Section 6A in Rules Under Section 12 of the Northern India Ferries Act, 1878
6A. The lessee shall within one week of the date of final acceptance of the bid and prior to being given the charge of the ferry and granted a lease, furnish to the Executive Engineer a cash security amounting to 25 per cent (twenty five per cent) of the purchase money subject to a minimum of Rs. 200 and a maximum of Rs. 5,000 for punctual payment of purchase money as described in Clause 23 of the lease and efficient operation of the ferry. In addition to the above, the lessee shall furnish within the same period of one week a cash security of Rs. 300 for each single boat and Rs. 500 for each mar boat supplied by Government to him for safe custody of the boats. The security furnished shall be refunded in whole or in part at the expiry of the lease subject to any deduction hereinafter provided.
N.B. - In the case of ferries for more than one year the security will be as above.
