Section 21 in Rules Under Section 12 of the Northern India Ferries Act, 1878
21.
When the first instalment has been paid and after the sale has been approved by the Chief Engineer, as written lease signed by the Executive Engineer, in the form in Appendix 'E' or 'F' shall be drawn up. The lessee on being asked by the Executive Engineer to execute it after affixing adhesive stamps at his cost, shall do so within a month from the date of asking him.
