Section 7 in The Northern India Ferries (M.P.) Rules, 1962
7.
A copy in English and in Hindi of the form of bid-sheet which shall he in Form "A", the form of lease which shall be in Form "B", Schedule of tolls fixed by the State Government and a list of exemptions from payment of tolls allowed under Section 15 of the Act and under the Indian Tolls (Army) Act, shall be made available for inspection at the place and before the commencement of auction. If "B" class ferries are permitted to be used after the 15th October, the Executive Engineer may extend the period during which tolls may be collected, and in such a case the amount payable by the lessee shall be enhanced in such proportion as the period of extension bears to the terms of the lease.
