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State of Assam - Section

Section 2 in Rules Under Section 12 of the Northern India Ferries Act, 1878

2.

All Government ferries which are let by auction shall be managed by the lessee, subject to these rules and the condition entered in the lease granted for each ferry. Ferries not so let shall be managed by the Executive Engineer, or by the Sub-divisional Officer, Public Works Department, subject to Executive Engineer's approval.