Section 21 in The Control and Management of Ferries Rules, 1968
21.
When the first instalment has been paid and after the sale/tender has been approved by the Secretary to the Government of Assam in the Transport Department, a written lease signed by the Director "for and on behalf the Government of Assam" in the form in Appendix 'D' shall be drawn up. The lessee on being asked by the officer concerned to execute it after affixing adhesive stamps at his cost shall do so before handing over the ferry to him.
