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State of Assam - Section

Section 22 in The Control and Management of Ferries Rules, 1968

22.

If the successful bidder/tenderer fails to comply with the stipulation made in Rules 20 and 21 above within the specified period mentioned therein the ferry may again be sold in auction or by calling for tenders or by both to some other and the full amount of loss shall be recoverable as arrear of land revenue from the former.