note. - A receipt shall be obtained from the lessee, showing the description and quantity of the materials supplied to him which he shall be required to return on the expiry of his lease. This receipt shall be recorded carefully in the sub- divisional office and may be returned to the lessee after he has returned the materials.(b)The lessee shall, at his own cost,-(i)construct the temporary bridge and such temporary roadway upto the bridge as may be necessary before such date as may be fixed by the Executive Engineer;(ii)maintain, in good condition, the bridge, the roadway and the boats made over to him;(iii)remove all silt which is deposited in the approaches; and(iv)dismantle the temporary bridge and store the Government materials thereof at a safe place above high flood level in good time before the commencement of the monsoon.(c)The opinion of the Executive Engineer, regarding the satisfactory nature or otherwise of such construction or maintenance shall be final. Should the lessee fail to construct or maintain such works or at any time fail to remedy within a reasonable period any defect brought to his notice in writing by the Executive Engineer, the latter shall be entitled to construct or maintain such works or to remedy any defects in them, as the case may be, and the cost incurred in so doing shall be recovered from the lessee.(d)In the event of any damage to a boat or bridge or of the loss of a part or the whole of either, the lessee shall report the fact to the authority from whom he holds the lease and to the officer-in-charge of the nearest police station. He shall make good such loss or damage for which he is responsible, but not loss or damage as is caused by unusual or abnormal floods, provided that he has taken all reasonable precautions to prevent such loss or damage and to save and salvage damaged materials, during and after the floods within such period as may be decided by the Executive Engineer. In the event of there being a difference of opinion as the fact or extent of liability of the lessee to make good the loss or damage the decision of the Commissioner of the Division shall be final.(e)On the expiry of the lease, the lessee shall return in good condition the boat or boats, the materials issued to him for the construction of the bridge, and the metal plate or plates referred to in Rule 20.
