Section 33 in Rules Under Section 12 of the Northern India Ferries Act, 1878

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State of Assam - Section

Section 33 in Rules Under Section 12 of the Northern India Ferries Act, 1878

33. The lessee will have no claim for compensation or remission or refund of any portion of kists money on account of closure of traffic for a continuous period not exceeding 15 days due to any bridge or a road having been damaged by flood, earthquake or otherwise.

Accepted.....................	For and on behalf of the Governor of Assam
Lessee.................	Executive Engineer........Division
Dated........ The......... 20..........

Appendix GToShri..........Sir,I am to inform you that your bid amounting to Rs. ........... for .........ferry for the year has provisionally been accepted by me vide Challan No. ......... dated ............for the amount of the 1st instalment of purchase money of Rs....... deposited by you in.....................Treasury has been received. This acceptance is however subject to the approval of the Chief Engineer/Additional Chief Engineer who may or may not approve the settlement.Yours Faithfully,Auctioning OfficerAddress ...........Copy forwarded to the Chief Engineer/Additional Chief Engineer for information.Auctioning OfficerAddress.............

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State of Assam - Section

Section 33 in Rules Under Section 12 of the Northern India Ferries Act, 1878

33. The lessee will have no claim for compensation or remission or refund of any portion of kists money on account of closure of traffic for a continuous period not exceeding 15 days due to any bridge or a road having been damaged by flood, earthquake or otherwise.