Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 5 in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999

5. Letting ferry tolls by auction.

- The tolls of any ferry situated in the area and transferred to the Janpad Panchayat may from time to time be let by public auction well in time before the expiry of lease or otherwise for the management and control of the ferry, and may be called upon by the officer on whom the superintendence of the ferry is vested to give security for his good conduct and for punctual payment of the rent.When the tolls are put up to public auction, the Chief Executive Officer of the Janpad Panchayat may for reasons recorded in writing refuse to accept the offer of the highest bidder and may accept any other bid or may cancel the auction.