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State of Assam - Section

Section 13 in Rules Under Section 12 of the Northern India Ferries Act, 1878

13.

All Government ferries shall generally be let by public auction; provided that, for special reasons to be recorded in writing, the Executive Engineer or Sub-divisional Officer, Public Works Department, may reserve any ferry from lease and may work it direct. Collection of tolls by department agency will only be resorted to when absolutely unavoidable.