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State of Assam - Section

Section 37 in The Control and Management of Ferries Rules, 1968

37.

On failure of the lessee to pay quarterly instalment and other dues to the Government on the due date, the lessee is liable to pay a fine at the rate of one per cent of the defaulted amount for each day of default and the same shall be recovered from the security bid money and the lease shall also be liable to be cancelled.