Section 16 in Rules Under Section 12 of the Northern India Ferries Act, 1878
16.
Bids for all ferries leased for a period not exceeding five years needs the approval of the Chief Engineer, Assam. No bid for any ferry provisionally accepted by the officer conducting the sale shall be considered to be final unless it is approved by the Chief Engineer under Section 8 of the Northern India Ferries Act.
