Section 19B in Rules Under Section 12 of the Northern India Ferries Act, 1878
19B.
In approving the sale the Chief Engineer shall consider among others whether the officer conducting the sale has taken into account and considered all the factors mentioned in Rule 19 above. The Chief Engineer may for reasons recorded in writing disapprove of the bid accepted by the officer conducting the sale and direct him to settle it with any other bidder. The direction of the Chief Engineer and his decision in this respect will be final and binding on all concerned and the officer conducting the sale shall be required to act accordingly.
