Section 7(c) in Rules Made Under Bengal Ferries Act, 1885
(c)All intending bidders shall deposit one-fourth of the previous annual rent before they are allowed to bid at an auction. The deposit shall be returned to all bidders except one with whom the ferry has been settled in whose case the deposit shall be set off against the amount of rent required to be deposited by him under Rule 9. If the bidder with whom the ferry is settled, fails to execute the contract under Rule 10 within a date fixed by the Magistrate which should be not less than fifteen days after the date of bidding, the Magistrate may order forfeiture of the whole amount of the deposit.
