Section 35 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999
35. Repeal.
- As soon as these rules come into force, all similar rules in force in the State dealing with the Ferries transferred to Janpad Panchayat shall stand repealed; but all determinations, orders, engagements entered into and securities taken, under the similar rules in force, in the State shall be deemed to be respectively made, entered into and taken under these rules, so far as they are not inconsistent with the provisions of these rules.Form 'A'(See Rule 10)Janpad Panchayat .................Bid-sheet for the auction of the right to collect tolls at ferries and tolls bridgesA copy in Hindi of this sheet and of the prescribed form of agreement applicable to the contract shall be available for inspection at the place of auction and their contents shall be fully explained to the bidders.Particulars of the property to be sold by auction ...........................Designation of the officer holding the auction ..............................Conditions of Sale
