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State of Assam - Section
Section 23 in The Control and Management of Ferries Rules, 1968
23.
The lessee shall immediately after the final acceptance of the bid/tender and prior to being given charge of the ferry and grant of the lease, furnish to the Executive Engineer or the Sub-divisional Officer, as the case may be, cash security amounting to 25 per cent of the bid money for punctual payment of bid kist money and for efficient running of the ferry in addition to the instalments of bid/tender money mentioned in Rule 20. Further the lessee shall furnish cash security at the following rate in respect of each ferry, vessel, boat that will be handed over to him, for their proper use and safe custody, before the terry is handed over to him :| (a) | For each steamer/steel ferry vessel/motor driven ferry vessel | .....Rs. 7,500 |
| (b) | For each marboat with engine | .....Rs. 5,000 |
| (c) | For each single boat with engine | .....Rs. 3,000 |