Section 20 in Rules Under Section 12 of the Northern India Ferries Act, 1878
20.
The person whose bid is accepted shall pay the purchase money, if it exceeds Rs. 200 in the following instalments :(i)In the case of ferries leased for the whole year :One-fourth of the total bid money subject to a minimum of Rs. 200 within three days from the date of sale. But the 1st instalment shall be treated as provisional until the bid is finally approved by the Chief Engineer, Assam.Balance or one-fourth of the total bid money whichever is less on or before the 1st June.Balance or one-fourth of the total bid money whichever is less on or before the 1st September.Balance or one-fourth of the total bid money whichever is less on or before the 1st December.(ii)In case of ferries leased out only for part of the year:One-third of the total bid money subject to a minimum of Rs. 200 within three days from the date of sale. But this 1st instalment shall be treated as provisional until the bid is finally approved by the Chief Engineer, Assam.Balance or one-third of the total bid money whichever is less within seven days from the date of final acceptance of the bid.Balance or one-third of the total bid money within three months from the date of the last payment or on such a date as the Executive Engineer will fix.
