Section 10(c) in The Northern India Ferries (M.P.) Rules, 1962
(c)The opinion of the Executive Engineer, regarding the satisfactory nature or otherwise of such construction or maintenance shall be final. Should the lessee fail to construct or maintain such works or at any time fail to remedy within a reasonable period any defect brought to his notice in writing by the Executive Engineer, the latter shall be entitled to construct or maintain such works or to remedy any defects in them, as the case may be, and the cost incurred in so doing shall be recovered from the lessee.
