Section 19 in Rules Under Section 12 of the Northern India Ferries Act, 1878
19.
The sale generally be to the highest bidder. The Officer conducting the sale for sufficient reasons to be recorded in writing under his own hand may refuse to accept the offer of the highest bidder of any bid. The officer shall, in accepting the bid consider the following factors amongst others :(i)whether the bidder is a native or domicile or an outsider;(ii)whether the bidder has experience of the ferry business;(iii)whether be has landed property in his own name within the district or State, can speak the regional language, is financially sound and of good conduct, etc.
