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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(a) in The Northern India Ferries (M.P.) Rules, 1962

(a)When an "A" class ferry is leased for one year only, the rent shall be payable in six instalments. The first instalment shall be 25 per cent of the total bid, payable within fourteen days of the date of acceptance of the bid by competent authority and the remaining five instalment shall be 15 per cent each of the bid, payable on 1st August, 1st October, 1st December, 1st February and 1st of April.