6[8. Letting ferry tolls by auction.
The tolls of any public ferry may, from time to time, be let by public auction for a term not exceeding five years with the approval of the Commissioner, or by public auction, or otherwise than by public auction, for any term with the previous sanction of the State Government.
The lessee shall conform to the rules made under this Act for the management and control of the ferry, and may be called upon by the officer in whom the immediate superintendence of the ferry is vested, or, if the ferry is managed by a municipal or other public body under section 7 or section 7A, then by that body, to give such security for his good conduct and for the punctual payment of the rent as the officer or body, as the case may be, thinks fit.
When the tolls are put up to public auction, the said officer or body, as the case may be, or the officer conducting the sale on his or its behalf, may, for reasons recorded in writing, refuse to accept the offer of the highest bidder, and may accept any other his, or may withdraw the tolls from auction.]
1. Subs. by Act 38 of 1920, s. 2 and the First Schedule, Pt. I, for the proviso.
2. The words "and in any case where the said Local Governments fail to agree as regards the exercise of any such power they shall exercise such power subject to the control of the G.G. in C." omitted by the A.O. 1937.
3. Ins. in the application of the Act to
The U.P. by the U.P. Local Boards Act, 1883 (14 of 1883), s. 65.
The Punjab by the Punjab District Boards Act, 1883 (20 of 1883), s. 79.
The C P. by the C.P. Local Self-Government Act, 1883 (1 of 1883), s. 44; and
Assam by the Assam Local Self-Government (Amendment) Act, 1926 (Assam 8 of 1926), s. 43.
4. Subs. by the A.O.1937, for the following words:
"and may further direct that all or any part of the proceeds from such ferry be paid into the municipal fund of such town; and thereupon such ferry shall be managed, and such proceeds or parts thereof shall be paid, accordingly."
5. Subs. by the A.O. 1937, for section 7A.
6. Subs. by Act 3 of 1886, s. 1 for section 8.