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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(d) in The M.P. Janpad Panchayat (Management of Ferries) Rules, 1999

(d)When a "B" class ferry is leased for one year, total rent shall be payable in four instalments. The first instalment shall be 40 per cent of the bid, payable within fourteen days of the date of acceptance of the bid by competent authority and the remaining three instalments shall be 20 per cent each of the bid payable on 1st July, 1st August and 1st September.