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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(1)(a) in The Control and Management of Ferries Rules, 1968

(a)
(i)Receipted treasury challan or bank draft of any branch of the State Bank of India or the Assam Co-operative Apex Bank, showing deposit of the earnest money noted against each ferry, pledged to the Executive Engineer, Inland Water Transport Division, Gauhati. Cash or money order receipt will not be accepted in lieu of treasury challan or bank draft, Earnest money deposit made in respect of a previous sale, if any, will not also be considered as valid deposit for the present sale, under the consideration.
(ii)No earnest money challan already released or old bank draft will be accepted as earnest money. A tender belonging to Scheduled Caste or Scheduled Tribes or other backward classes recognised by the State Government will be entitled to deposit 50 (fifty) per cent of the amount as earnest money. He must mention in the tender the specific class to which he belongs.