Section 11 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999
11.
(a)When an "A' class ferry is leased for one year only, the rent shall be 25 per cent of the total bid, payable within fourteen days of the date of acceptance of the hid by competent authority and the remaining five instalments shall be 15 per cent each of the bid, payable on 1st August, 1st December, 1st February & 1st April.(b)When an "A" class ferry is leased for two years, the total rent shall be payable in twelve instalments. The first instalment shall be 17.5 per cent of the total bid, payable within fourteen days of the date of acceptance of the bid by competent authority.The remaining eleven instalments shall be 7.5 per cent each of the bid, payable on the 1st August and thereafter on the 1st of each alternative months until the instalments are completed.(c)The instalment of the rents payable on ferries leased for periods longer than two years shall be calculated in a manner similar to the above.(d)When a "B" class ferry is leased for one year, total rent shall be payable in four instalments. The first instalment shall be 40 per cent of the bid, payable within fourteen days of the date of acceptance of the bid by competent authority and the remaining three instalments shall be 20 per cent each of the bid payable on 1st July, 1st August and 1st September.(e)When a "B" class ferry is leased for more than one year, the total bid shall be divided by the number of years of the period of the lease. The rent thus determined for each year shall be payable in instalments calculated as above and the first instalment for the first year shall be payable within fourteen days of the date of acceptance of the bid by competent authority and the first instalment for the succeeding year shall be payable on the 1st May.
