Section 29(ii) in Rules Under Section 12 of the Northern India Ferries Act, 1878
(ii)The Executive Engineer is the controlling authority for purposes of the lease and whenever the lease is liable to cancellation under the preceding clause he may in lieu of cancelling the lease allow the lessee the option of retaining it subject to the payment to Government of a sum not exceeding Rs.100 for each breach or default as the Executive Engineer may consider reasonable.
