Section 19 in The Control and Management of Ferries Rules, 1968
19.
The sale by auction/tender shall generally be to the highest bidder/tenderer. The Officer conducting the sale, calling for tender may, however, refuse to accept the bid/tender if any of the requirements of the bid/tender is not satisfied. Or, for sufficient reasons to be recorded in writing under his own hand he may refuse to accept the offer of the highest bidder or tenderer of any bid/tender. The officer shall in accepting the bid/tender consider the following factors amongst others :(i)whether the bid/tender amount is sufficient to earn approximately the revenue which could be normally expected from the ferry;(ii)whether the bidder/tenderer is indigenous of the State or permanent resident of the State or outsider;(iii)whether the tenderer/bidder suffers from moral turpitude or has been convicted by Court/black listed or a defaulter of land revenue;(iv)whether the tenderer/bidder possesses periodic Patta land of value not less than the bid/tender money in his own name within the District. Sub-division;(v)whether the tenderer/bidder has sufficient experience to run the ferry efficiently.
